REGENT COMPUTRONICS PVT. LTD.

Chichula Venugopalarao Appellant

V/S

Chintala Narayana Rao Respondents

Referred Judgements :-

PREM SINGH VS. BIRBAL [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
CHAKICHERLA AUDILAKSHMAMMA VS. ATMAKARU RAMARAO [REFERRED TO]
K VENKATASUBBA REDDY VS. BAIRAGI RAMAIAH [REFERRED TO]
EERAPPA VS. GOLLA NAGAIAH [REFERRED TO]
SEPURI MADHURI VS. NTR UNIVERSITY OF HEALTH SCIENCES [REFERRED TO]
PATHAN SABIRABI VS. SHAIK RASOOL [REFERRED TO]
PONNIA PILLAI AND ORS. VS. PANNAI MINOR SIVANUPANDIA THEVAR THROUGH HIS BROTHER AND GUARDIAN, R.K. VISWANATHA THEVAR [REFERRED TO]
MEENUGU MALAIAH AND OTHERS VS. ANANTHULA RAJAIAH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/plaintiffs challenging the decree and Judgment dtd. 23/3/2009 in O.S. No.195 of 2005 passed by the learned IV Additional District Judge, Visakhapatnam (for short, 'trial court').

(2.) The appellants, who are the plaintiffs, filed the suit vide O.S. No.195 of 2005 seeking recovery of possession of the schedule property after evicting the defendants, their men and agents from the suit schedule property and also for damages of Rs.1,00,000.00 for unauthorized occupation of the schedule property.

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

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CHICHULA VENUGOPALARAO Vs. CHINTALA NARAYANA RAO

Referred Judgements :-

JUDGEMENT

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