REGENT COMPUTRONICS PVT. LTD.

Palanisamy (Deceased) Appellant

V/S

ASSISTANT EXECUTIVE ENGINEER Respondents

Referred Judgements :-

RAM SWARUP AND OTHERS VS. SHIKAR CHAND AND ANOTHER [REFERRED TO]
ASSISTANT ENGINEER,ACQUISITION,TAMIL NADU ELECTRICITY BOARD,RURAL COURT ROAD,TANJORE TOWN AND TWO OTHERS VS. S.BASKARAN [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. ASHWANI KUMAR [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
SUPERINTENDING ENGINEER PERIYAR ELECTRICITY DISTRIBUTION CIRCLE ERODE VS. PAVATHAL [REFERRED TO]
NAHAR ENTERPRISES VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD [REFERRED TO]
PONNI GOUNDER VS. SUPERINTENDING ENGINEER T N E B TATABAD COIMBATORE [REFERRED TO]
SUPERINTENDING ENGINEER VS. MURALI RAJA [REFERRED TO]

JUDGEMENT

(1.) Challenge in the second appeal is made to the judgment and decree dated 14.10.1998 passed in A.S.No.144 of 1997, on the file of the Principal District Court, Coimbatore, confirming the judgment and decree dated 28.11.1996 passed in O.S.No.312 of 1995 on the file of the I Additional District Munsif Court, Coimbatore.

(2.) Parties are referred to as per the rankings in the trial Court.

(3.) Suit for declaration and permanent injunction.

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PALANISAMY (DECEASED) Vs. ASSISTANT EXECUTIVE ENGINEER

Referred Judgements :-

JUDGEMENT

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