REGENT COMPUTRONICS PVT. LTD.

Navratan Appellant

V/S

Chennai Ekambareswarar Devasthanam Respondents

Referred Judgements :-

THAWARDAS FHERUMAL VS. UNION OF INDIA [REFERRED TO]
SETH LOON KARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
BASANT LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
M MUTHU VS. ARULMIGU SUNDARESWARARSWAMY DEVASTHANAM [REFERRED TO]
Arulmighu Kailasanathar Temple SAYARATCHA KATTALAI rep VS. R Srinivasan [REFERRED TO]
A.XAVIER VS. THE CHAIRMAN, TAMIL NADU ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 16.07.2004 passed in A.S.No.36 of 2004 on the file of the VII Additional Judge, City Civil Court, Chennai confirming the Judgment and Decree dated 26.04.2002 passed in O.S.No.8399 of 1993 on the file of the V Assistant Judge, City Civil Court, Chennai.

(2.) The parties are referred to as per their rankings in the trial Court.

(3.) Suit for possession, arrears of rent, past and future damages.

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NAVRATAN Vs. CHENNAI EKAMBARESWARAR DEVASTHANAM

Referred Judgements :-

JUDGEMENT

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