REGENT COMPUTRONICS PVT. LTD.

CHAPALA CHINNABBAYI Appellant

V/S

NARALAAETTI ANUSUYAINA Respondents

Referred Judgements :-

BARUKUTTI V. MAMAD [REFERRED TO]
BOLLAPRAGADA GARU NARAYANA RAW V. RAMA LAKSHMAMMA [REFERRED TO]
KARNATAKA BOARD OF WAKF V. ANJUMANOE-ISMAIL MADRIS-UN-NISWAN [REFERRED TO]
GADDARN PARAMA SIVUDU'S CASE [REFERRED TO]
VAITHINATHA V. KUPPA [REFERRED TO]
ABDUL GHANI MEMORIAL TRUST V. BIHAR STATE SUNNI WAKF BOARD [REFERRED TO]
M. SUBBARAYUDU V. STATE [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
RADHA KISHAN SAO VS. GOPAL MODI [REFERRED TO]
BALAI CHANDRA HAZRA VS. SHEWDHARI JADAV [REFERRED TO]
VARIETY EMPORIUM VS. V R M MOHAMMAD IBRAHIM NAINA [REFERRED TO]
SUNDRA NAICKA VADIYAR VS. RAMASWAMI AYYAR DEAD [REFERRED TO]
BHAGWAN SHARMA VS. BANI GHOSH [REFERRED TO]
SURYA NATH SINGH VS. KHEDU SINGH [REFERRED TO]
MOHAMMAD YUNUS VS. GURUBUX SINGH [REFERRED TO]
VITHALDAS VS. RAMCHANDRA [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
ROHINI PRASAD VS. KASTURCHAND [REFERRED TO]
DEPUTY COMMISSIONER COMMERCIAL TAXES VS. NAGENDRAPPA [REFERRED TO]
ANISETTI BHAGYAVATHI VS. ANDALURI SATYANARAYANA [REFERRED TO]
RATANLAL BANSILAL VS. KISHORILAL GOENKA [REFERRED TO]

JUDGEMENT

(1.) This is a reference made by a learned single Judge of this Court to answer the following questions by a Division Bench :

(2.) An application covered by C. M. P. No. 24429 of 2002 in S. A. No. 500 of 1995 was filed under O. 41, R. 27 read with S. 151 of the Code of Civil Procedure to receive additional documents which throw light on subsequent events in a second appeal. The learned single Judge entertained a doubt whether a Judgment of a Division Bench of this Court in Anisetti Bhagyavathi's case (supra) can be applied to cases of bringing subsequent events to the notice of the Court in a second appeal. Since the learned Judge felt that the matter is of general importance, referred the matter to invite a decision of a Division Bench.

(3.) In the light of the questions raised by the learned Single Judge, we wish to answer the reference by making a survey of the relevant provisions of law and the legal position relating to this issue.

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CHAPALA CHINNABBAYI Vs. NARALASETTI ANUSAUYAMA

Referred Judgements :-

JUDGEMENT

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