REGENT COMPUTRONICS PVT. LTD.

Korukonda Chalapathi Rao Appellant

V/S

Korukonda Annapurna Sampath Kumar Respondents

Referred Judgements :-

KIRPAL KUAR VS. BACHAN SINGH [REFERRED TO]
TEK BAHADUR BHUJIL VS. DEBT SINGH BHUJIL [REFERRED TO]
KRISHNA BRHARILAL VS. GULABCHAND [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
DARSHAN SINGH VS. SAMSHER SINGH [REFERRED TO]
SMS TEA ESTATES PVT LTD VS. CHANDMARI TEA CO PVT LTD [REFERRED TO]
K PANCHAPAGESA AYYAR VS. K KALYANASUNDARAM AYYAR [REFERRED TO]
A C LAKSHMIPATHY VS. A M CHAKRAPANI REDDIAR [REFERRED TO]
MURUGA MUDALIAR VS. SUBBA REDDIAR [REFERRED TO]
YELLAPU UMA MAHESWARI AND ORS. VS. BUDDHA JAGADHEESWARARAO AND ORS. [REFERRED TO]
SUBRAYA M.N. VS. VITTALA M.N. & ORS. [REFERRED TO]
SITA RAM BHAMA VS. RAMVATAR BHAMA [REFERRED TO]
THULASIDHARA VS. NARAYANAPPA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned order the High Court has set aside the order passed by the Trial Court by which latter order, the Trial Court overruled the objections of the respondent to the marking of Exhibits-B12 and B13 on the score that they were documents which were unregistered and unstamped and matter was posted for the evidence of DW1 for marking the said document. The High court found that the documents which were the unregistered family settlement "Khararunama " and receipt of Rs. 2,00,000/- (Rupees two lakhs) by the respondent, were not admissible in evidence.

(3.) The respondent is the younger brother of the appellants. The respondent instituted the present Suit (O.S. No.39 of 2001) seeking declaration of title over the plaint schedule property and for eviction of the appellants who are the defendants and consequential perpetual injunction is also sought against the appellants.

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KORUKONDA CHALAPATHI RAO Vs. KORUKONDA ANNAPURNA SAMPATH KUMAR

Referred Judgements :-

JUDGEMENT

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