REGENT COMPUTRONICS PVT. LTD.

Karumuri Venkata Laxmi Narasimham Appellant

V/S

Devatha Nagabhushanam Respondents

Referred Judgements :-

UNITED ENGINEERS AND CONTRACTORS V. SECRETARY TO GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SUNKARA LAKSHMINARASAMMA V. SAGI SUBBA RAJU [REFERRED TO]
SOMAKKA V. K.P.BASAVARAJ [REFERRED TO]
STATE OF PUNJAB V. NATHU RAM [REFERRED TO]
KANAKARATHANAMMAL VS. V S LOGANATHA MUDALIAR [REFERRED TO]
RAMAGYA PRASAD GUPTA BRAHAMDEO PRASAD GUPTA VS. MURLI PRASAD:MURLI PRASAD [REFERRED TO]
BHARGAVA AND COMPANY VS. SHYAM SUNDER SETH [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
BUDH RAM VS. BANSI [REFERRED TO]
NAGUMILLI NARAYANAMURTY VS. GUDIMETLA GANGARAJU [REFERRED TO]
SADHUCHARAN PATRI VS. SUDARSHAN PATRI [REFERRED TO]
SATHYANATH VS. SAROJAMANI [REFERRED TO]
NEMAI CHANDRA VS. PRASANTA CHANDRA [REFERRED TO]

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure is directed against the decree and judgment in O.S.No.23 of 1987 dtd. 10/2/1997 on the file of the Court of learned Subordinate Judge, Narsapur.

(2.) The defendant Nos.1 to 3, before the trial Court, is the appellants. The respondent Nos.1 to 15 herein is the plaintiff and defendant Nos.4 to 17 respectively.

(3.) Respondent No.16 herein is added as legal heir of deceased 1st respondent/plaintiff. Respondent No.17 is impleaded as party, vide order dtd. 25/8/2010 in A.S.M.P.No.169 of 2010.

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KARUMURI VENKATA LAXMI NARASIMHAM Vs. DEVATHA NAGABHUSHANAM

Referred Judgements :-

JUDGEMENT

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