REGENT COMPUTRONICS PVT. LTD.

MALDAR MAHABOOB SAB Appellant

V/S

ALLABAKASH Respondents

Referred Judgements :-

BHUP INDER BAHADUR V. BIJAI BAHADUR [REFERRED TO]
BRIJ NARAIN V. TEJBAL [REFERRED TO]
ANNAPU RAMANNA V. P. SREERAMULU [REFERRED TO]
SAIYID JAWAD HUSSAIN V. GENDAN SINGH [REFERRED TO]
U J S CHOPRA VS. STATE OF BOMBAY [REFERRED TO]
GOJER BROS PRIVATE LIMITED VS. RATAN LAL SINGH [REFERRED TO]
ZAHIRUDDIN VS. ABDUL SATTAR [REFERRED TO]
HUSSAIN SAB VS. SITARAM VIGHNESHWAR [REFERRED TO]
KANNAN VS. NARAYANI [REFERRED TO]
THAKUR RAMSUNDER SINGH VS. PANA KUER [REFERRED TO]

JUDGEMENT

(1.) Though the matter is listed under the caption "For Admission", with consent of the learned counsel for both the parties, the main Civil Revision Petition itself is disposed of by this order.

(2.) Heard both sides.

(3.) This Civil Revision Petition is directed against the order and decree, dated 12-11-2002, passed by the Senior Civil Judge at Adoni, Kurnool District, rejecting the application in I .A. No. 125 of 2002 in O.S. No. 38 of 1965, filed under Section 152 of the Code of Civil Procedure to amend the decree in O.S. No. 38 of 1965 specifying the entitlement of the share of each of the petitioners and the respondents therein, in the suit schedule properties.

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MALDAR MAHABOOB SAB Vs. ALLABAKASH

Referred Judgements :-

JUDGEMENT

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