REGENT COMPUTRONICS PVT. LTD.

SECRETARY TO GOVT.OF INDIA, MINISTRY OF DEFENCE, NEW DELHI Appellant

V/S

INDIRA DEVI Respondents

Referred Judgements :-

ALAPATI KASI VISHWANATHAM V. A.SIVARAMA KRISHNAYYA,1963,C.A.NO. 232 OF 1961 [REFERRED TO]
MILLS V. BARBAR [REFERRED TO]
KANAKAPUDI BHARATHY V. APSE ACT-CUM-LABOUR OFFICER [REFERRED TO]
VELJI BHIMSEY CO. V. BACHOO BHAIDAS [REFERRED TO]
UMRAO CHAND V. BINDRABAN CHAND [REFERRED TO]
BALDEO DAS RAM NARAYANA V. MAINA BAI [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
SHIKHARCHAND JAIN VS. DIGAMBER JAIN PRABAND KARINI SABHA [REFERRED TO]
ASHA DEVI VS. DUKHI SAO [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
RAMKUBAI VS. HAJARIMAL DHOKALCHAND CHANDAK [REFERRED TO]
DEVI CHARAN VS. DURGA PERSHAD [REFERRED TO]
MULPURA VENKATARAMAYYA VS. DEVABHAKTUNI KESAVANARAYANA [REFERRED TO]
UNION OF INDIA UOI VS. VASAVI COOPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
MAIMOON BIVI VS. O A KHAJEE MOHIDEEN [REFERRED TO]
BAWA SINGH VS. JAGDISH CHAND [REFERRED TO]
RAMSARUP SINGH VS. MUNESHWAR SINGH [REFERRED TO]
NILKANTH MAHTON VS. MUNSHI SINGH [REFERRED TO]
RAM PRASAD VS. HARI NARAIN [REFERRED TO]

JUDGEMENT

(1.) This L.P.A. is directed against the judgment and decree of the learned single Judge in C.C.C.A. No. 21 of 1996, dated 21-8-1998 confirming the judgment and decree dated 29-11-1993 in O.S. No. 276 of 1988 on the file of III Additional Judge, City Civil Court, Hyderabad.

(2.) Briefly stated the following are facts of the case: The suit was filed by the plaintiffs seeking declaration of title in respect of land in Sy. No. 234 in Tokatta village, Boinpally Mandal, Secunderabad, admeasuring Ac. 2-33 guntas and for perpetual injunction restraining the defendants from interfering with the possession and enjoyment of the same.

(3.) As per the averments in the plaint, it is the case of plaintiffs that one B. V. Prakash Reddy was the owner and pattedar of the agricultural lands in Sy. No. 234 admeasuring Ac. 2-33 guntas in Tokatta village, Boinpally Mandal. The said Prakash Reddy died in the year 1982 leaving behind the first plaintiff-wife and second plaintiff-daughter of the said Prakash Reddy. It is also the case of the plaintiffs that the land was originally leased out to one Achaiah in the year 1950. The tenancy certificate was issued in the name of Achaiah and after the death of Achaiah, his brothers succeeded to the tenancy. However, the ownership continued to rest with the said Prakash Reddy.

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SECRETARY TO GOVT OF INDIA Vs. INDIRA DEVI

Referred Judgements :-

JUDGEMENT

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