REGENT COMPUTRONICS PVT. LTD.

S. Packialakshmi Appellant

V/S

K. BASKARAN Respondents

Referred Judgements :-

CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
RAKESH WADHAWAN VS. JAGDAMBA INDUSTRIES CORPORATION [REFERRED TO]
ASOKAN VS. LAKSHMIKUTTY [REFERRED TO]
LATIF ESTATE LINE INDIA LTD VS. HADEEJA AMMAL [REFERRED TO]
VATHSALA MANICKAVASAGAM VS. N. GANESAN [REFERRED TO]
D V LOGANATHAN VS. SUB REGISTRAR OFFICE OF THE SUB REGISTRAR CHENNAI [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]

JUDGEMENT

(1.) The above suit for declaration and permanent injunction of the suit property was filed before the IV Assistant City Civil Court, Chennai and the same was transferred to this Court, as per the order of this Court dated 19.6.2014, for trial along with the TOS.No.8 of 2011

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

(3.) The case of the first defendant, in nutshell, is as follows:

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S. PACKIALAKSHMI Vs. K. BASKARAN

Referred Judgements :-

JUDGEMENT

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