REGENT COMPUTRONICS PVT. LTD.

Kanala Veera Reddy Appellant

V/S

Kanala Subba Reddy Respondents

Referred Judgements :-

VENKATACHALA CHETTY V. GOVINDASWAMY NAICKER [REFERRED TO]
RAJES KANTA ROY VS. SHANTI DEBI [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
NAMBURI BASAVASUBRAHMANYAM VS. ALAPATI HYMAVATHI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
YADARAO DAJIBA SHRAWANE VS. NANILAL HARAKCHAND SHAH DEAD [REFERRED TO]
U R VIRUPAKSHAIAH VS. SARVAMMA [REFERRED TO]
RAMASWAMI NAIDU VS. GOPALAKRISHNA NAIDU [REFERRED TO]
(GARAPATI) GANGARAJU VS. PENDYALA SOMANNA [REFERRED TO]
VENKATASUBRAMANIYA IYER VS. SRINIVASA IYER [REFERRED TO]
RAMASWAMI NAIDU VS. M.S. VELAPPAN AND ORS. [REFERRED TO]
KOLLI RAJESH CHOWDARY VS. STATE OF AP [REFERRED TO]

JUDGEMENT

(1.) The defendants are the appellants in above second appeal. The above second appeal is filed aggrieved by the judgment and decree dtd. 9/9/2019 in A.S. No. 183 of 2014 on the file of II Additional District Judge, Guntur, reversing the judgment and decree dtd. 11/11/2014 in O.S. No. 68 of 2003 on the file of Senior Civil Judge, Bapatla.

(2.) For the sake of convenience, the parties to this judgment are referred to as per their array in O.S. No. 68 of 2003.

(3.) Suit O.S. No. 68 of 2003 was filed initially by deceased sole plaintiff Kanala Subba Reddy, died pending suit and his wife was brought on record as 2 plaintiff in I.A. No. 449 of 2006 dtd. 2/11/2007. The relief sought for in the suit is to declare that the plaintiffs are the absolute owners of plaint schedule property as per the settlement deed dtd. 12/7/2000 executed by late Kanala Appireddy in favour of 1 plaintiff and the said settlement deed is binding on the 1 defendant and for consequential permanent injunction etc.

Click here to view full judgment.

KANALA VEERA REDDY Vs. KANALA SUBBA REDDY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address