REGENT COMPUTRONICS PVT. LTD.

Pallinti Seshama Naidu Appellant

V/S

Pallinti Sanjeevi Naidu Respondents

Referred Judgements :-

RAMATHAL AND OTHERS VS. K.RAJAMANI (DEAD) THROUGH L.RS [REFERRED TO]
THIRUMALAPPA V. RAMAPPA [REFERRED TO]
RAMAPPA V. THIRUMALAPPA [REFERRED TO]
PRAFULLA CHANDRA KARMAKAR AND ANOTHER VS. PANCHANAN KARMAKAR [REFERRED TO]
BHARAT SINGH VS. BHAGIRATHI [REFERRED TO]
K D KAMATH AND COMPANY VS. COMMISSIONER OF INCOME TAX BANGALORE [REFERRED TO]
KALYANI VS. NARAYANAN [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
PURUSHOTTAM VS. SHIVRAJ FINE ART LITHO WORKS [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
KUSAM SATYANARAYANA REDDY VS. KUSUM SAMBRAJYAMMA [REFERRED TO]
GANNAMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDARY [REFERRED TO]
VATHSALA MANICKAVASAGAM VS. N. GANESAN [REFERRED TO]
GOVT. OF KARNATAKA VS. K.C. SUBRAMANYA [REFERRED TO]
PEDDI VENKATARAVAMMA VS. CHINNAM VISWANADHAM [REFERRED TO]

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 25/3/2005, in O.S. No.41 of 1999 passed by the learned IV Additional District Judge, Tirupati [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The Appellants/Plaintiffs filed the above said suit for division of suit schedule properties into six equal shares by metes and bounds and allot one such equal share to the first plaintiff and three of such shares to the plaintiffs 2 to 5 and direct the defendants to render accounts for mesne profits for the first item of the suit schedule properties.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.

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PALLINTI SESHAMA NAIDU Vs. PALLINTI SANJEEVI NAIDU

Referred Judgements :-

JUDGEMENT

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