REGENT COMPUTRONICS PVT. LTD.

CHANUMURI SUBHAVENI Appellant

V/S

SAPPA SRINIVASA RAO Respondents

Referred Judgements :-

UNNI V. KUNCHI AMMA [REFERRED TO]
B. SUBBA REDDY V. B. NAGI REDDY [REFERRED TO]
B. NARSA REDDY V. RAMULU [REFERRED TO]
YADARAO DAJIBA SHRAWANE (DIED) BY L.RS V. NANILAL KARAKCHAND SHAB (DEAD) AND OTHERS [REFERRED TO]
BIJOY GOPAL MUKERJI V. SRIMATI KRISHNA MASHISHI DEBI [REFERRED TO]
D.S.LAKSHMAIAH V. L. BALASUBRAMANYAM [REFERRED TO]
BAL GANGADHAR TILAK V. SRINIVAS [REFERRED TO]
BANSILALV. SHIVLAL [REFERRED TO]
LUHAR AMRIT LAL NAGJI VS. DOSHI JAYANTILAL JETHALAL [REFERRED TO]
V T S CHANDRASEKHARA MUDALIAR SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVES VS. KULANDAIVELU MUDALIAR [REFERRED TO]
ACHUTHAN NAIR VS. CHINNAMMU AMMA [REFERRED TO]
BAIKUNTHA NATH PARAMANIK DRAD VS. SASHI BHUSAN PRAMANIK DEAD [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
SUNIL KUMAR VS. RAM PARKASH [REFERRED TO]
SURENDRA KUMAR VS. PHOOLCHAND DEAD [REFERRED TO]
COMMISSIONER OF INCOME TAX CALCUTTA VS. PAHARPUR COOLING TOWERS PRIVATE LIMITED [REFERRED TO]
DIVYA DIP SINGH VS. RAM BACHANMISHRA [REFERRED TO]
D M DESHPANDE VS. JANARDHAN KASHINATH KADAM [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
DUDH NATH VS. SAT NARAIN RAM [REFERRED TO]
DASARI JAYACHANDRA PRASAD VS. DASARI VENKATA SUBBAIAH [REFERRED TO]
B RANGA RAO VS. G VENKATA KRISHNA RAO [REFERRED TO]
V V V RAMARAJU VS. KORADA MALLESWARA RAO [REFERRED TO]
BABBURU BASAVAYYA VS. BABBURU GURAVAYYA [REFERRED TO]
NANDA LAL DHUR BISWAS VS. JAGAT KISHORE ACHARJYA CHOWDHURI [REFERRED TO]
AMARENDRA MAN SINGH BHRAMARBAR VS. SANATAN SINGH [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]

JUDGEMENT

(1.) Sappa Srinivas, as minor represented by next friend Randhi Ayyanna, the maternal grandfather, instituted the suit for partition as indigent person i.e., O.P. No.59/92 which was numbered as O.S. No.78/94 on the file of Senior Civil Judge, Tadepallegudem. The said minor was declared as major and next friend was discharged as per order in IA No.593/ 2000 dated 19/7/2000. On the respective pleadings of the parties, issues were settled and PW-1 - next friend, PW-2 -Buddala Ramanna, PW-3 - the plaintiff, were examined and Exs.A-1 to A-9 were marked. Likewise, DW-1 to DW-10 were examined and Exs.B-1 to B-10 were marked. The Court of first instance granted a preliminary decree for partition holding that the alienations are not binding on the shares of the plaintiff and the 3rd defendant on 11-9-2000. Aggrieved by the said judgment and decree the alienees/Defendants 4 to 9 preferred A.S. No. 111/2001 on the file of I Additional District Judge, West Godavari, Eluru and the appellate Court dismissed the said appeal by Judgment and decree dated 16-7-2002. Aggrieved by the same, the present second appeal is filed.

(2.) No doubt, the report of the Commissioner in LA. No. 1144/2002 in LA. No.478/2001 in O.S. No.78/94 on the file of Senior Civil Judge also was brought to the notice of this Court relating to the objection to stop execution of warrant and also a finding relating to removal of stones. This aspect may not be much relevant for the present purpose.

(3.) Elaborate submissions were made by Sri Prabhakar, representing the appellants, Sri Durga Prasad Rao, representing the respondent/plaintiff and Sri Sivaram Prasad, representing the 2nd respondent/ 3rd defendant, Sri Rama Krishna, 4th respondent/2nd defendant in the suit. Submissions of Sri Prabhakar, Counsel representing the appellants :

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CHANUMURI SUBHAVENI Vs. SAPPA SRINIVASA RAO

Referred Judgements :-

JUDGEMENT

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