REGENT COMPUTRONICS PVT. LTD.

GUDURU NIRMALA Appellant

V/S

GUDURU ASHOK KUMAR Respondents

Referred Judgements :-

PADAM SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
NEWABGANJ SUGAR MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
JAIPUR MINERAL DEVELOPMENT SYNDICATE JAIPUR VS. COMMISSIONER OF INCOME TAX NEW DELHI [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH and NEURO SCIENCES VS. C PARAMESHWARA [REFERRED TO]
VADIRAJ NAGGAPPA VERNEKAR VS. SHARAD CHAND PRABHAKAR [REFERRED TO]
VINOD SETH VS. DEVINDER BAJAJ [REFERRED TO]
NAGUMOTHU SRIHARINATH VS. NAGUMOTHU VANI [REFERRED TO]
C RAM MOHAN REDDY VS. KUSETTY SESHAMMA [REFERRED TO]
SANTOSH AGGARWAL VS. PARDEEP KUMAR [REFERRED TO]
Sashi Bhusan Rath VS. Uco Bank [REFERRED TO]

JUDGEMENT

(1.) SINCE these two revisions arise out of one suit and the reasons assigned by the Court below in the impugned orders are also the same and since they are interrelated, this Court deems it appropriate to dispose of these two revisions by way of this Common Order.

(2.) HEARD Sri K. Raghuveer Reddy, learned counsel for the petitioner and Sri R. Syam Sunder, learned counsel for the respondent, apart from perusing the material available on record.

(3.) THE respondent herein instituted O.S. No. 17 of 2000, seeking declaration of title, for recovery of possession of the suit schedule property and for cancellation of decree in O.S. No. 654 of 1980. In the said suit, the defendant/petitioner herein filed a written statement, denying the averments in the plaint.

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GUDURU NIRMALA Vs. GUDURU ASHOK KUMAR

Referred Judgements :-

JUDGEMENT

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