REGENT COMPUTRONICS PVT. LTD.

K.MUNIRATHNAM Appellant

V/S

Jakkadanam Radha Respondents

Referred Judgements :-

NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
STATE OF GUJARAT VS. VAKHATSINGHJI VAJESINGHJI VAGHELA DEAD HIS LEGAL REPRESENTATIVES [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
JAGIR SINGH VS. RANBIR SINGH [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
RAGHUNATHE JEW AT BHAPUR VS. STATE OF ORISSA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
STATE VS. NAVJOT SANDHU alias AFSHAN GURU [REFERRED TO]
RASIKLAL MANICKCHAND DHARIWAL VS. M S S FOOD PRODUCTS [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri. V.N. Chakrapani, learned Counsel for the Petitioner and Sri. Maheswara Rao Kuncheam, learned Counsel for the Respondent No. 1.

(2.) The Plaintiff/Respondent No. 1 filed O.S. No. 454 of 2010 in the Court of Junior Civil Judge, Tirupathi for declaration, possession, permanent injunction and damages. It was later on transferred and registered as O.S. No. 285 of 2014 [Jakkadanam Radha Vs. Anjuru Janaki @ J. Janaki @ Nirmala and another] and is pending before IIIrd Additional District Judge, Tirupati.

(3.) The Petitioner is the Defendant No. 2; the 1st Respondent is the Plaintiff and the 2nd Respondent is Defendant No. 1, in O.S. No. 285 of 2014 pending in the Court of IIIrd Additional District Judge, Tirupati.

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K.MUNIRATHNAM Vs. JAKKADANAM RADHA

Referred Judgements :-

JUDGEMENT

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