REGENT COMPUTRONICS PVT. LTD.

Indukuri Sattiraju Appellant

V/S

Nadimpalli Ramachandra Raju Respondents

Referred Judgements :-

NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
KOTHI SATYANARAYANA VS. GALA SITHAYYA [REFERRED TO]
V MUTHUSAMI VS. ANGAMMAL [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
SHIVDEV KAUR VS. R.S. GREWAL [REFERRED TO]
JUPUDY PARDHA SARATHY VS. PENTAPATI RAMA KRISHNA & ORS [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]
BEEREDDY DASARATHARAMI REDDY VS. V. MANJUNATH [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant/defendant challenging the judgment and decree, dtd. 5/9/1991, in O.S.No.139 of 1982, passed by the learned Subordinate Judge, Kovvur, West Godavari District. The respondents herein are the plaintiffs and the appellant is the defendant in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The respondents/plaintiffs filed the suit for possession of plaint schedule property after ejecting the defendant therefrom and for profits and costs.

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INDUKURI SATTIRAJU Vs. NADIMPALLI RAMACHANDRA RAJU

Referred Judgements :-

JUDGEMENT

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