REGENT COMPUTRONICS PVT. LTD.

N.S.SRINIVAS Appellant

V/S

MADDURI MALLAREDDY Respondents

Referred Judgements :-

DASARATH PATEL V. BROJO MOHAN GAONTIA [REFERRED TO]
YADHAVAN V. MD.DAYANUDIN [REFERRED TO]
JANARDHAN V. GANGARAM [REFERRED TO]
UNION OF INDIA V. MOTILAL [REFERRED TO]
K.G.KRISHNA MURTHY V. BALAPPA [REFERRED TO]
RAMANNA V. SAMBAMOORTHY [REFERRED TO]
SARASWATHI VS. VEERABHADRA RAO [REFERRED TO]
VIJAYABHARATHI Y VS. Y MANIKYAMMA [REFERRED TO]
K SIDDIAH NAIDU VS. DISTRICT COLLECTOR [REFERRED TO]
POGIRI JAGANNADHARAO VS. GORLA VENKATINAIDU [REFERRED TO]
K SEETHARAMA REDDY VS. HASSAN AH KHAN [REFERRED TO]
KONKANA RAVINDER GOUD VS. BHAVANARISHI CO OPERATIVE HOUSE BUILDING SOCIETY HYDERABAD [REFERRED TO]
KULSEKARAPATNAM HAND MATCH WORKERS CO-OPERATIVE COTTAGE VS. RADHELAL LALLOOLAL [REFERRED TO]
NARAYANDAS S KANUGA VS. SARASVATIBAI D JOSHI [REFERRED TO]
MUTHAYYAN SWAMINATHA SASTRIAL VS. SNARAYANASWAMI SASTRIAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Subrahmanya Reddy, the learned Senior Counsel for the appellants and Sri E. Manohar, the learned Senior Counsel for the respondents.

(2.) All these appeals are directed against the common judgment and decree dated 20-7-2001 passed by the Court of Senior Civil Judge, Ranga Reddy District in O.S. Nos. 154, 155 and 156 of 2000. Since the plaint averments in all the three suits and the written statements are similar and under the same set of circumstances and as the defendants are common, all the three appeals are being disposed of by this common judgment.

(3.) For the sake of convenience, the parties will be referred to as per their array in the original suits.

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N R SRINIVAS Vs. MADDURI MALLAREDDY

Referred Judgements :-

JUDGEMENT

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