REGENT COMPUTRONICS PVT. LTD.

A.K.S.Ravichandar Appellant

V/S

VENKATESWARA HOSPITALS Respondents

Referred Judgements :-

HAFAZAT HUSSAIN VS. ABDUL MAJEED [REFERRED TO]
KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
M S V RAJA VS. SEENI THEVAR [REFERRED TO]
BOODIREDDY CHANDRAIAH VS. ARIGELA LAXMI [REFERRED TO]
T K MOHAMMED ABUBUCKER VS. P S M AHAMED ABDUL KHADER [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the judgment and decree dated 29.09.2010 made in A.S.No.40 of 2009 on the file of the Principal District Court, Chengalpet, confirming the judgment and decree dated 16.09.2009 made in O.S.No.21 of 2007 on the file of the Principal Sub Court, Chengalpet.

(2.) The suit has been laid by the plaintiff's hospital for declaration, possession and permanent injunction.

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

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A.K.S.RAVICHANDAR Vs. VENKATESWARA HOSPITALS

Referred Judgements :-

JUDGEMENT

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