REGENT COMPUTRONICS PVT. LTD.

Gandru Venugopala Krishna Appellant

V/S

Vankayalapti Gandru Rajani Respondents

Referred Judgements :-

N G DASTANE VS. S DASTANE [REFERRED TO]
VINOD KUMAR ARORA VS. SURJIT KAUR [REFERRED TO]
R PUTHUNAINARALHITHAN VS. PH PANDIAN [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ARUN GARG VS. STATE OF PUNJAB [REFERRED TO]
GUNTUPALI RAMA SUBBAIAH VS. GUNTUPALLI RAJAMMA [REFERRED TO]
KONDAVETI FRANCIS VS. M LUDRAMMA [REFERRED TO]
MOHAMMED IBRAHIM VS. MOHAMMED ABDUL RAZZAK [REFERRED TO]
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/Defendant challenging the decree and Judgment dtd. 28/7/2011 in O.S.No.398 of 2011 passed by the learned Additional Senior Civil Judge, Narasaraopet (for short, 'the trial court').

(2.) Respondent is the Plaintiff who filed the suit in O.S.No.398 of 2011 seeking recovery of Rs.9,37,000.00 towards the return of dowry amount and also the gold ornaments given to the Defendant at the time of marriage of the Plaintiff and Defendant.

(3.) Referring to the parties hereinafter as arrayed in the suit is expedient to mitigate potential confusion and better comprehend the case.

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GANDRU VENUGOPALA KRISHNA Vs. VANKAYALAPTI GANDRU RAJANI

Referred Judgements :-

JUDGEMENT

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