REGENT COMPUTRONICS PVT. LTD.

PARANJOTHI Appellant

V/S

K.M.U.T.Udayappan Respondents

Referred Judgements :-

KALIAMMAL VS. KARUPPAN AND 2 OTHERS [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
RAMALINGAM CHETTIAR VS. P K PATTABIRAMAN [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SHANKARLAL VS. KANNEILAL [REFERRED TO]
KANNAPPAN VS. PARGUNAN [REFERRED TO]
SOPANRAO VS. SYED MEHMOOD [REFERRED TO]

JUDGEMENT

(1.) The fourth defendant in the suit for declaration and permanent injunction is the appellant before this Court.

(2.) The brief facts, which are necessary for disposing of the above second appeal are herein below narrated and the parties are referred to in the same litigating status as in the suit:-

(3.) Plaintiff'S case:-

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PARANJOTHI Vs. K.M.U.T.UDAYAPPAN

Referred Judgements :-

JUDGEMENT

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