REGENT COMPUTRONICS PVT. LTD.

RANI Appellant

V/S

PADMAVATHY Respondents

Referred Judgements :-

GURBUX SINGH VS. BHOORALAL [REFERRED TO]
LAKHI BARUAH VS. PADMA KANTA KALITA [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
S NATARAJAN VS. V THIRUMAVALAVAN [REFERRED TO]
GOWRI VS. T LAKSHMIAMMAL [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 31.10.2006, passed in O.S. No.628/2004, on the file of the Additional District and Sessions Court/Fast Track Court No.IV, Poonamallee, the defendants 1 to 5 have preferred the first appeal.

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

(3.) Suit for declaration, possession, past and future damages.

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RANI Vs. PADMAVATHY

Referred Judgements :-

JUDGEMENT

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