REGENT COMPUTRONICS PVT. LTD.

CHINNUSAMY Appellant

V/S

SUNDARAM Respondents

Referred Judgements :-

JEYABALAN AND V. V. BAL NAICKER (DIED) [REFERRED TO]
S. ARULAMMAL V. P. RENJAMONY [REFERRED TO]
KOSHE V. A. NATARAJAN [REFERRED TO]
N. PERIYASAMY AND TWO OTHERS V. P. ARUMUGHAM [REFERRED TO]
PERIASAMY GOUNDER AND TWO OTHERS V. ARASSAPA GOUNDER [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
PONNAN VS. PERAMAN [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, the defendants 1 & 2 have impugned the judgment and decree dated 24.02.2010 made in A.S.No.35 of 2009 on the file of the Sub Court, Tiruchengode, reversing the judgment and decree dated 28.02.2007 made in O.S.No.27 of 1994 on the file of the District Munsif Court, Tiruchengode.

(2.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal:-

(3.) The suit has been laid by the plaintiff for permanent injunction.

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CHINNUSAMY Vs. SUNDARAM

Referred Judgements :-

JUDGEMENT

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