REGENT COMPUTRONICS PVT. LTD.

Alapati Rama Mohan Rao Appellant

V/S

Alapati Venkata Ratnanuna Respondents

Referred Judgements :-

SITAL DAS VS. SANT RAM [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
LAKHI BARUAH VS. PADMA KANTA KALITA [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
K S SUBRAMANIA PILLAI VS. E S R PACKIRISAMI PILLAI [REFERRED TO]
SURENDRA KRISHNA ROY VS. MIRZA MOHAMMAD SYED ALI MUTAWALI [REFERRED TO]
SHIVDEV KAUR VS. R.S. GREWAL [REFERRED TO]
MR. RANVIR DEWAN VS. MRS. RASHMI KHANNA & ANR. [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in O.S.No.14 of 1998 on the file of the Court of the learned Senior Civil Judge, Tadepalligudem is the appellant. The respondents were the defendants.

(2.) The appellant laid the suit for partition of the plaint schedule properties into two (02) equal shares and to allot one such share to him directing possession of the same as well as for rendition of accounts, past and future, to pay the same with interest at 12.04% per annum.

(3.) The plaint schedule describes the properties in dispute as under:

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ALAPATI RAMA MOHAN RAO Vs. ALAPATI VENKATA RATNANUNA

Referred Judgements :-

JUDGEMENT

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