REGENT COMPUTRONICS PVT. LTD.

KUNDURTHI RANGANADHAM Appellant

V/S

PULI RAGAIAH Respondents

Referred Judgements :-

VIDHYADHAR V. MANKIKRAO [REFERRED TO]
SANTAKUMARI V. JANAKI AMMA [REFERRED TO]
TAMBOLI RAMANLAL MOTILAL V. GHANCHI CHIMANLAL KESHAVLAL [REFERRED TO]
BHOJU MANDALE VS. DEBNATH BHAGAT [REFERRED TO]
P L BAPUSWAMI VS. N PATTAY GOUNDER [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
MUSHIR MOHAMMAD KHAN VS. SAJEDA BANO [REFERRED TO]
POBBATI OBAYYA VS. AMILINENI CHINNA VENKATAPPA [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been filed by the appellants who seek to assail the judgment and decree dated 21.8.1997 in A.S. No.37 of 1987 on the file of Subordinate Judge, Kavali.

(2.) For the sake of brevity the parties herein after be referred to as they are arrayed in the Trial Court.

(3.) The brief facts that are necessary for the disposal of the present appeal may be delineated as follows:

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KUNDURTHI RANGANADHAM Vs. PULI RAGAIAH

Referred Judgements :-

JUDGEMENT

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