REGENT COMPUTRONICS PVT. LTD.

A. ABDUL RAHIM Appellant

V/S

Dr. Francis Pinto Respondents

Referred Judgements :-

PREM RAJ BRAHMIN V. BHANI RAM BRAHMIN [REFERRED TO]
CHIEF CONTROLLING REVENUE AUTHORITY V. CHIDAMBARAM [REFERRED TO]
HELPER GIRDHARBHAI V. SAIYED MOHD. MIRASAHEB KADRI [REFERRED TO]
ARJUN KANOJI TANKAR VS. SANTARAM KANOJI TANKAR [REFERRED TO]
HELPER GIRDHARBHAI VS. SAIYED MOHMAD MIRASAHEB KADRI [REFERRED TO]
ARM GROUP ENTERPRISE LIMITED VS. WALDORF RESTAURANT [REFERRED TO]
MOHD LAIQUIDDIN VS. KAMALA DEV MISHRA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. JANAB N HYATH BATCHA SAHIB [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the dismissal of the suit filed for declaration and recovery of possession of the suit property and also for damages, the plaintiff has filed the present appeal challenging the judgment and decree of the learned Additional District and Sessions-cum-Fast Track Court-II, Coimbatore.

(2.) The parties are arrayed as per their own ranking before the trial Court for the sake of convenience.

(3.) What relief the plaintiff is entitled to?

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A. ABDUL RAHIM Vs. DR. FRANCIS PINTO

Referred Judgements :-

JUDGEMENT

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