REGENT COMPUTRONICS PVT. LTD.

CHANDRASEKARAN Appellant

V/S

Thagattur Anna Chatram Vinayagar Mutt, Thanneerpandal Dharmam Rep. By Its Managing Trustee Ramkumar Respondents

Referred Judgements :-

THANGACHI NACHIAL ALIAS SHAIK ALI NACHIAL V. AHMED HUSSAIN MALUMIAR [REFERRED TO]
SHRI K.C. BHARGAVA V. SANATAN DHARAM SABHA LAKSHMI NARAIN TEMPLE TRUST (REGD) [REFERRED TO]
MOHIDEEN KHAN V. GANIKHAN [REFERRED TO]
SH. BAIJ NATH V. MURTI BHAGWAN JAGANNATHJI MAHARAJ [REFERRED TO]
VIKRAMA DAS MAHANT VS. DAULAT RAM ASTHANA [REFERRED TO]
SANT LAL JAIN VS. AVTAR SINGH [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
MAUNICKA POOSALI VS. ANJALAI AMMAL [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
SATVITHRI PADMANABHAN VS. M RAJENDRAN [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, the second defendant has impugned the judgment and decree dated 16.12.2010 made in A.S.No.29 of 2007 on the file of the Sub Court, Nagapattinam, confirming the judgment and decree dated 05.02.2007 made in O.S.No.260 of 2000 on the file of the District Munsif Court, Nagapattinam.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal :-

(3.) The suit has been laid by the plaintiff for permanent injunction and mandatory injunction.

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CHANDRASEKARAN Vs. THAGATTUR ANNA CHATRAM VINAYAGAR MUTT, THANNEERPANDAL DHARMAM REP. BY ITS MANAGING TRUSTEE RAMKUMAR

Referred Judgements :-

JUDGEMENT

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