REGENT COMPUTRONICS PVT. LTD.

VUKKADALA VENKATA RAVI KUMAR Appellant

V/S

VUKKADALA KRISHNAVENI Respondents

Referred Judgements :-

JAGDISH SINGH V.NATHU SINGH [REFERRED TO]
VEERAYEE AMMAL V. SEENI AMMAL [REFERRED TO]
DILBAGRAI PUNJABI V. SHARAD CHANDRA [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
JAYDAYAL PODDAR VS. BIBI HAZRA [REFERRED TO]
RAMCHANDRA PANDURANG SONAR VS. MURLIDHAR RAMCHANDRA SONAR [REFERRED TO]
BHAGWAN SHARMA VS. BANI GHOSH [REFERRED TO]
MAJOR SINGH VS. RATTAN SINGH [REFERRED TO]
ASHWINKUMAR K PATEL VS. UPENDERA J PATEL [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
M G HEGDE VS. VASUDEV D HEGDE [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the judgment and decree of the learned Senior Civil Judge, Srikalahasti dated 2-4-1996 dismissing O.S. No.246 of 1985 and confirmed by the learned III Additional District Judge, Tirupati by his judgment and decree dated 6-12-1999 in A.S. No.70 of 1996.

(2.) Both the parties are referred here as arrayed in the trial court.

(3.) Both the courts below concurrently held that the suit schedule building belonged to late Manisankar represented by defendants 1 to 4, his legal heirs, and the said Manisankar sold the same in favour of defendant No.5, a non-resident Indian and daughter of defendant No.6 who was admittedly his partner during his life time. I have no manner of doubt that both the courts below missed the crucial point in this case and jumped at an erroneous conclusion.

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VUKKADALA VENKATA RAVI KUMAR Vs. VUKKADALA KRISHNAVENI

Referred Judgements :-

JUDGEMENT

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