REGENT COMPUTRONICS PVT. LTD.

Marni Vidyasagara Papajirao Appellant

V/S

Marni Gopala Krishna Respondents

Referred Judgements :-

KONDIRA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
BHAGWAN SHARMA VS. BANI GHOSH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
YADARAO DAJIBA SHRAWANE VS. NANILAL HARAKCHAND SHAH DEAD [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
STATE OF GUJARAT VS. MAHENDRAKUMAR PARSHOTTAMBHAI DESAI [REFERRED TO]
K R MOHAN REDDY VS. NET WORK INC [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
BALASUBRAMANIAN VS. M. AROCKIASAMY (DEAD) THROUGH LRS [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 30/11/2011 in A.S.No.266 of 2004, on the file of the II Additional District Judge, West Godavari, Eluru("First Appellate Court" for short) reversingthe Judgment and decree, dtd. 28/10/2004 in O.S.No.37 of 1996, on the file of the Senior Civil Judge, Kovvur ("Trial Court" for short).

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in O.S.No.37 of 1996.

(3.) The plaintiff initiated action in O.S.No.37 of 1996 before the trial Courtwith a prayer for granting permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the plaint schedule property by the plaintiff and for costs of the suit.

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MARNI VIDYASAGARA PAPAJIRAO Vs. MARNI GOPALA KRISHNA

Referred Judgements :-

JUDGEMENT

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