REGENT COMPUTRONICS PVT. LTD.

Surampudi Bapiraju Appellant

V/S

Ravipathi Anantha Lakshmi Satyavathi Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. HINDUSTAN CONSTRUCTION COMPANY LIMITED [REFERRED TO]
JAGDEO SINGH AND OTHERS V. BISAMBHAR AND OTHERS [REFERRED TO]
M C CHACKO VS. STATE BANK OF TRAVANCORE TRIVANDRUM [REFERRED TO]
DATTATRAYA GOVIND MAHAJAN STATE OF UTTAR PRADESH STATE OF PUNJAB NAGAORAO MAROTRAO INGOLE VS. STATE OF MAHARASHTRA:RAJESH PACHAURI:SUCHA SINGHS:STATE OF MAHARASHTRA [REFERRED TO]
JAHAR ROY DEAD VS. PREMJI BHIMJI MANSATA [REFERRED TO]
GOVERNMENT OF UNION TERRITORY OF PONDICHERRY VS. MOHAMMAD HUSSAIN [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
STATE OF ANDHRA PRADESH VS. VATSAVYI KUMARA VENKATA KRISHNA VERMA [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
KANUBHAI SANKALCHAND PATEL HEIR OF DECD SANKALCHAND MANILAL MUKHI VS. NAYANKUNJ CO OPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
P PARAMESWAR YADAV VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
Y LATCHI RAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
B R KOTESHWARA RAO VS. G RAMESHWARI BAI [REFERRED TO]
RAPETI VEERINAIDU VS. THOTA GANGADHARA RAO [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. V SWARAJYALAKSHMI [REFERRED TO]
INDUKURU RAMACHANDRAREDDY VS. AGNIGUNDALA [REFERRED TO]
MAKAM PEDDA GANGAIAH AND OTHERS VS. POTTA VENKATA SUBBA REDDY AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) ALL these appeals arose out of common judgment dated 22.06.1992, passed in Original Suit Nos. 40 and 53 of 1985, 88, 93 and 94 of 1990, 15, 16, 17, 18 and 19 of 1991, on the file of Subordinate Judge (Now Senior Civil Judge and hereinafter will be referred as trial Court), Ramachandrapuram, East Godavari District. The trial Court clubbed all the suits and recorded evidence in Original Suit No. 40 of 1985.

(2.) FOR the sake of convenience, the parties in all these appeals will hereinafter be referred as arrayed before the trial Court in O.S. No. 40 of 1985.

(3.) DURING pendency of Appeal Suit No. 419 of 1995, 4th respondent died and his legal representatives i.e., respondents 14 and 15 are brought on record as per orders of this Court in A.S.M.P. No. 7589 of 1999 on 01.04.1999, 9th respondent died and his legal representatives i.e., respondents 16 to 18 are brought on record as per orders of this Court in A.S.M.P. No. 22874 of 2003 on 15.03.2014.

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SURAMPUDI BAPIRAJU Vs. RAVIPATHI ANANTHA LAKSHMI SATYAVATHI

Referred Judgements :-

JUDGEMENT

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