REGENT COMPUTRONICS PVT. LTD.

Aipala Kasturi Appellant

V/S

Kilari Rama Naidu Respondents

Referred Judgements :-

YESHWANT DEORAO VS. WALCHAND RAMCHAND [REFERRED TO]
KAUSHALYA DEVI VS. BAIJNATH SAYAL [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
KATIKARA CHINTAMANI DORA VS. GUNTREDDI ANNAMANAIDU [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
NARAYANAN VS. KUMARAN [REFERRED TO]
CHIRANJI LAL VS. HARI DAS [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
J. BALAJI SINGH VS. DIWAKAR COLE & ORS. [REFERRED TO]
G. SUBRAMANYAM (DIED) REPRESENTED BY HIS L.RS G. SUGUNAMMA AND OTHERS VS. B. RAGHUNATH (DIED) REPRESENTED BY HIS L.RS B. REVATHI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The C.M.A.No.214 of 2021 is filed aggrieved by the order dtd. 10/6/2021 in A.S.No.6 of 2021 on the file of Court of the V Additional District Judge, Tirupati, by setting aside the Judgment and decree dtd. 12/10/2017 passed in I.A.No.359 of 2012 in O.S.No.2 of 1975 on the file of the Court of the Additional Senior Civil Judge, Tirupati.

(2.) Since the facts and issue involved in all the Civil Miscellaneous Appeals and also Contempt Cases are one and the same, I find it expedient to decide these matters by a Common Judgment.

(3.) The parties will herein after be referred to as they are arrayed in the Original Suit for the sake of convenience.

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AIPALA KASTURI Vs. KILARI RAMA NAIDU

Referred Judgements :-

JUDGEMENT

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