REGENT COMPUTRONICS PVT. LTD.

Guvvala Ramakrishna Reddy Appellant

V/S

Guvvala Satyanarayana Reddy Respondents

Referred Judgements :-

APPALASWAMY VS. SURYANARAYANAMURTY [REFERRED TO]
D.S.LAKSHMAIAH AND OTHERS VS. V.BALASUBRAMANYAM [REFERRED TO]
NAZIR MOHAMED VS. J.KAMALA [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
BHAGWAN DAYAL SINCE DECEASED AND THEREAFTER HIS HEIRS AND LEGAL REPRESENTATIVES BANSGOPAL DUBEY VS. REOTI DEVI DECEASED AND AFTER HER DEATH MST DAYAVATI HER DAUGHTER [REFERRED TO]
CHUNILAL V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
ISWAR BHAI C PATEL BACHU BHAI PATEL VS. HARIHAR BEHERA [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
APPASAHEB PEERAPPA CHANDGADE VS. DEVENDRA PEERAPPA CHANDGADE [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of the Code of Civil Procedure, 1908, is filed by the unsuccessful appellants/defendants No.1 and 2 assailing the decree and judgment, dtd. 8/4/2010, of the learned Judge, Family Court-cum-Addl.District Court, East Godavari at Rajahmundry, passed in A.S.No.138 of 2009.

(2.) By the said decree and judgment, the learned Judge, Family Court-cum-Addl.District Court, East Godavari at Rajahmundry dismissed the first appeal, and confirmed the decree and judgment, dtd. 2/4/2009 of the learned Senior Civil Judge, Ramachandrapuram, delivered in O.S.No.181 of 2004.

(3.) Heard the submissions of Sri T.V.S.Prabhakara Rao, learned counsel appearing for the Appellants/Defendants No.1 and 2 ('defendants', for brevity) and Sri P.Prabhakar, learned counsel for the 1st Respondent/Plaintiff. Perused the material record.

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GUVVALA RAMAKRISHNA REDDY Vs. GUVVALA SATYANARAYANA REDDY

Referred Judgements :-

JUDGEMENT

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