REGENT COMPUTRONICS PVT. LTD.

POSANI SUBBAIAH Appellant

V/S

DOPPALAPUDI CHILAKAMMA (DIED) PER L.RS Respondents

Referred Judgements :-

NARASIMMA V. MANAGAMMAL [REFERRED TO]
NALLANNA V. PONNAL [REFERRED TO]
MUTTUSAMI V. MUTTUKUMARASAMI [REFERRED TO]
VEDACHELA MUDALIAR V. SUBRAMANIA MUDALIAR [REFERRED TO]
GOTEPATI SUBBAN V. GOTEPATI NARASAMMA [REFERRED TO]
CHUNDURU PUNNAYYAH V. RAJAM VIRANNA [REFERRED TO]
KUPPU SWAMY V. KAMALAMMALL [REFERRED TO]
AHINSA BIBI V. ABDUL KADER SAHEB [REFERRED TO]
BAPANNA V. YERRAMMA [REFERRED TO]
RAMASAMI V. GOMATHI [REFERRED TO]
C.SRI RAMAMURTHI V. OFFICIAL RECEIVER [REFERRED TO]
TIRUCHENDUR SIVATHWAJA MATAM V. SAMI BHATTAR [REFERRED TO]
VENKANNA V. VENKAMMA [REFERRED TO]
STHANAM MUTHU KUMAR KRISHNA MURTHY GURUKKAL V. STHANAM SUNDARAMMA [REFERRED TO]
SURESHCHANDRA JAMIETRAMV. BAI ISHWARI [REFERRED TO]
SUBBARAMAIAH V. GURUMMA [REFERRED TO]
SUBBA RAO V. MAHALAKSHMAMMA [REFERRED TO]
GADDAM ADEMMA V. HANUMA REDDI [REFERRED TO]
KALIMMAL V. MUTHU PILLAI [REFERRED TO]
SIVASWAMI AYYAR V. THIRUMUDI CHETTIAR [REFERRED TO]
TALUMUN BEGUM V. MARYAM [REFERRED TO]
KALIMUTHU V. AMMAMUTHU [REFERRED TO]
Y.MALLAYYA V. T.PUNNAMMA [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
KARTAR KAUR VS. MILKHO [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
LAKSHMINARAYANA CHETTY VS. I T O NELLORE [REFERRED TO]
M CHIMPRAMMA VS. P SUBRAHMANYAM [REFERRED TO]
ALLAM GANGADHARA RAO VS. GOLLAPALLI GANGARAO [REFERRED TO]
STHANAM MUTHU KUMARA KRISHNA MURTHY GURUKUL VS. STHANAM SUNDARAMMA [REFERRED TO]
D RADHA DEVI VS. T SATYANARAYANA [REFERRED TO]
HAR GOBIND VS. GITAM [REFERRED TO]
AVUDAI AMMAL VS. RAMALINGA REDDIAR [REFERRED TO]
DEVINENI SUBBARAO VS. DEVINENI PATTABHIRAMAYYA [REFERRED TO]
MT SIRAJ FATIMA VS. MAHMOOD ALI [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S. No.110/73 on the file of Additional Subordinate Judge, Guntur, is the appellant.

(2.) The suit was instituted for cancellation and setting aside the decree in O.S. No.45/64 on the file of Subordinate Judge, Guntur, which was confirmed by the Judgment and decree in A.S.No.281/69, dated 25-6-1973 by the High Court, as not binding on the plaintiff and the 8th defendant in the suit for possession of the plaint schedule property from the defendants, except the 8th defendant and for rendition of accounts as to the realization of profits from the schedule property from 29-10-1973 till date of delivery and for costs of the suit from the defendants, except the 8th defendant.

(3.) The respective pleadings of the parties are no doubt very elaborate. But however, since several factual details had been narrated in the respective pleadings, it will be appropriate to deal with the respective pleadings at the first instance.

Click here to view full judgment.

POSANI SUBBAIAH Vs. DOPPALAPUDI CHILAKAMMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address