REGENT COMPUTRONICS PVT. LTD.

R Kannuswamy Appellant

V/S

A Swaminathan Respondents

Referred Judgements :-

KERALA TRANSPORT COMPANY VS. SHAH MANILAL MULCHAND AND OTHERS [REFERRED TO]
H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
BHANU AND OTHERS VS. V.K.IYYANATHAN [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]
C. VENKATA SWAMY VS. H.N. SHIVANNA(D) BY L.R. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 23.12.2003 passed in A.S.No.128 of 2003 on the file of the Principal District Court, Coimbatore, confirming the Judgment and Decree dated 01.04.2002 passed in O.S.No.1334 of 1997 on the file of the III Additional District Munsif Court, Coimbatore.

(2.) It is found that the papers, pertaining to the second appeal, having been misplaced one way or the other and accordingly, on the requisition made by the Counsel to the Registry to reconstruct the bundle, accordingly, on the orders of this Court, the papers, pertaining to the second appeal, had come to be reconstructed and accordingly, the matter is being proceeded further.

(3.) The plaintiffs, who had lost in both the Courts, are the appellants and it is found that the suit has been laid by the plaintiffs for the relief of permanent injunction against the respondents/defendants.

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R KANNUSWAMY Vs. A SWAMINATHAN

Referred Judgements :-

JUDGEMENT

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