REGENT COMPUTRONICS PVT. LTD.

T Bheem Reddy Appellant

V/S

P Laxmi Bai Respondents

Referred Judgements :-

COREA V. APPUSWAMY [REFERRED TO]
CAROLINE CELLINE FERNANDEZ V. MRS. A.J. FERNANDEZ [REFERRED TO]
BALDEVSINGH V. MANOHAR SINGH [REFERRED TO]
JAGAT RAM V. VARINDER PRAKASH [REFERRED TO]
HARDEV SINGH V. GURMAIL SINGH (DEAD) BY LRS [REFERRED TO]
LACHMI NARAYAN TEWARI V. RAMSARAN TEWARI [REFERRED TO]
POTRU SUBBAIAH VS. PALAPARTHI VENKATESHWARLU (MINOR) AND OTHERS [REFERRED TO]
R. RAMAPRASADA RAO V. R. SUBBARAMAIAH [REFERRED TO]
SANT RAM NAGINA RAM V. DAYA RUM NAGINA RAM [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
R RAMAMURTHI IYER VS. RAJA V RAJESWARA RAO [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
BADRI NARAIN PRASAD CHOUDHARY VS. NIL RATAN SARKAR [REFERRED TO]
KARBALAI BEGUM VS. MOHAMMAD SAYEED [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
DIVISIONAL MANAGER UNITED INDIA INSURANCE CO LTD VS. SAMIR CHANDRA CHAUDHARY [REFERRED TO]
VINODAN VS. VISHWANATHAN [REFERRED TO]
T G ASHOK KUMAR VS. GOVINDAMMAL [REFERRED TO]
HOSHIARI DEVI VS. TAJVIR SINGH [REFERRED TO]
MAQBOOL KHAN VS. SHABJADI KHATOON [REFERRED TO]
E DURVASULU NAIDU VS. E RANGAIAH NAIDU [REFERRED TO]
GANDEVALLA JAYARAM REDDY VS. MOKKALA PADMAVATHAMMA [REFERRED TO]
PRADEEP KUMAR VS. MAHAVEER PERSHAD [REFERRED TO]
G JAY RAO VS. STATE OF A P [REFERRED TO]
TAVIDISETTY VENKATESWARA RAO VS. AVIDISETTY NAGESWARA RAO [REFERRED TO]
INDIAN BANK VS. V R VENKATARAMAN [REFERRED TO]
INGUVA SARASWATHI VS. VADDEMANI SIVARAMAKRISHNARAO [REFERRED TO]
MANNE KRISHNA VENI VS. RANGISETTI PAVAN KUMAR [REFERRED TO]
MADDINENI KOTESWARA RAO VS. MADDINENI BHASKARA RAO [REFERRED TO]
BAPU VS. YASHWANT SATTEPPA NIKAM [REFERRED TO]
MOHINDER SINGH VS. KASHMIRA SINGH [REFERRED TO]
BALDEV SINGH VS. FINANCIAL COMMISSIONER HARYANA [REFERRED TO]
N VARADA PILLAI VS. JEEVARATHNAMMAL [REFERRED TO]
MUNNALAL, MINOR VS. MST KASHIBAI [REFERRED TO]
GOVINDRAO VS. RAJABAI [REFERRED TO]
VEERASEKHARA VARMARAYAR VS. AMIRTHAVALLIAMMAL [REFERRED TO]

JUDGEMENT

(1.) SINCE the issues and parties involved in both the appeals are common in nature, they are being disposed of by this common judgment.

(2.) C .C.C.A. No.217 of 2007 is filed by the defendants 13 and 14 against the judgment and decree dated 27.02.2007 passed in O.S. No.293 of 2000 by the III Additional Chief Judge, City Civil Court, Hyderabad, and C.C.C.A. No.220 of 2007 is filed by the plaintiff against the said judgment and decree in so far as it went against her.

(3.) THE plaintiff filed the suit for partition of plaint A and B schedule properties and for declaration that she is entitled to 1/8th share in the said properties and for consequential reliefs including cancellation of sale deed dated 21.05.1997 executed in favour of defendants 13 and 14 in the plaint A schedule property. Plaint A schedule is premises bearing No.3-5-20 (Old No.6151), admeasuring 100 sq. yards, situated at Ramkote, opposite to Navjivan Womens College, Hyderabad. We are mainly concerned with the plaint A schedule property and practically there is no dispute with regard to the claim of the plaintiff in respect of plaint B schedule property.

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T BHEEM REDDY Vs. P LAXMI BAI

Referred Judgements :-

JUDGEMENT

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