REGENT COMPUTRONICS PVT. LTD.

Mikkilineni Venkateswara Rao Appellant

V/S

Thummala Rambabu Respondents

Referred Judgements :-

RATTAN SINGH V. NIRMAL GILL [REFERRED TO]
J YASHODA VS. K SHOBHA RANI [REFERRED TO]
SUHRID SINGH ALIAS SARDOOL SINGH VS. RANDHIR SINGH [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
BANGURU RAMATHULASAMMA VS. YEDEM MASTHAN REDDY [REFERRED TO]
BADRUNNISA BEGUM VS. MOHAMOODA BEGUM [REFERRED TO]
CHANDABOLU BHASKARA RAO VS. BETHA SAIDI REDDY [REFERRED TO]
U. SREE VS. U. SRINIVAS [REFERRED TO]
JOSEPH JOHN PETER SANDY VS. VERONICA THOMAS RAJKUMAR [REFERRED TO]
NURUKURTHI SOLMAN RAJU VS. NURUKURTHI VEERA LAKSHMI [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
KODALI JHANSI RANI VS. VALASALA VENKTA RAMANA RAMANA [REFERRED TO]
A. SUDERSHAN VS. M/S GOWRA LEASING AND FINANCE LTD. [REFERRED TO]
AMAR NATH VS. GIAN CHAND [REFERRED TO]

JUDGEMENT

(1.) Original plaintiff in O.S.No.355 of 1995 was Dr. Mikkilineni Venkateswara Rao. During pendency of the suit before learned I Additional Senior Civil Judge, Vijayawada he died. His wife and children were brought on record as plaintiff Nos.2 to 5. The present appeal under Sec. 96 of C.P.C. is filed by the plaintiffs impugning the judgment dtd. 26/10/2009 of learned I Additional Senior Civil Judge, Vijayawada in O.S.No.355 of 1995. The sole defendant in the suit is the sole respondent herein.

(2.) Meticulous and elaborate arguments were advanced on behalf of the appellants by Sri Kanakamedala Ravindra Kumar, the learned Senior Counsel. For respondent, Sri Venkateswara Rao Gudapati, the learned counsel submitted effective reply arguments.

(3.) A brief note of respective contentions is filed by both sides. Precedent is cited by both sides.

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MIKKILINENI VENKATESWARA RAO Vs. THUMMALA RAMBABU

Referred Judgements :-

JUDGEMENT

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