REGENT COMPUTRONICS PVT. LTD.

K.R.KRISHNA MURTHY Appellant

V/S

HYDERABAD ALLWYN LTD. Respondents

Referred Judgements :-

T LAKSHMTPATHI V P NITHYANANDA REDDY [REFERRED TO]
G.NAGARAJU V GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CHINNAN V RANJITHAMMAL [REFERRED TO]
R PUNNAMMA V VENKATA SUBBA RAO [REFERRED TO]
CHAMPARAN CANE CONCERN DISSOLVED VS. STATE OF BIHAR IN ALL THE APPEALS [REFERRED TO]
JAHURI SAH VS. DWARKA PRASAD JHUNJHUNWALA [REFERRED TO]
SYED SHAH GHULAM GHOUSE MOHIUDDIN VS. SYED SHAH AHMED MOHIUDDIN KAMISUL QUADRI DIED [REFERRED TO]
D H MANIAR VS. WAMAN LAXMAN KUDAV [REFERRED TO]
SANT LAL JAIN VS. AVTAR SINGH [REFERRED TO]
KRISHNA KISHORE FIRM VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SATTAR MOHAMMAD CHOUDHARI VS. GUNDAPPA AMABADAS BUKATE [REFERRED TO]
DELTA INTERNATIONAL LIMITED VS. SHYAM SUNDAR GANERIWALLA [REFERRED TO]
BANDIKATTA SATYAVATHI VS. BANDIKATTA VENKATA RAO [REFERRED TO]
MANNI GIR VS. AMAR JATI CHELA [REFERRED TO]

JUDGEMENT

(1.) The defendant in the Court below filed this appeal against the judgment and decree of the I Additional Judge, City Civil Court, Hyderabad dated 29-7-1987 passed in O.S. No.712 of 1980, decreeing the suit of the respondent/plaintiff for possession of Quarter No.22(A), Municipal No 7-2-1790, Czech Colony, Sanathnagar, Hyderabad and directing the defendant to pay a sum of Rs.11,000/- towards past damages for use and occupation and future damages at the rate of Rs. 1,000/- from the date of filing of the suit till the date of delivery of the quarter.

(2.) A short resume of facts, which are necessary for disposal of the appeal, are as under:

(3.) For the sake of convenience the parties are arrayed as shown in the Court below.

Click here to view full judgment.

K R KRISHNA MURTHY Vs. HYDRABAD ALLWYN LTD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address