REGENT COMPUTRONICS PVT. LTD.

SAVITHRI Appellant

V/S

KALYANI Respondents

Referred Judgements :-

MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SULOCHANAAMMA VS. NARAYANAN NAIR [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
THIAGARAJAN VS. VENUGOPALASWAMY B KOIL [REFERRED TO]
MAUNICKA POOSALI VS. ANJALAI AMMAL [REFERRED TO]
M NAGABHUSHANA VS. STATE OF KARNATAKA [REFERRED TO]
KUZHANTHAIAPPA GOUNDER VS. NACHIMUTHU [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
SYEDA RAHIMUNNISA VS. MALAN BI (DEAD) BY L.RS. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 31.03.2010 made in A.S. No. 28 of 2009 on the file of Additional Sub Court, Mayiladuthurai, confirming the judgement and decree dated 03.12.2008 made in O.S. No. 322 of 2006 on the file of the Additional District Munsif Court, Mayiladuthurai.

(2.) The suit has been laid for permanent injunction.

(3.) The averments contained in the plaint are briefly stated as follows:

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SAVITHRI Vs. KALYANI

Referred Judgements :-

JUDGEMENT

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