REGENT COMPUTRONICS PVT. LTD.

M.Gurumoorthy Appellant

V/S

C.KAMALAMMA Respondents

Referred Judgements :-

C BEEPATHLIMA VS. VELASURI SHANKARANARAYANA KADAMBOLITHAYA [REFERRED TO]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED TO]
SUKHNANDAN SINGH VS. JAMIAT SINGH [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed under Section 96 of C.P.C. challenging the judgment and decree dt.31 -08 -1998 in O.S.No.6 of 1996 of th III Additional District Judge Chittoor at Tirupati. THE PURCHASE BY APPELLANTS

(2.) THE appellants are plaintiffs in the suit. Under a registered sale deed Ex.A -1 dt.13 -10 -1981, the 1st plaintiff purc

(3.) THE above property originally belonged to the said Chengareddy. Valliamma is his wife. They had 2 sons by name Govin

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M.GURUMOORTHY Vs. C.KAMALAMMA

Referred Judgements :-

JUDGEMENT

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