REGENT COMPUTRONICS PVT. LTD.

K.KARA GOPAL Appellant

V/S

K.VENKATA RATNA KUMAR Respondents

Referred Judgements :-

VENKATA REDDY VS. AYODHYAMMA [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
STATE OF BOMBAY VS. SUPREME GENERAL FILMS EXCHANGE LTD [REFERRED TO]
MUKUND DEO DEAD VS. MAHADU [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
KOTINA PAPAYYA VS. SAMMINGA APPALANAIDU [REFERRED TO]
SARASWATHULA KAMESWARAMMA VS. RADHAKRISHNA AND CO [REFERRED TO]
DURYODHAN SAMAL VS. UMA DEI [DISSENTED FROM . 9.]
NAGENDRA NATH BOSE VS. MON MOHAN SINGHA ROY [REFERRED TO]

JUDGEMENT

(1.) These references have been made by the IIIrd Additional District Judge, Visakhapatnam under Section 113 read with Order 46, Rule 1 of the Code of Civil Procedure on an objection raised by the respondents before him in the appeals regarding the competency of the said Court to entertain the appeals whose value is less than Rs.30,000/- arising out ot suits instituted prior to the passing of the Andhra Pradesh Civil Courts (Amendment) Act, 1984 (Act 19 of 1984), hereinafter referred to as 'the Act 19 of 1984'.

(2.) The relevant facts are as follows:

(3.) Respondents in the appeals before the learned Illrd Additional District Judge, Visakhapatnam were the plaintiffs. Defendants in the respective suits filed the appeals before the IIIrd Additional District Judge.

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K HARA GOPAL Vs. K VENKATA RAMA KUMAR

Referred Judgements :-

JUDGEMENT

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