JEGANNATHAN Vs. RAJU SIGAMANI
LAWS(SC)-2012-4-19
SUPREME COURT OF INDIA
Decided on April 02,2012

JEGANNATHAN Appellant
VERSUS
RAJU SIGAMANI Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant herein is plaintiff No. 2. He, along with two others, namely, Gnanasoundari and George filed a Suit against the present respondent No.1 for declaration, permanent injunction and mandatory injunction.;


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