REGENT COMPUTRONICS PVT. LTD.

C. H. Madhava Rao Appellant

V/S

SOUTH Respondents

Referred Judgements :-

RAMESHWAR PRASAD V. RAM CHANDRA SHARMA AND OTHERS [REFERRED TO]
CHIEF JUSTICE OF A.P. AND ANOTHER V. L.V.A.DIKSHITULU AND OTHERS [REFERRED TO]
EMBASSY HOTELS PRIVATE LIMITED V. GAJARAJ AND COMPANY AND OTHERS [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
CENTRAL POTTERIES LIMITED NAGPUR VS. STATE OF MAHARASHTRA [REFERRED TO]
JANAK RAJ VS. GURDIAL SINGH [REFERRED TO]
OFFICIAL TRUSTEE WEST BENGAL VS. SACHINDRA NATH CHATTERJEE [REFERRED TO]
VARANASEYA SANSKRIT VISHWAVIDYALAYA VS. RAJKISHORE TRIPATHI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
ASHARFI LAL VS. KOILI DEADBYLRS [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
GRAM PANCHAYAT OF VILLAGE NAULAKHA VS. UJAGAR SINGH [REFERRED TO]
BHAURAO DAGDU PARALKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED TO]
UNION OF INDIA VS. MAJOR S.P. SHARMA [REFERRED TO]
PALANIAPPA GOUNDAN VS. NALLAPPA GOUNDAN AND ORS. [REFERRED TO]
BIRAJI @ BRIJRAJI VS. SURYA PRATAP [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs in the suit in C.S.No.985 of 1993 on the Original Side of this Court, are the appellants in the above Original Side Appeal.

(2.) The suit in C.S.No.985 of 1993 was originally filed by Smt.Chebrolu Thayaramma, the mother of 1st appellant and also the wife of 6th appellant, for permitting her to institute the suit in forma pauperis and for recovery of possession of plaint A-Schedule properties, after removing the superstructure built by defendants, and to direct the 1st defendant to pay a sum of Rs.14,55,000.00, the 2nd defendant to pay a sum of Rs.3,60,000.00, and the 3rd defendant to pay a sum of Rs.60,000.00 as mesne profits and for future mesne profits.

(3.) During the pendency of the suit, the original plaintiff Smt.Chebrolu Thayaramma died and therefore, the appellants were impleaded as legal heirs of the deceased 1st plaintiff and they became plaintiffs 2 to 7 in the suit in C.S.No.985 of 1993.

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C. H. MADHAVA RAO Vs. SOUTH

Referred Judgements :-

JUDGEMENT

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