REGENT COMPUTRONICS PVT. LTD.

G.S.N.Prasad Appellant

V/S

M.A. Jabbar Respondents

Referred Judgements :-

MADHAVAN NAIR V. BHASKAR PILLAI [REFERRED TO]
NAZIR MOHAMMED V. J.KAMALA [REFERRED TO]
BHOLARAM VS. AMEERCHAND [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
THIAGARAJAN VS. VENUGOPALASWAMY B KOIL [REFERRED TO]
HARIDASYAM SRINIVASA MURTHY VS. M JANARDHAN REDDY [REFERRED TO]
SEETHALEKSHMI VS. LAKSHMI [REFERRED TO]
MOHINDER KAUR VS. SANT PAUL SINGH [REFERRED TO]
SMRITI DEBBARMA (DEAD) VS. PRABHA RANJAN DEBBARMA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff being unsuccessful in both the Courts below, has filed the present Second Appeal.

(2.) Appellant is the plaintiff in the trial Court and respondents are defendants. For the sake of convenience, the parties hereinafter will be referred to as arrayed in the trial Court. Suit was filed by plaintiff vide OS No.1715 of 2003 and thereafter AS No.259 of 2009, questioning the judgment and decree passed in O.S.No.1715 of 2003.

(3.) The plaintiff filed Suit for grant of perpetual injunction restraining the defendants from interfering with the peaceful possession of the plaintiff over the suit schedule property. Plaint's schedule property is part of Plot no. 7.

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G.S.N.PRASAD Vs. M.A. JABBAR

Referred Judgements :-

JUDGEMENT

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