REGENT COMPUTRONICS PVT. LTD.

K E Mohan Appellant

V/S

J K Narasimha Bhagavathar Respondents

Referred Judgements :-

VENKUBAI (DECEASED) BY L.RS VS. THE ASSISTANT COMMISSIONER [REFERRED TO]
K SIVARAMAIAH VS. RUKMANI AMMAL [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
RAMKANYA BAI VS. JAGDISH [REFERRED TO]
M RATANCHAND CHORDIA VS. KASIM KHALEELI [REFERRED TO]
L GOVINDARAJULU CHETTIAR VS. V N SRINIVASALU NAIDU [REFERRED TO]
M. RATANCHAND CHORDIA AND ORS. VS. KASIM KHALEELI [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.11.2000 made in A.S.No.11 of 1996 on the file of the Subordinate Court, Arni, Thiruvannamalai District, confirming the judgment and decree dated 15.11.1995 made in O.S.No.897 of 1992 on the file of the District Munsif Court, Arni.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for Permanent Injunction.

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K E MOHAN Vs. J K NARASIMHA BHAGAVATHAR

Referred Judgements :-

JUDGEMENT

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