REGENT COMPUTRONICS PVT. LTD.

V. CHANDRASEKARAN Appellant

V/S

Venkatanaicker Trust Rep. by its Manager, Thiru E.V.K.S. Elangovan, No.133, Cutchery Street, Erode Respondents

Referred Judgements :-

VEDAKANNU V. ANNADANA CHATRAM [REFERRED TO]
DULI CHAND V. MAHABIR PERSHAD TRILOK CHAND CHARITABLE TRUST,DELHI [REFERRED TO]
SHEIKH ABDUL KAYUM MULLA ALIBHAI VS. MULLA ALIBHAI:MADRASAI HAKIMIA AND CORONATION HIGH SCHOOL SOCIETYTY [REFERRED TO]
ATMARAM RANCHHODBHAI VS. GULAMHUSEIN GULAM MOHIYADDIN [REFERRED TO]
HAMSA PATEL VS. S BALAKRISHNAN [REFERRED TO]
VASANT NATURE CURE HOSPITAL & PRATIBHA MATERNITY HOSP.TRUST VS. NATHIBEN WD/O UKABHAI KAMABHAI [REFERRED TO]

JUDGEMENT

(1.) The appellants 2 to 4 before the first Appellate Court have in this Second Appeal impugned the judgment and decree dated 02.09.2010 made in A.S.No.71 of 2009 on the file of the Principal Subordinate Judge, Erode, confirming the judgment and decree dated 14.09.2009 made in O.S.No.316 of 1997 on the file of the Second Additional District Munsif Court, Erode.

(2.) Suit for possession and damages.

(3.) Shorn of unnecessary details, the case of the plaintiff is as follows:

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V. CHANDRASEKARAN Vs. VENKATANAICKER TRUST REP. BY ITS MANAGER, THIRU E.V.K.S. ELANGOVAN, NO.133, CUTCHERY STREET, ERODE

Referred Judgements :-

JUDGEMENT

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