REGENT COMPUTRONICS PVT. LTD.

Minor Shankar Appellant

V/S

Muruganandam Respondents

Referred Judgements :-

ALAVI V. AMINAKUTTY AND OTHERS [REFERRED TO]
MUTHY VELU AND ANOTHER VS. G.KANNAMMAL AND 4 OTHERS [REFERRED TO]
K.A.SHANMUGAM,K.SENGODAN VS. TAMILARASI AND TWO OTHERS [REFERRED TO]
K BALAKRISHNAN VS. K KAMALAM [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
KASI AMMAL VS. VELLAI GOUNDER [REFERRED TO]
R JAMUNA BAI VS. M ANUSUYA [REFERRED TO]
MUTHU SWAMI VS. PALANISWAMI GOUNDER [REFERRED TO]
VIJAYAN ALIAS JAYAPANDIAN VS. STATE [REFERRED TO]
N SUBRAMANIAN VS. THANJIAMMAL [REFERRED TO]
S GANESAN VS. BHARATHIRAJAN [REFERRED TO]
S.V.S. MUHAMMAD YUSUF ROWTHER AND ANR. VS. MUHAMMAD YUSUF ROWTHER AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 16. 07. 2001 passed in A. S. No. 19/2000 on the file of the Principal Sub Court, Virudhachalam, reversing the judgment and decree dated 16. 06. 2000 passed in O. S. No. 193/92 on the file of the Principal District Munsif Court, Virudhachalam.

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

(3.) Suit for declaration and permanent injunction / Possession.

Click here to view full judgment.

MINOR SHANKAR Vs. MURUGANANDAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address