REGENT COMPUTRONICS PVT. LTD.

B C Harinarayanamma Appellant

V/S

V Narasimha Respondents

Referred Judgements :-

STATE OF PUNJAB VS. NATHURAM [REFERRED]
RAMAGYA PRASAD GUPTA BRAHAMDEO PRASAD GUPTA VS. MURLI PRASAD:MURLI PRASAD [REFERRED]
MADHAVJI KHATAU KATIRA VS. TRIKAMDAS NARANDAS TANNA [REFERRED]
KOMATI BASAVAMMA VS. NARINDI MAHALAKSHMAIAH [REFERRED]
MOHAMMAD SAFDAR SHAREEF DIED PER L RS VS. MOHAMMED ALI DIED PER L RS [REFERRED]
CHINNAPPA REDDY M VS. M PULLA REDDY [REFERRED]
GURUBARI LENKA VS. DULANI THAKURANI [REFERRED]
JOHAN URAON EKKA VS. SITARAM SAO BHAGAT [REFERRED]
RAM NIRANJAN DAS VS. LOKNATH MANDAL [REFERRED]
SAHDEO SINGH VS. RAMCHHABILA SINGH [REFERRED]

JUDGEMENT

(1.) Heard both sides.

(2.) This appeal is directed against the judgment of the District Judge, Ranga Reddy dated 7-6-1993 rendered in AS No.20 of 1991 under which the appeal was allowed and the judgment and decree of the trial Court dated 17-6-1991 in OS No.160 of 1982 on the file of the District Munsif, West and South, R.R. District decreeing the suit was set aside resulting in dismissal of the suit. Thus, the plaintiffs in the suit are the appellants herein and the defendants are the respondents herein.

(3.) The facts leading to this second appeal may be stated briefly as follows:

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B C HARINARAYANAMMA Vs. V NARASIMHA

Referred Judgements :-

JUDGEMENT

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