REGENT COMPUTRONICS PVT. LTD.

HEMALATHA Appellant

V/S

P.Kanaka Bhushnam Respondents

Referred Judgements :-

MUKERJEE AND ORS. VS. RAM CHUNDER BYSACK [REFERRED TO]
BHANWAR LAL VS. SATYANARAIN [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
RATAN LAL JAIN VS. UMA SHANKAR VYAS [REFERRED TO]
BHAGWATI SINGH VS. BOARD OF REVENUE ALLAHABAD [REFERRED TO]
JAYAGOPAL MUNDRA VS. GULAB CHAND AGARWALLA [REFERRED TO]
VARADARAJAN VS. KANAKAVALLI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Satyanarayana Nimmala, learned counsel for the petitioner and perused the material on record.

(2.) The petitioner is the defendant/judgment debtor No.3.

(3.) The plaintiff respondent No.1 filed O.S.No.147 of 2011 for a decree directing the defendants to vacate and surrender vacant possession of the plaint scheduled property, as also for payment of the arrears of rent and damages.

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HEMALATHA Vs. P.KANAKA BHUSHNAM

Referred Judgements :-

JUDGEMENT

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