REGENT COMPUTRONICS PVT. LTD.

NEELA Appellant

V/S

Raja Alias Rajapan Respondents

Referred Judgements :-

R. RAMACHANDRAN V. R. GOVINDARAJU [REFERRED TO]
GOVINDARAJU (DIED) V. RATHINAMMAL [REFERRED TO]
M.M. KATYAL V. SUBHASH CHAND [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH.LRS V. MUDDASANI SAROJANA [REFERRED TO]
S. GANESAN V. S. KUPPUSWAMY [REFERRED TO]
DOLGOBINDA PARICHA VS. NIMAI CHARAN MISRA [REFERRED TO]
BAL KISHAN VS. OM PARKASH [REFERRED TO]
VIDYAWATI VS. MAN MOHAN [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
KASHI NATH VS. JAGANATH [REFERRED TO]
MANGUESH RAJARAM WAGLE VS. SURESH D NAIK [REFERRED TO]

JUDGEMENT

(1.) The defendants 4, 14 to 18, in this second appeal, have challenged the judgment and decree dated 27.01.2011 made in A.S.No. 55/2010 on the file of the Sub Court, Poonamallee, confirming the judgment and decree dated 26.04.2010 made in O.S.No.383 of 1986 on the file of the Principal District Munsif, Poonamallee.

(2.) The suit has been laid by the plaintiff for declaration and permanent injunction.

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

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NEELA Vs. RAJA ALIAS RAJAPAN

Referred Judgements :-

JUDGEMENT

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