REGENT COMPUTRONICS PVT. LTD.

Vadlamuri Lakshmi Appellant

V/S

Gram Panchayat, Chinakondepudi Respondents

Referred Judgements :-

SATYABOINA SOMESWARA RAO VS. SANGASETTY TIRUPATHAMMA [REFERRED TO]
YELUGULA SUBBA RAO VS. PERUMALLA SRI RAMAKRISHNA MURTHY [REFERRED TO]
SUJAY ADVERTISING VS. UNION OF INDIA [REFERRED TO]
DAMODARA NAIDU VS. THIRUPURASUNDARI AMMAL [REFERRED TO]
GOVINDA ASARI VS. KANCHEEPURAM MUNICIPAL COUNCIL [REFERRED TO]
NITIN G KHOT VS. STATION COMMANDANT BELGAUM [REFERRED TO]
BHARATHAMATHA DESIYA SANGAM VS. ROJA SUNDARAM [REFERRED TO]
O N NATARAJAN VS. MUNICIPAL COUNCIL TURAIYUR [REFERRED TO]
K V K JANARDHANAN VS. STATE OF TAMIL NADU [REFERRED TO]
COMMISSIONER PANRUTI MUNICIPALITY PANRUTI VS. KANNIKA PARAMESWARI AMMAN TEMPLE [REFERRED TO]
D MALLIGARJUNA RAO VS. MEMBER SECRETARY CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY CHENNAI [REFERRED TO]
P.N. SRINIVASAN (DECEASED) VS. STATE OF TAMIL NADU [REFERRED TO]
KOGANTI VENKATA SURYANARAYANA VS. THE STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the appellants/plaintiffs challenging the decree and Judgment, dtd. 11/8/2009 in O.S.No.47 of 2005 passed by the learned District Judge, East Godavari, Rajahmundry, (for short, 'trial court').

(2.) The appellants are the plaintiffs, who filed the suit in O.S.No.47 of 2005 seeking a declaration of their right to have access to the road situated in R.S.No.524/1 through the red-marked area from every inch of the width of their site on its east and south situated in Chinakondepudi village and also for consequential injunction and costs.

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

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VADLAMURI LAKSHMI Vs. GRAM PANCHAYAT, CHINAKONDEPUDI

Referred Judgements :-

JUDGEMENT

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