REGENT COMPUTRONICS PVT. LTD.

Musunuri Satyanarayna Appellant

V/S

Gorijavolu Srinivasa Rao Respondents

Referred Judgements :-

PULIKANDAM SUBBA REDDY VS. GORANTAL VEERASWAMY [REFERRED TO]
M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
V M SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
R K MOHAMMAD UBAIDULLAH VS. HAJEE C ABDUL WAHAB [REFERRED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFERRED TO]
SHANTI KUMAR PANDA VS. SHANKUNTALA DEVI [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]
CHAPALA CHINNABBAYI VS. NARALASETTI ANUSAUYAMA [REFERRED TO]
VEERAMALAI VANNIAR VS. THADIKARA VANNIAR [REFERRED TO]

JUDGEMENT

(1.) The above second appeal is filed by the plaintiff in the suit against the judgment and decree dtd. 1/2/2018 in A.S.No.10 of 2011 on the file of Senior Civil Judge, Bapatla, reversing the judgment and decree dtd. 28/10/2010 in O.S.No.313 of 2006 on the file of Principal Junior Civil Judge, Ponnur.

(2.) For the sake of convenience, the parties to this judgment are referred to as they were arrayed in the plaint.

(3.) Suit O.S.No.313 of 2006 is filed for recovery of Rs.77,740.00 with future interest at the rate of 24% p.a. from the date of suit till the date of realization.

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MUSUNURI SATYANARAYNA Vs. GORIJAVOLU SRINIVASA RAO

Referred Judgements :-

JUDGEMENT

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