REGENT COMPUTRONICS PVT. LTD.

Periasamy Gounder And Others Appellant

V/S

Arassapa Gounder Respondents

Referred Judgements :-

GURDEV KAUR V. KAKI [REFERRED TO]
KANDASAMY V. KOLANDASAMY [REFERRED TO]
A.P.KUPPUSAMY V. P.KUMARAPALAYAM MUNICIPALITY [REFERRED TO]
ANATHULA SUDHAKAR V. P.BUCHI REDDY (DEAD) BY LRS [REFERRED TO]
NARAYANAN RAJENDRAN V. LAKSHMY SAROJINI [REFERRED TO]
P.KUMARAPALAYAM REP.BY ITS COMMISSIONER P.KOMARAPALAYAM,TIRUCHENGODE TK [REFERRED TO]
CHAPSIBHAI DHANJIBHAI DANAD VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) Impugning the Judgement and decree dated 22.10.2007 passed in A.S.No.34 of 2007 on the file of the Principal Sub-ordinate Court, Gobichettipalayam, concurring with the Judgement and decree dated 20.07.2006 passed in O.S. No.174 of 1999, on the file of the District Munsif at Gobichettipalayam, the defendants have come forward with this second appeal.

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

(3.) The case of the plaintiff in brief is as follows :

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PERIASAMY GOUNDER AND OTHERS Vs. ARASSAPA GOUNDER

Referred Judgements :-

JUDGEMENT

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