REGENT COMPUTRONICS PVT. LTD.

K.P. Annadurai Appellant

V/S

KALAISELVI Respondents

Referred Judgements :-

CHUNILAL V. MEHTA AND SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD [REFERRED TO]
ORIENTAL INVESTMENT CO LIMITED VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
MOLAR MAL DEAD VS. KAY IRON WORKS PRIVATE LIMITED [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
CHINNA NACHIAPPAN VS. PL LAKSHMANAN [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) THIS Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated dated 19.11.2001 passed by the Sub-Court, Namakkal in A.S.No.19 of 2010, confirming the judgment and decree dated 31.12.2009 passed by the Principal District Munsif, Namakkal, in O.S.No.222/2006, which was one for permanent injunction.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) THE nutshell facts that could be deduced and understood from the plaint could pithily and precisely be set out thus:

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K.P. ANNADURAI Vs. KALAISELVI

Referred Judgements :-

JUDGEMENT

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