REGENT COMPUTRONICS PVT. LTD.

ARUMUGAM Appellant

V/S

Patchamuthu Gounder Respondents

Referred Judgements :-

SAMITTRI DEVI V. SAMPURAN SINGH [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
VALLIAMMAL VS. SUBRAMANIAM [REFERRED TO]
G MAHILINGAPPA VS. G M SAVITHA [REFERRED TO]
BINAPANI PAUL VS. PRATIMA GHOSH [REFERRED TO]
KULDEEP SHARMA VS. SATYENDRA KUMAR SHARMA [REFERRED TO]
GEORGE THOMAS VS. SRIVIDYA [REFERRED TO]
MARIA FRANCIS VS. M.VARGHESE @ MARIA VARGHESE [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the the Judgment and decree dated 13.03.2003 passed in A.S.No.12 of 2000 on the file of the Subordinate Court, Dharmapuri, reversing the judgment and decree dated 21.07.2000 passed in O.S.No.17 of 1992 on the file of the District Munsif Court, Dharmapuri.

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

(3.) Suit for declaration and permanent injunction.

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ARUMUGAM Vs. PATCHAMUTHU GOUNDER

Referred Judgements :-

JUDGEMENT

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