REGENT COMPUTRONICS PVT. LTD.

THANGAMUTHU Appellant

V/S

A. Jeyaraj Respondents

Referred Judgements :-

S. KALADEVI V. V.R. SOMASUNDARAM AND OTHERS [REFERRED TO]
AVINASH KUMAR CHAUHAN V. VIJAY KRISHNA MISHRA [REFERRED TO]
AMMAMUTHU AMMAL (DIED) AND OTHERS V. DEVARAJ AND OTHERS [REFERRED TO]
SITA RAM BHAMA V. RAMVATAR BHAMA [REFERRED TO]
VASANTHA AMMAL V. GUNASEKARAN [REFERRED TO]
K B SAHA AND SONS PVT LTD VS. DEVELOPMENT CONSULTANT LTD [REFERRED TO]
ARULSINGAMANI VS. S VAIGUNTHA RAJAN [REFERRED TO]
MANICKAM VS. CHINNASAMY [REFERRED TO]
S VENKATACHALAMJAYAPRAKASH VS. KAMALATHALVENKATACHALAM [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and final order passed by the Court below giving liberty to the respondent to mark the document after paying sufficient stamp duty.

(2.) The petitioners are the defendants in the suit. The respondent filed a suit in O.S. No. 228 of 2017 against the petitioners seeking for the relief of declaration and consequential permanent injunction.

(3.) After the completion of the pleadings, issues were framed and the case was at the stage of trial.

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THANGAMUTHU Vs. A. JEYARAJ

Referred Judgements :-

JUDGEMENT

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