REGENT COMPUTRONICS PVT. LTD.

DURAIKANNU Appellant

V/S

SANKAR Respondents

Referred Judgements :-

SUNDARAMBAL VS. RAMAIYA PILLAI [REFERRED TO]
VELAYUTHAN AND OTHERS VS. MAHAMED KUTTY AND OTHERS [REFERRED TO]
PREMJI RATANSEY SHAH VS. UNION OF INDIA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
KAMMAVAR SANGAM VS. MANI JANAGARAJAN [REFERRED TO]
G KANNAN VS. KULIKAMBAI ALIAS SAROJA [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the Judgment and Decree dated 04.10.2002 passed in A.S.No.39 of 2000 on the file of the Additional District & Sessions Court, Tindivanam confirming the judgment and decree dated 07.08.2000 passed in O.S.No.50 of 1997 on the file of the District Munsif cum Judicial Magistrate Court, Vanur.

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

(3.) Suit for permanent injunction.

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DURAIKANNU Vs. SANKAR

Referred Judgements :-

JUDGEMENT

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