REGENT COMPUTRONICS PVT. LTD.

PALANISAMY Appellant

V/S

SUBRAMANIAM Respondents

Referred Judgements :-

DAMODAR LAL VS. SOHAN DEVI AND OTHERS [REFERRED TO]
SYEDA RAHIMUNNISA VS. MALAN BI BY L.RS AND ORS [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
MURUGESA MOOPANAR VS. SIVAGNANA MUDALIAR [REFERRED TO]
K KOLANDAIDSAMI GOUNDER DECD VS. MANICKAM [REFERRED TO]
N BORIAH VS. NILGIRI CO-OPERATIVE PRINTING PRESS [REFERRED TO]
CHELLAM IYER VS. J RANGANATHAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 06.09.2001 passed in A.S.No.35 of 2000 on the file of the Subordinate Court, Dharapuram, partly confirming the judgment and decree dated 10.07.2000 passed in O.S.No.75 of 1999 on the file of the District Munsif Court, Kangeyam.

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

(3.) Suit for permanent injunction, declaration and permanent injunction.

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PALANISAMY Vs. SUBRAMANIAM

Referred Judgements :-

JUDGEMENT

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