REGENT COMPUTRONICS PVT. LTD.

BODDU DAVID SATYANANDAM S/O DEVA SAHAYAM Appellant

V/S

BUSSA CHANDRA PAUL S/O SOLOMAN AND L VEERA SHANKAR RAO S/O VENKATESWARLU GOVT SERVANT Respondents

Referred Judgements :-

MAYAWANTI VS. KAUSHALYA DEVI [REFERRED]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED]
BOODIREDDY CHANDRAIAH VS. ARIGELA LAXMI [REFERRED]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED]
CHAPALA HANUMAIAH VS. KAVURI VENKATESWARLU [REFERRED]
G ROSAIAH VS. C BALARAMI REDDY [REFERRED]
MANEPALLI UDAYA BHASKARA RAO VS. KANUBOYINA DHARMARAJU [REFERRED]
MOHAMMAD ABDUL HAKEEM VS. NAIYAZ AHMED [REFERRED]

JUDGEMENT

(1.) On 23-1-1998, this Court made the following order:

(2.) The substantial questions of law, on the strength of which the Second Appeal had been admitted as aforesaid, are as hereunder:

(3.) The 2nd respondent - Veera Shankar Rao, was impleaded as 2nd respondent by virtue of an order made by this Court in C.M.P. No. 2424/2008 dated 5-11-2008. It appears, the said Veera Shankar Rao, is the purchaser, pending litigation.

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BODDU DAVID SATYANANDAM Vs. BUSSA CHANDRA PAUL

Referred Judgements :-

JUDGEMENT

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