REGENT COMPUTRONICS PVT. LTD.

Ravipati Sreenivasa Rao Appellant

V/S

Koyyala Subba Rao Respondents

Referred Judgements :-

EERAPPA V. GOLLA NAGAIAH AND OTHERS [REFERRED TO]
MALLANAGUODA V. NINGANAGOUDA [REFERRED TO]
K.N. NAGARAJAPPA V. H. NARASIMHA REDDY [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
RAM NAGINA RAI & ANR. VS. DEO KUMAR RAI (DECEASED) BY LRS. & ANR. [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]
NARAYAN SITARAMJI BADWAIK (DEAD) THR. LRS. VS. BISARAM & ORS. [REFERRED TO]
BALASUBRAMANIAN VS. M. AROCKIASAMY (DEAD) THROUGH LRS [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellant / Respondent Defendants against the Decree and Judgment dtd. 19/1/2007, in A.S.No.69 of 2002 on the file of V Additional District Judge (Fast Track Court), East Godavari, Rajahmundry (for short, 'the 1st Appellate Court') reversing the decree and Judgment dtd. 28/2/2002, in O.S.No.230 of 1996 on the file of Additional Senior Civil Judge, Rajahmundry (for short, 'the trial Court').

(2.) The Respondent / Appellant is the Plaintiff, who filed the suit in O.S. No.230 of 1996 seeking a declaration that the plaint 'B' schedule house and site is the absolute property of the Plaintiff and for delivery of possession of plaint 'B' schedule property. The Appellants / Respondents are the Defendants in the said suit.

(3.) Referring to the parties as they are initially arrayed in the suit in O.S. No.230 of 1996 is expedient to mitigate any potential confusion and better comprehend the case.

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RAVIPATI SREENIVASA RAO Vs. KOYYALA SUBBA RAO

Referred Judgements :-

JUDGEMENT

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