REGENT COMPUTRONICS PVT. LTD.

PRABAKARAN Appellant

V/S

VADIVEL Respondents

Referred Judgements :-

JAGANATHAN VS. RAMACHANDRAN [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]
VIMAL BUILDERS VS. NAND KUMAR ANANT VAITY [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
S.THIRUMALAI VS. S.GOVINDARAJAN [REFERRED TO]
A. RAJA BHOOPATHI(DIED) VS. A. VIVEKANANDAN [REFERRED TO]
SITA RAM BHAMA VS. RAMVATAR BHAMA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 21.07.2015 passed in A.S.No.19 of 2014 on the file of the Additional District cum Chief Judicial Magistrate Court, Ariyalur confirming the judgment and decree dated 12.12.2012 passed in O.S.No.51 of 2011 on the file of the Principal District Munsif Court, Ariyalur.

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

(3.) Suit for declaration and permanent injunction.

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PRABAKARAN Vs. VADIVEL

Referred Judgements :-

JUDGEMENT

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