REGENT COMPUTRONICS PVT. LTD.

Poorani Appellant

V/S

Panjali @ Thanjammal Respondents

Referred Judgements :-

RAVINDER KAUR VS. ASHOK KUMAR [REFERRED]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED]
M VENKATARAMANA HEBBAR VS. M RAJAGOPAL HEBBAR [REFERRED]
DHARMARAJAN VS. VALLIAMMAL [REFERRED]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED]
MURUGAIYAN VS. SUBBAIYAN [REFERRED]

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree passed in A.S.No.17 of 2008 on the file of Principal Sub Court, Pondicherry modifying the judgment and decree passed in O.S.No.760 of 2006 on the file of II Additional District Munsif Court, Pondicherry.

(2.) The plaintiff is the appellant and the respondent was the defendant in the suit.

(3.) The plaintiff filed the suit in O.S.No.760 of 2006 for declaration and recovery of possession.

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POORANI Vs. PANJALI @ THANJAMMAL

Referred Judgements :-

JUDGEMENT

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