REGENT COMPUTRONICS PVT. LTD.

MALLANNAGAN MALLAREDDY S/O BALRAM Appellant

V/S

MALLANNAGAN SUSHEELA W/O M RAMREDDY Respondents

Referred Judgements :-

JANGAM BHADRIAH VS. MEMBER,BOARD OF REVENUE [REFERRED TO]
NYALATI LALITHAMMA VS. NYALATI RATHANAMMA [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR AND OTHERS. [REFERRED TO]
NALLURI KRISHNAMMA VS. KAMEPALLI VENKATA SUBBAYYA [REFERRED TO]
HANUMANTAMMA VS. RAMI REDDI [REFERRED TO]
DR.MANDAKINI NAIK VS. G.K.NAIK AND OTHERS [REFERRED TO]
CHENCHAMMA VS. SUBBAYYA [REFERRED TO]
MUTHALA REDDIAR VS. SHANKARAPPA REDDIAR [REFERRED TO]
GNAMBAL AMMAL VS. T RAJU AYYAR [REFERRED TO]
SURENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
N KASTURI VS. D PONNAMMAL [REFERRED TO]
MALKANI VS. JAMADAR [REFERRED TO]
VINOD KUMAR ARORA VS. SURJIT KAUR [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
NAMBURI BASAVASUBRAHMANYAM VS. ALAPATI HYMAVATHI [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
PABBATI SHANKARAIAH VS. INCOME TAX OFFICER A WARD WARANGAL [REFERRED TO]
BASIREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NEELAM BHADRAMMA VS. MARRI LAKSHMAMMA [REFERRED TO]
KOVURI LAKSHMAMMA VS. NAGINENI VENKATAYYA [REFERRED TO]

JUDGEMENT

(1.) These two Second Appeals are filed as against the judgment and decree made in A.S.No.30 of 1988, dated 16.6.1994 on the file of Additional District Judge, Nizamabad. The appellants in A.S.No.30 of 1988 aforesaid had preferred Second Appeal No.456 of 1994 aggrieved by the relief granted substantially confirming the findings of the Court of first instance made in OS.No.123 of 1979 on the file of District Munsif, Kamareddy, and the plaintiffs being aggrieved of partly reversing certain findings of the Court of first instance preferred Second Appeal No.22 of 1996 in particular questioning negativing of the relief in relation to the plaint 'B' schedule property.

(2.) On 28.9.1994 this Court made the following order:

(3.) On 12,2.1996 in Second Appeal No.22 of 1996 this Court made the following order:

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MALLANNAGARI MALLAREDDI Vs. MALLANAGARISU SHEELA

Referred Judgements :-

JUDGEMENT

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