REGENT COMPUTRONICS PVT. LTD.

S.Nirmala Appellant

V/S

KANNIAMMAL Respondents

Referred Judgements :-

MARIA MARGARIDA SEQUERIA FERNANDES AND OTHERS V. ERASMO JACK DE SEQUERIA [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
A RAJAGOPAL VS. MUTHULAKSHMI AMMAL [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]

JUDGEMENT

(1.) The suit is filed for recovery of possession and permanent injunction restraining the defendants from in any way changing the nature and character of the suit property.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) The case of the defendants in nutshell is as follows:

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S.NIRMALA Vs. KANNIAMMAL

Referred Judgements :-

JUDGEMENT

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