REGENT COMPUTRONICS PVT. LTD.

RAJAMANICKAM Appellant

V/S

P. Dhandapani Respondents

Referred Judgements :-

CHARLES SAMUEL V. BOARD OF TRUSTEES [REFERRED TO]
R RATHINAVEL CHETTIAR VS. V SIVARAMAN [REFERRED TO]
K S BHOOPATHY VS. KOKILA [REFERRED TO]
KEDAR NATH VS. CHANDRA KIRAN [REFERRED TO]
VIDHYDHAR DUBE VS. HAR CHARAN [REFERRED TO]
THAKUR BALARAM SINGH VS. K ACHUTA RAO [REFERRED TO]
LALA CHATRAM VS. KRISHNAMMAL [REFERRED TO]
JUBEDAN BEGUM VS. SEKHAWAT ALI KHAN [REFERRED TO]
RAM DHAN VS. JAGAT PRASAD SETHI [REFERRED TO]

JUDGEMENT

(1.) This Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 21.6.2010 passed by the Subordinate Court, Madurantakam, in A.S.No.40 of 2009 in confirming the judgment and decree dated 19.6.2009 passed by the District Munsif, Madurantakam, in O.S.No.175 of 2005, which was one for permanent injunction.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely the germane facts absolutely necessary for the disposal of this second appeal would run thus:

Click here to view full judgment.

RAJAMANICKAM Vs. P. DHANDAPANI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address