REGENT COMPUTRONICS PVT. LTD.

Shankar Reddia Appellant

V/S

Royal Reddiar Respondents

Referred Judgements :-

CHERICHI VS. ITTIANAM [REFERRED TO]
SUBRAMANIYAN (DIED) AND OTHERS VS. VENKATACHALAM PILLAI AND ANOTHER [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
SINGARAVELU MUDALIAR VS. LAKSHMI AMMAL [REFERRED TO]
KAMMAVAR SANGAM VS. MANI JANAGARAJAN [REFERRED TO]
LAKSHMANA GOUNDER VS. SPECIAL DEPUTY COLLECTOR LA [REFERRED TO]
K A SELVANACHI VS. S R SEKAR [REFERRED TO]
BALAMURUGAN VS. ARUMUGAM [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]
DHARAMPAL (DEAD) VS. PUNJAB WAKF BOARD [REFERRED TO]
ALAMELU AMMAL VS. S. RANI [REFERRED TO]
S K KOMARASAMY GONDER VS. SOUNDARI [REFERRED TO]
POONA RAM VS. MOTI RAM (D) TH. LRS. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 25.04.2003 passed in A.S.No.123 of 2002 and the Cross Appeal on the file of the Principal District Court, Villupuram, confirming/modifying the judgment and decree dated 05.03.2002 passed in O.S.No.519 of 1999 on the file of the Additional District Munsif Court, Villupuram.

(2.) For the sake of convenience, the Parties are referred to as per their rankings in the trial Court.

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

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SHANKAR REDDIA Vs. ROYAL REDDIAR

Referred Judgements :-

JUDGEMENT

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