(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 28/4/2006, in O.S. No.34 of 2000 passed by the learned III Additional District Judge, Guntur [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.
(2.) The respondent/plaintiff filed a Suit for declaration that the cancellation deed dtd. 24/7/1995 is invalid and has no legal effect in view of the gift deed dtd. 27/3/1984 and for consequential relief of possession of the plaint schedule property, for past mesne profits of Rs.8,000.00 at the rate of Rs.4,000.00 per annum for the years 1998-1999 and 1999-2000 and for future mesne profits over the plaint schedule property.
(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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