REGENT COMPUTRONICS PVT. LTD.

P Sudhakar Appellant

V/S

T K Govinda Raj Respondents

Referred Judgements :-

SHAKUNTALA DEVI JAIN VS. KUNTAL KUMARI [REFERRED]
STATE OF WEST BENGAL V. THE ADMINISTRATION,HOWRAH MUNICIPALITY [REFERRED]
N. BALAKRISHNAN VS. M. KRISHNAMURTHY [REFERRED]
C. SELVARAJ VS. M. SUBRAMANI [REFERRED]
A. P. RAMASAMY VS. DHANALAKSHMI [REFERRED]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED]
H. DOHIL CONSTRUCTIONS CO. P. LTD VS. NAHAR EXPORTS LTD [REFERRED]

JUDGEMENT

(1.) The above Civil Revision Petition arises against the fair and decreetal order passed in I.A.No.295 of 2014 in O.S.No.109 of 2012 on the file of the Principal District Munsif cum Judicial Magistrate, Vaniyambadi, Vellore District.

(2.) The defendants 1 to 3 are the revision petitioners, the 1st respondent was the plaintiff and the defendants 4 & 5 are the respondents.

(3.) The plaintiff filed the suit in O.S.No.109 of 2012 for declaration, permanent injunction and mandatory injunction.

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P SUDHAKAR Vs. T K GOVINDA RAJ

Referred Judgements :-

JUDGEMENT

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