REGENT COMPUTRONICS PVT. LTD.

K. Bhaskaran (Died) Appellant

V/S

B. Pramila Respondents

Referred Judgements :-

ASOKAN V. LAKSHMIKUTTY [REFERRED TO]
SUGUNA V. VINOD G. NEHEMIAH [REFERRED TO]
G.ARUMUGHAM V. M.RAJASEKARAN [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
ASOKAN VS. LAKSHMIKUTTY [REFERRED TO]
LATIF ESTATE LINE INDIA LTD VS. HADEEJA AMMAL [REFERRED TO]
S GANESAN VS. BHARATHIRAJAN [REFERRED TO]
M.A. ABDUL MALICK SAHEB VS. T.P. MUHAMMAD YOUSUF SAHIB [REFERRED TO]
D V LOGANATHAN VS. SUB REGISTRAR OFFICE OF THE SUB REGISTRAR CHENNAI [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]
DURAIRASAN VS. D.KUPPUSWAMY [REFERRED TO]
SATYA PAL ANAND VS. STATE OF M.P. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 10.10.2012 passed by the Additional District Judge, Kancheepuram at Chengalpet in O.S. No. 6 of 2004, the defendants 1 and 5 have preferred the present appeal.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The plaintiffs filed a suit in O.S. No.6 of 2004 before the learned Additional District Judge, Kancheepuram District at Chengalpet for declaration of title, delivery of possession, future damages and also for permanent injunction and costs.

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K. BHASKARAN (DIED) Vs. B. PRAMILA

Referred Judgements :-

JUDGEMENT

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