REGENT COMPUTRONICS PVT. LTD.

T. Kamalanabha Reddy Appellant

V/S

G. Chandrasekhar Reddy Respondents

Referred Judgements :-

SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
BHARATHAN VS. K SUDHAKARAN [REFERRED TO]
THIAGARAJAN VS. VENUGOPALASWAMY B KOIL [REFERRED TO]
USHABAI VS. BALKRISHNA BIHARILAL [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
GIAN KAUR VS. RAGHUBIR SINGH [REFERRED TO]
MDTAJUDDIN VS. MD ABDUL RAHAMAN [REFERRED TO]
GOWRI SHANKAR VS. J L BABU [REFERRED TO]
SARA VESRASWAMI ALIAS SARA VEERRAJU VS. TALLURI NARAYYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) The defendant in O.S.No.24 of 1999 on the file of the Court of the then Subordinate Judge (Senior Civil Judge), Srikalahasti, presented this second appeal. He died and appellants 2 and 3 being his legal representatives are brought on record, who are pursuing this appeal.

(2.) The respondents were the plaintiffs in the above suit. The second respondent died during pendency of this second appeal. The first respondent being her sole legal representative is already on record.

(3.) The respondents laid the suit for declaration of their right and title to the plaint schedule properties and to restrain the deceased first appellant by means of permanent injunction from in any way interfering with their peaceful possession and enjoyment of these properties.

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T. KAMALANABHA REDDY Vs. G. CHANDRASEKHAR REDDY

Referred Judgements :-

JUDGEMENT

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