REGENT COMPUTRONICS PVT. LTD.

ARASA KUMAR Appellant

V/S

NALLAMMAL Respondents

Referred Judgements :-

MOOKA VELAR V. BALUCHAMI [REFERRED TO]
THULUKKA CHOODAMANI MARIAMMAN TEMPLE,ETC.V. SUBRAMANIAN PANDARAM [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
PRAKASH NARAIN SHARMA VS. BURMAH SHEEL CO OPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
TANZEEM E SUFIA VS. BIBI HALIMAN [REFERRED TO]
SUKANYA HOLDING PRIVATE LIMITED VS. JAYESH H PANDYA [REFERRED TO]
SOMASUNDARAM VS. LIYAKAT ALI [REFERRED TO]
V S LAKSHMINARAYANAN IYENGAR VS. M C ARUNACHALA PILLAI [REFERRED TO]
EASWARAMOORTHY VELAR VS. PARVATHATHAMMAL [REFERRED TO]
A R PONNUSAMY VS. THOPPALAN ALIAS KARUPPA GOUNDER [REFERRED TO]
A STEPHEN SAMUEL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE revision petitioners are the plaintiffs.

(2.) THE plaintiffs filed the suit for partition of the suit properties and allotment of 6/12 shares to the plaintiffs.

(3.) THE trial Court is of the view that Section 25 of the Act is a bar to grant an order of injunction against the bank, and dismissed the petition Aggrieved by the same, the plaintiffs have preferred this civil revision petition. Heard the learned Advocate for the revision petitioners and the 3rd respondent.

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ARASA KUMAR Vs. NALLAMMAL

Referred Judgements :-

JUDGEMENT

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