REGENT COMPUTRONICS PVT. LTD.

MANAGING DIRECTOR, TAMIL NADU TOURISM DEVELOPMENT CORPORATION; GENERAL MANAGER, TAMIL NADU TOURISM DEVELOPMENT CORPORATION; REGIONAL MANAGER, (CENTRAL),TAMIL NADU TOURISM DEVELOPMENT CORPORATION Appellant

V/S

R Manoharan Respondents

Referred Judgements :-

ERRINGION V. ERRINGION [REFERRED]
CHANDU LAL VS. MUNICIPAL CORPORATION OF DELHI [REFERRED]
T.SEKARAN VS. MANAGING DIRECTOR,THIRUVALLUVAR TRANSPORT CORPORATION,MADRAS [REFERRED]
C.R.RAMAMURTHY IYER VS. IDOL OF ARULMIGHU JAMBUKESWARARAKILANDESWARI TEMPLE REPRESENTED BY ITS EXECUTIVE OFFICER THIRUVANAIKOIL TRICHY [REFERRED]
BANARSI AND OTHERS V. RAM PHAL [REFERRED]
PRADEEP OIL CORPORATION VS. MUNICIPAL CORPORATION OF DELHI AND ANOTHER [REFERRED]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED]
DEVA RAM VS. ISHWAR CHAND [REFERRED]
NARAMADABEN MAGANLAL THAKKER VS. PRANJIVANDAS MAGANLAL THAKKER [REFERRED]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED]
ARULMIGHU AMMACHI AYYANAR MANDU KOIL SENNAGARAMPATTI VILLAGE VS. ALAGU KARUPPANNAN AMBALAM [REFERRED]
MADURAI CITY MUNICIPAL CORPORATION VS. BOOMINATHAN [REFERRED]
K M MOHAN VS. DIST COLLECTOR VELLORE DIST [REFERRED]
THAMILARASI VS. SELVAM [REFERRED]
M JESIAN VS. THIRUVADUTHURAI ADHINAM [REFERRED]
P MUTHUSAMY VS. STATE OF TAMIL NADU [REFERRED]
M. MOHAMMED ISMAIL AND ORS. VS. K.P. SUBBIAH AND ORS. [REFERRED]

JUDGEMENT

(1.) The appellants, as defendants who lost the legal battle before both the Courts below have come forward with this Second Appeal challenging the Decree and Judgment passed in A.S.No.23 of 2015, dated 14.08.2015, by the II Additional District Judge, Tiruchirappalli by confirming the judgment and decree made in O.S.No.704 of 2014 on the file of the Principal Subordinate Judge, Tiruchirappalli, dated 30.04.2015.

(2.) Heard the learned counsel for the appellant, the learned Counsel for the respondents and perused the materials available on record.

(3.) The respondent herein as plaintiff filed a suit for permanent injunction restraining the defendants from interfering with his peaceful possession and enjoyment, except due process of law by stating that the first defendant is the owner of the suit property. The plaintiff is a lessee and the first defendant entered into an agreement dated 28.07.2003 under which the plaintiff is running a restaurant in the suit property. The essential terms of the agreement are as follows:

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MANAGING DIRECTOR, TAMIL NADU TOURISM DEVELOPMENT CORPORATION; GENERAL MANAGER, TAMIL NADU TOURISM DEVELOPMENT CORPORATION; REGIONAL MANAGER, (CENTRAL),TAMIL NADU TOURISM DEVELOPMENT CORPORATION Vs. R MANOHARAN

Referred Judgements :-

JUDGEMENT

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