REGENT COMPUTRONICS PVT. LTD.

Rejeti Sriramulu Appellant

V/S

Avala Jamminaidu Respondents

Referred Judgements :-

H.P.PYAREJAN V. DASAPPA (DEAD) [REFERRED TO]
HAJAZAT HUSSAIN V. ABDUL MAJEED [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]

JUDGEMENT

(1.) Appellant/Plaintiff under Sec. 8/4/2003 passed in A.S.No.50 of 2000 dge's Court, Vizianagaram (for short, 'the the Judgment and decree, dated 95 on the file of learned Junior Civil Judge's Court, Trial Court').

(2.) ***

(3.) Plaintiff filed O.S.No.34 of 1995 seeking the relief of permanent injunction in respect of the plaint schedule property or with the 27 palmyrah trees situated on the Western side of Ac.0.72 cents in S.No.71/3.

Click here to view full judgment.

REJETI SRIRAMULU Vs. AVALA JAMMINAIDU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address