REGENT COMPUTRONICS PVT. LTD.

Reddi Radhakrishna Appellant

V/S

Redy Lakshmi Respondents

Referred Judgements :-

RANDHI APPALASWAMI VS. RANDHI SURYANARAYANA MURTI [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
GURMUKH RAM MADAN VS. BHAGWAN DAS MADAN [REFERRED TO]
P S SAIRAM VS. P S RAMA RAO PISEY [REFERRED TO]
HARDEO RAI VS. SAKUNTALA DEVI [REFERRED TO]
V SRISAILAM VS. V KRISHNA MURTHY [REFERRED TO]
TANJORE KANNAMMAL VS. TANJORE RAMATHILAKAMMAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 11.12.1995 passed in O.S.No.98 of 1989 by the Subordinate Judge, Ramachandrapuram, East Godavari District.

(2.) The appellant herein is the second defendant and the first respondent herein is the plaintiff and other respondents are other defendants in the suit and for the sake of convenience, the parties will be hereinafter referred to as per their array before the Court below.

(3.) The brief facts of the case are as follows:-

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REDDI RADHAKRISHNA Vs. REDY LAKSHMI

Referred Judgements :-

JUDGEMENT

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