REGENT COMPUTRONICS PVT. LTD.

Jambuveni Appellant

V/S

Leelavathy And Ors. Respondents

Referred Judgements :-

K. PEDDA JANGAIAH V/S. MANDAL REVENUE OFFICER,MOINABAD MANDAL,RANGA REDDY DISTRICT [REFERRED TO]
KHADIM ALI V/S. JAGANNATH [REFERRED TO]
BHAVAN VAJA VS. SOLANKI HANUJI KHODAJI MANSANG [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. KARRI CHINNA VENKATA REDDY [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
ASHARFI LAL VS. KOILI DEADBYLRS [REFERRED TO]
PRATIBHA SINGH VS. SHANTI DEVI PRASAD [REFERRED TO]
P VARADARAJULA VS. AGRICULTURAL PRODUCE MARKET COMMITTEE [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
T VIJENDRADAS VS. M SUBRAMANIAN [REFERRED TO]
GANPATBHAI MAHIJIBHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
RAJU RAMSINGH VASAVE VS. MAHESH DEORAO BHIVAPURKAR [REFERRED TO]
SITARAM VS. RAM CHARAN [REFERRED TO]
BANDHU DAS VS. UTTAM CHARAN PATTANAIK [REFERRED TO]
RAMACHANDRAN VS. JANARDHANAM [REFERRED TO]
SHEWA LACHHA BANJAR VS. BHAWARILAL GANESHMAL MARWADI [REFERRED TO]
S MAHIMAIDOSS VS. VANATHAYYA [REFERRED TO]
Hussainy Begum VS. R Natarajan [REFERRED TO]
UDAY PUNDLIK NADKARNI VS. AMARNATH N S TALWADKAR [REFERRED TO]

JUDGEMENT

(1.) Civil Revision Petition No. 2869 of 2015 arises against the fair and final order passed in E.A. No. 156 of 2014 in M.P. No. 284 of 2004 in E.P. No. 107 of 2004 in Ejectment Suit No. 32 of 1986 on the file of the Registrar, Court of Small Causes, Chennai.

(2.) Civil Revision Petition No. 2870 of 2015 arises against the fair and decreetal order passed in E.A. No. 157 of 2014 in M.P. No. 284 of 2004 in E.P. No. 107 of 2004 in Ejectment Suit No. 32 of 1986 on the file of the Registrar, Court of Small Causes, Chennai.

(3.) Heard Mr. A.A. Lawrence, learned counsel appearing for the petitioner and Mr. S. Suresh Kumar, learned counsel appearing for the 1st respondent.

Click here to view full judgment.

JAMBUVENI Vs. LEELAVATHY AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address