REGENT COMPUTRONICS PVT. LTD.

Mattparthy Veera Venkata Satyanarayana Appellant

V/S

Nalli Sarojini Respondents

Referred Judgements :-

CHOGMAL BHANDARI VS. DEPUTY COMMERCIAL TAX OFFICER II DIVISION KURNOOL [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
MURUGAN AND OTHERS V. KESAVA GOUNDER (DEAD) THROUGH LEGAL REPRESENTATIVES AND OTHERS [REFERRED TO]
IQBAL BASITH AND OTHERS VS. N. SUBBALAKSHMI AND OTHERS [REFERRED TO]
ISWAR BHAI C PATEL BACHU BHAI PATEL VS. HARIHAR BEHERA [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
M VENKATESWARA RAO VS. P VENKATA RAJU [REFERRED TO]
PULIKANDAM SUBBA REDDY VS. GORANTAL VEERASWAMY [REFERRED TO]
SYED YOUSUF ALI VS. MOHD. YOUSUF [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petition is filed questioning the Judgment passed in A.T.A.No.2 of 2012, dtd. 10/3/2015 on the file of the Principal District Judge, Rajahmundry, in reversing the order and decree, dtd. 16/7/2010 passed in A.T.C.No.2 of 2005, on the file of the Special Officer-cum-Junior Civil Judge, Razole, East Godavari District.

(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed in A.T.C.No.2 of 2005.

(3.) The scheduled of properties consists of two items of agricultural land of an extent of Ac.1-86 cents and Ac.1-54 cents. The Petitioner had filed A.T.C.No.2 of 2005, under Ss. 10 and 15 read with Sec. 16 of A.P. (Andhra Area)Tenancy Act, 1956 (for short 'the Act') seeking declaration as statutory tenant and for preferential right to purchase the scheduled property.

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MATTPARTHY VEERA VENKATA SATYANARAYANA Vs. NALLI SAROJINI

Referred Judgements :-

JUDGEMENT

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