REGENT COMPUTRONICS PVT. LTD.

Kolluru Sudhakar Rao Appellant

V/S

Polineni Nagabhushanam Respondents

Referred Judgements :-

KRISHNA RAM MAHALE DEAD VS. SHOBHA VENKAT RAO [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
PREMJI RATANSEY SHAH VS. UNION OF INDIA [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
LEELA SONI VS. RAJESH GOYAL [REFERRED TO]
YADARAO DAJIBA SHRAWANE VS. NANILAL HARAKCHAND SHAH DEAD [REFERRED TO]
M P MATHUR VS. D T C [REFERRED TO]
U R VIRUPAKSHAIAH VS. SARVAMMA [REFERRED TO]
SEEMAX CONSTRUCTION PRIVATE LIMITED VS. STATE BANK OF INDIA [REFERRED TO]
AMMANI VS. TIRUCHENGODE MUNICIPALITY [REFERRED TO]

JUDGEMENT

(1.) Assailing the judgment and decree, dtd. 31/7/2018 passed in A.S.No.84 of 2016 on the file of learned IV Additional District Judge, Nellore confirming the judgment and decree, dtd. 22/3/2016 passed in O.S.No.279 of 2014 on the file of learned III Additional Junior Civil Judge, Nellore, the above appeal is filed by plaintiff.

(2.) The parties to the appeal shall be referred to as they are arrayed in O.S.No.279 of 2014.

(3.) The plaintiff filed O.S.No.279 of 2014 for permanent injunction against the defendant restraining him, his men and agents from evicting the plaintiff from the suit schedule property without following due process of law.

Click here to view full judgment.

KOLLURU SUDHAKAR RAO Vs. POLINENI NAGABHUSHANAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address