REGENT COMPUTRONICS PVT. LTD.

KANIGOLLA LAKSHAMANA RAO Appellant

V/S

GUDIMETLA RATNA MANIKYAMBA Respondents

Referred Judgements :-

FIRM SRINIWAS RAM KUMAR VS. MAHABIR PRASAD [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
GOPPULAL VS. THAKURJI SHRIJI SHRIJI DWARAKADHEESHJI [REFERRED TO]
KUPPALA OBUL REDDY VS. BONALA VENPATA NARAYANA REDDY DEAD [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
BISHAMBHAR NATH AGARWAL VS. KISHAN CHAND [REFERRED TO]
VISHRAM ARJUN VS. YERUKULA SHANKARIAH [REFERRED TO]
MIR NIYAMATH ALI KHAN VS. COMMERCIAL AND INDUSTRIAL BANK LIMITED [REFERRED TO]
P PURUSHOTHAM REDDY VS. PRATAP STEELS LIMITED [REFERRED TO]
BANAMALI MOHAPATRA VS. GOPINATH JEW [REFERRED TO]
SHIKHARCHAND VS. BARI BAI [REFERRED TO]

JUDGEMENT

(1.) This second appeal by the 1st defendant is directed against the judgment and decree of the Additional District Judge, West Godavari in A.S. No. 141 of 1985 dated 14th Sept. 1993 under which the decree granted by the Subordinate Judge, Kavur in O.S. No. 7 of 1980 dated 10th Oct. 1985, was confirmed.

(2.) The first respondent herein is the plaintiff, who filed the suit with the following pleadings :-

(3.) The First Defendant filed his written statement with the following averments :-

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KANIGOLLA LAKSHAMANA RAO Vs. GUDIMETIA RATNA MANIKYAMBA

Referred Judgements :-

JUDGEMENT

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