REGENT COMPUTRONICS PVT. LTD.

R Padmanabhan Appellant

V/S

K Shanmugam Respondents

Referred Judgements :-

PARVATHI AND 4 OTHERS VS. K.K.BELLAN [REFERRED TO]
VELAYUDHAN AND OTHERS VS. MOHAMMEDKUTTY AND ORS [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
YADHAVAN VS. DAYANUDIN [REFERRED TO]
MURUGAIYAN VS. SUBBAIYAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29.4.1999 passed in A.S.No.201 of 1997, on the file of the First Additional District Court, Coimbatore, confirming the judgment and decree dated 23.12.1996 passed in O.S.No.2004 of 1991, on the file of the Third Additional District Munsif Court, Coimbatore.

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

(3.) Suit for permanent injunction.

Click here to view full judgment.

R PADMANABHAN Vs. K SHANMUGAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address