REGENT COMPUTRONICS PVT. LTD.

Chandra Yugandhar Appellant

V/S

Maalampati Annapurna Respondents

Referred Judgements :-

SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NAZIR MOHAMED VS. KAMALA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
PUSHPAVATHI VS. CHANDRARAJA KADAMBA [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
U R VIRUPAKSHAIAH VS. SARVAMMA [REFERRED TO]
KARRI NOOKARAJU VS. PUTRA VENKATARAO [REFERRED TO]

JUDGEMENT

(1.) The above second appeal was filed under Sec. 100 of the Code of Civil Procedure, 1908 against the judgment and decree, dtd. 5/7/2022 passed in A.S.No.154 of 2018 on the file of learned VI District and Sessions Judge, Krishna at Machilipatnam, confirming the judgment and decree, dtd. 9/7/2018 passed in O.S.No.130 of 2012 on the file of learned Senior Civil Judge, Avanigadda.

(2.) The parties to the appeal are referred to as they are arrayed in O.S.No.130 of 2012.

(3.) Plaintiff filed O.S.No.130 of 2012 for declaration of title, for recovery of possession and future mesne profits etc.

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CHANDRA YUGANDHAR Vs. MAALAMPATI ANNAPURNA

Referred Judgements :-

JUDGEMENT

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