REGENT COMPUTRONICS PVT. LTD.

Chandramani Samal Appellant

V/S

Sukanti Samal Respondents

Referred Judgements :-

GANGAMMA ETC. VS. G.NAGARATHNAMMA AND OTHERS [REFERRED TO]
RITESH KHATRI VS. SHYAM SUNDAR KHATRI [REFERRED TO]
MARABASAPPA VS. NINGAPPA [REFERRED TO]
MANOHARI DEVI VS. CHOUDHURY SIBANAVA DAS [REFERRED TO]
SACHIN & ANR VS. JHABBU LAL & ANR [REFERRED TO]
ANIL KUMAR TIWARY VS. STATE OF JHARKHAND [REFERRED TO]
SURESH SHARMA VS. DHANWANTI SHARMA [REFERRED TO]
NAMDEO BABUJI BANGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHAN VS. DEPUTY MAGISTRATE-CUM-APPELLATE TRIBUNAL [REFERRED TO]
RAVI KUMAR VS. DEPUTY COMMISSIONER-CUM-APPELLATE TRIBUNAL [REFERRED TO]
DEEPAK KUMAR VS. DISTRICT MAGISTRATE CUM APPELLATE TRIBUNAL [REFERRED TO]
RAJESWAR PRASAD ROY VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been preferred against the confirming judgment.

(2.) The Appellants in this Second Appeal being the husband and wife respectively were the Defendant Nos.1 and 2 before the learned Trial Court in the suit vide C.S. No.20 of 2019 and Appellants before the learned 1st Appellate Court in the first appeal vide R.F.A. No.16 of 2023.

(3.) The suit of the Plaintiff vide C.S. No.20 of 2019 before the learned Trial Court against the Defendant Nos.1 and 2 (Appellants in this 2nd Appeal) was a suit for mandatory and permanent injunction.

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CHANDRAMANI SAMAL Vs. SUKANTI SAMAL

Referred Judgements :-

JUDGEMENT

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