REGENT COMPUTRONICS PVT. LTD.

Matta Padma Appellant

V/S

Matta Venkata Rattaiah Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
RAMNARAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAMALJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BASO PRASAD VS. STATE OF BIHAR [REFERRED TO]
DAYAL SINGH VS. STATE OF UTTARANCHAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Siva Prasad Reddy Venati, learned counsel for the petitioners.

(2.) This Civil Revision Petition under Article 227 of Constitution of India has been filed by the petitioners who are defendant Nos.6 to 8 in O.S.No.364 of 2010 pending in the Court of Principal Civil Judge (Senior Division), Machilipatnam, Krishna District filed by the plaintiff/respondent No.1 herein.

(3.) The said suit was filed for partition of the plaint schedule properties against the defendants/respondent Nos.2 to 10 and present petitioners.

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MATTA PADMA Vs. MATTA VENKATA RATTAIAH

Referred Judgements :-

JUDGEMENT

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