REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER, H.R. AND C.E.(A) DEPARTMENT Appellant

V/S

TIRUKOVILUR ADHINAM TIRUPAPPULIYUR SRIMATH GNANIAR MADALAYAM BY SRILASRI SIVASHANMUGHA ARUKUGHA MEIGNANA SIVACHARIAR SWAMIGAL REP. BY POWER OF ATTORNEY AGENT A. SOMASUNDARAM Respondents

Referred Judgements :-

MADRAS V. A.P.S. SETHURAMA PILLAI AND OTHERS [REFERRED TO]
BIHAR STATE BOARD RELIGIOUS TRUST PATNA VS. MAHANT SRI BISESHWAR DAS [REFERRED TO]
MADRAS HINDU RELIGIOUS ENDOWMENTS BOARD VS. V N DEIVANAI AMMAL [REFERRED TO]
RAM CHANDRA MISHRA VS. BIHAR STATE BOARD OF RELIGIOUS TRUSTS [REFERRED TO]

JUDGEMENT

(1.) APPEAL against the judgment and decree made in O.S. No. 227 of 1980, on the file of the Subordinate Judge, Vellore, dated 24.12.1982.

(2.) DEFENDANT is the appellant.

(3.) AGGRIEVED at the said findings and the decree granted by the learned Subordinate Judge, the defendant has come with this Appeal.

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COMMISSIONER H R AND C E A DEPARTMENT Vs. TIRUKOVILUR ADHINAM TIRUPAPPULIYUR SRIMATH GNANIAR MADALAYAM

Referred Judgements :-

JUDGEMENT

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