REGENT COMPUTRONICS PVT. LTD.

Subbiyan And Ors. Appellant

V/S

The Commissioner, Tamilnadu Hindu Religious And Charitable Endowment Department, Chennai Respondents

Referred Judgements :-

RAMALINGAM V. IDOL OF SRI THAYUMANASAMY [REFERRED TO]
B. PARVATHY V. RAMAKRISHNA MISSION REP. [REFERRED TO]
R SULOCHANA DEVI VS. D M SUJATHA [REFERRED TO]
KANAGAMBARAM AMMAL VS. KAKAMMAL [REFERRED TO]
K SARASWATHY VS. STATE OF TAMIL NADU [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 14.02.1995 passed in dated A.S.No.39/94, on the file of the Subordinate Court, Dharapuram, reversing the judgment and decree dated 29.11.1993 passed in O.S. No.106/93 on the file of the District Munsif Court, Kangayam.

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

(3.) Suit for declaration and permanent injunction.

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SUBBIYAN & ORS. Vs. THE COMMISSIONER, TAMILNADU HINDU RELIGIOUS & CHARITABLE ENDOWMENT DEPARTMENT, CHENNAI

Referred Judgements :-

JUDGEMENT

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