REGENT COMPUTRONICS PVT. LTD.

U. Sudheera Appellant

V/S

C. Yashoda Respondents

Referred Judgements :-

RAM PHAL V. BANARASI [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
ROOP SINGH DEAD VS. RAM SINGH DEAD [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
VAREED JACOB VS. SOSAMMA GEEVARGHESE [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
UMERKHAN VS. BISMILLABI ALIAS BABULAL SHAIKH [REFERRED TO]
RAGHAVENDRA SWAMY MUTT VS. UTTARADI MUTT [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The challenge made in this appeal is to the interim order dtd. 20/9/2024 passed by the High Court of Andhra Pradesh at Amaravathi [Hereinafter referred to as "the High Court"] in the Second Appeal bearing No.518/2023. For the sake of clarity and ease of reference, the order impugned herein is reproduced below:

(3.) The Respondent No.1 is the plaintiff in the suit in O.S.No.48 of 2011; Appellant Nos.1 to 3 are the legal representatives of the deceased Defendant No.5; Appellant Nos.4 to 6 are Defendant Nos.1, 3, and 6; and Respondent Nos.2 and 3 are Defendant Nos.2 and 4 in the said suit.

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U. SUDHEERA Vs. C. YASHODA

Referred Judgements :-

JUDGEMENT

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