REGENT COMPUTRONICS PVT. LTD.

K. Srimamurthy Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

CHAUDHRI ABDUL MAJID VS. JAWAHIR LAL AND OTHERS [REFERRED TO]
NARHARI VS. SHANKER [REFERRED TO]
RATAN LAL SHAH VS. FIRM LALMANDAS GHHADAMMALAL [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
CHANDRAMOHAN RAMCHANDRA PATIL VS. BAPU KOYAPPA PATIL [REFERRED TO]
SAMSUL HAQUE BORBHULYA VS. IBRAHIM ALI BORBHULYA [REFERRED TO]

JUDGEMENT

(1.) This is a regular first appeal filed under Section 96 CPC by the 2nd defendant against the decree and judgment in O.S.No.42 of 1989 dated 27.10.1995.

(2.) The respondents 1 to 4 are the plaintiffs. The respondent No.5 is the 1st defendant and the respondents 6 to 8 are defendants 3 to 5 respectively.

(3.) The appeal against respondents 6 to 8 was dismissed for default by an order of this Court dated 01.02.2011.

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K. SRIMAMURTHY Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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