REGENT COMPUTRONICS PVT. LTD.

SENGODA GOUNDER Appellant

V/S

CHINNA PONNAL Respondents

Referred Judgements :-

SMT. PALCHURI HENUMAYAMMA VS. TADIKAMALLA KOTILINGAM & OTHERS [REFERRED TO]
BRAHMA VART SANATAN DHARM MOHAMANDAL VS. KANHYALAL BAGLA [REFERRED TO]
NARAINI DEVI VS. RAMO DEVI [REFERRED TO]
KOTHI SATYANARAYANA VS. GALA SITHAYYA [REFERRED TO]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [REFERRED TO]
VANKAMAMIDI VENKATA SUBBA RAO VS. CHATLAPALLI SEETHARAMARATNA RANGANAYAKAMMA [REFERRED TO]
RAGHUBARSINGH VS. GULAB SINGH [REFERRED TO]

JUDGEMENT

(1.) Having failed in both the Courts below, the appellants/plaintiffs have filed this appeal.

(2.) The plaintiffs filed the suit for declaration that the plaintiffs are the absolute owners of the 'A' schedule suit property and for delivery of the 'B' schedule suit property, after the lifetime of the first defendant, which is in the possession of the second and third defendants.

(3.) The said suit was dismissed and the same was also confirmed in the appeal filed by the plaintiffs. Hence, this second appeal.

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SENGODA GOUNDER Vs. CHINNA PONNAL

Referred Judgements :-

JUDGEMENT

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