REGENT COMPUTRONICS PVT. LTD.

AMIRTHAVALLY Appellant

V/S

N. RAMASAMY Respondents

Referred Judgements :-

NARASIMHASWAMI V. VENKATALINGAM [REFERRED TO]
SAHU MADHO DAS VS. MUKAND RAM [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
MATURI PULLALAH VS. MATURI NARASIMHAM [REFERRED TO]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
RAMGOUDA ANNAGOUDA PATIL VS. BHAUSAHEB [REFERRED TO]
ASSOCIATED PUBLISHERS (MADRAS) LTD. VS. K. BASHYAM ALIAS 'ARYA' [REFERRED TO]

JUDGEMENT

(1.) APPEAL against the judgment and decree dated 9.4.1992 in O.S.No.16 of 1990 on the file of the Additional District Judge, Pondicherry at Karaikal.) This appeal is directed against the judgment and decree dated 9.4.1992 on the file of the learned Additional District Judge, Pondicherry at Karaikal.

(2.) THE suit in O.S.No.16 of 1990 was preferred by the first respondent praying for a decree of declaration and consequential injunction in respect of the suit property.

(3.) THE defendants resisted the suit. In the written statement filed in O.S.No.16 of 1990, the second defendant contended thus:-

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AMIRTHAVALLY Vs. N RAMASAMY

Referred Judgements :-

JUDGEMENT

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