REGENT COMPUTRONICS PVT. LTD.

HURMATHUNNISA BEGUM Appellant

V/S

SHAMIM FATIMA SULTANA Respondents

Referred Judgements :-

CHINNAYYA V. RAMMANNA [REFERRED TO]
RAMANATHAN V. PALANIYAPPA [REFERRED TO]
KONDA BOYAN V. PALANI SWAMI [REFERRED TO]
NAGESWARA V. GANESH [REFERRED TO]
BASDEVANAND V. SHANTANAND [REFERRED TO]
AFSAR SHEIKH VS. SOLEMAN BIBI [REFERRED TO]
MAHABAL SINGH VS. RAM RAJ [REFERRED TO]
KAUSHAL SINGH VS. GHANSHIAM SINGH [REFERRED TO]
PRATABMULL RAMESHWAR VS. K C SETHIA 1944 LTD [REFERRED TO]
PAPAVINASOM SUBRAHMONIAM VS. DAIVANI NAGARAMMA [REFERRED TO]
(MADA PEDDA) SUBBANNA VS. KURNAM DHANDRA BAYAMMA ALIAS RAMA BAYAMMA [REFERRED TO]

JUDGEMENT

(1.) This is unsuccessful plaintiff's first appeal against the judgment and decree of dismissal of her suit for cancellation of the decree and permanent in junction in O.S.No.26 of 1978 dated 31-12-1982 passed by the Subordinate Judge at Warangal.

(2.) The facts which are no longer in dispute before me, in short, are as follows:-

(3.) The appellant and the 3rd respondent are cousins. The respondentNo.2 is the real brother of the respondentNo. 3, who is the mother of the respondent No.1. On 21-11-1974 the 1st respondent was married with the only son of the appellant-plaintiff, who was a school teacher and owned the house bearingNo.7/878 and 7/878/1 (for short 'the suit house') situated at Ujli Base, Hanamkonda, Warangal District.

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HURMATHUNNISA BEGUM Vs. SHAMIM FATIMA SULTANA

Referred Judgements :-

JUDGEMENT

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