REGENT COMPUTRONICS PVT. LTD.

G.GURUCHARANAM Appellant

V/S

R.VENKATA RAO Respondents

Referred Judgements :-

SECRECTARY OF STATE VS. BOMMADAVARA VENKATA NARASIMHA NAIDU [REFERRED TO]
ANJALI DEVI VS. SWAMY LING SWAMY [REFERRED TO]
IN NIZAM DIN VS. ALI MOHD [REFERRED TO]
AZAHAGAPERUMAL PILLAI VS. RASA PILLAI [REFERRED TO]
STATE OF AP VS. V. FAKRUBI [REFERRED TO]
MT. BHAGO VS. DEEP CHAND [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
AFSAR SHEIKH VS. SOLEMAN BIBI [REFERRED TO]
UNION OF INDIA VS. MOKSH BUILDERS AND FINANCIERS LIMITED [REFERRED TO]
KISHANLAL BIHARILAL MAHESHWARI VS. RAMRAO HANUMANT RAO PATIL [REFERRED TO]
RAMASWAMY KALINGARYAR VS. MATHAYAN PADAYACHI [REFERRED TO]
ANGATI VENKATESHWARLU ALIAS APPALAKONDA ALIAS KONDA VS. MAHARANIPETA MILITARY MOSQUE [REFERRED TO]
KALALA LAXMA REDDY VS. SYED BURHAMUDDIN HUSSAIN DIED [REFERRED TO]
PADMAMMA VS. PARVATHAMMA [REFERRED TO]
MAHADEV MALHAR LAD VS. MOHAMED RASUL HATELSAHEB SHAIK [REFERRED TO]
PREMENDU BHUSAN MONDAL VS. SRIPATI RANJAN CHAKRAVARTY [REFERRED TO]
BALAKRISHNA SAHU VS. RADHA GOBIND DAS [REFERRED TO]
BALKISHAN VS. NAGARPALIKA MORENA [REFERRED TO]
REV FATHER K C ALEXANDER OF KUTTIKANDATHILAYA KOLLAKULHIYIL VS. NAIR SERVICE SOCIETY LTD [REFERRED TO]
PADMASHREE S N SWAMY VS. GOWRAMMA [REFERRED TO]
HAFIZ MOHAMMED FATEH NASIB VS. SIR SWARUP CHAND HUKUM CHAND, A FIRM [REFERRED TO]

JUDGEMENT

(1.) These two appeals are filed challenging the common judgment and decree dated 2-3-1988, passed by the learned Subordinate Judge. Asifabad in appeals A.S.No.17/85 and A.S.No.18/85, wherein the learned Subordinate Judge set aside the judgment and decree passed by the District Munsiff, Luxettipet in O.S.No.1138/84 on30-8-85.

(2.) S.A.No.401/88 was filed by the first defendant in the suit, whereas S.A.No.429/88 was filed by the 2nd defendant in the suit. Both the appeals are clubbed and disposed of by a common judgment. The rank of the parties in these appeals referred as in the trial court.

(3.) The plaintiffs filed the suit for declaration of title and for permanent injunction, over the suit schedule property.

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G GURUCHARANAM Vs. R VENKAT RAO

Referred Judgements :-

JUDGEMENT

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