REGENT COMPUTRONICS PVT. LTD.

H.C.GUPTA Appellant

V/S

K.V.RAMANA RAO Respondents

Referred Judgements :-

SIDEBOTHAM V. HOLLAND [REFERRED TO]
HOWTREY V. BEAUFRONT LTD. [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE CO LIMITED AUTOMOBILE PRODUCTS OF INDIA STATE TRADING CORPORATION OF INDIA LIMITED VS. STATE OF BIHAR MOHD SHARFUDDIN SALES TAX OFFICER BOMBAY COMMERCIAL TAX OFFICER [REFERRED TO]
HEAVY ENGINEERING MAZDOOR UNION VS. STATE OF BIHAR [REFERRED TO]
BHAGABANDAS AGARWALLA VS. BHAGWANDAS KANU [REFERRED TO]
DWARKA PRASAD VS. CENTRAL TALKIES COLLECTORGANJ KANPUR [REFERRED TO]
TULSIRAM SHAW VS. R C PAL LTD [REFERRED TO]
DAHYABHAI PATEL AND CO VS. UNION OF INDIA [REFERRED TO]
DWARKA DAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) (On difference of opinion between Chennakesav Reddy and Lakshminarayan Reddy, JJ.):- Defendants 1 and 2 have filed this appeal against the judgment and decree in O. S. No. 578 of 1979 on the file of the 1st Addl. Judge, City Civil Court, Hyderabad decreeing the suit of the plaintiff for recovery of possession of the plaint schedule house together with the fittings and fixtures therein and for recovery of mesne profits from the date of suit.

(2.) The facts giving rise to this appeal are as follows :-

(3.) The 1st defendant received the said notice Ex. A-2 and sent reply through his letter Ex. A-3 dt. 18-9-1978 admitting the purchase of the house by the plaintiff and stating as follows :

Click here to view full judgment.

H C GUPTA Vs. K V RAMANA RAO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address