REGENT COMPUTRONICS PVT. LTD.

AMANULLAH Appellant

V/S

ELUMALAI Respondents

Referred Judgements :-

KAIRUM BI AND OTHERS VS. MARIAM BI AND ANOTHER [REFERRED TO]
BABY VS. THIAGARAJAN AND OTHERS [REFERRED TO]
ULTRA MERCHANDISE AND RETAILS LIMITED VS. IN ENTERTAINMENT INDIA LIMITED [REFERRED TO]
ABDUL RAHIM VS. ABDUL ZABAR [REFERRED TO]
KAIRUM BI VS. MARIAM BI [REFERRED TO]
VENKATARAMANA VS. N MUNUSWAMY NAIDU [REFERRED TO]
AZIZI VS. SONA MIR [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.04.2002 passed in A.S.No.12/2001, on the file of Principal Subordinate Court, Villupuram, confirming the judgment and decree dated 29.11.2000 passed in O.S.No.15/1995, on the file of the Additional District Munsif Court, Villupuram,

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

(3.) Suit for declaration and permanent injunction.

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AMANULLAH Vs. ELUMALAI

Referred Judgements :-

JUDGEMENT

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