REGENT COMPUTRONICS PVT. LTD.

Koppisetty Ramana And Ors. Appellant

V/S

Emani Ramanamma Respondents

Referred Judgements :-

ACHAL REDDY VS. RAMAKRISHNAREDDIAR [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
BANK OF INDIA VS. LAKSHIMANI DASS [REFERRED TO]
SANTAKUMARI VS. LAKSHMI AMMA JANAKI AMMA D [REFERRED TO]
P JOHN CHANDY AND COMPANY PRIVATE LIMITED VS. JOHN P THOMAS [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
SAROOP SINGH VS. BANTO [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
MOHAMMAD IQBAL VS. N PRABHAKAR [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is filed by the defendants questioning the judgment and decree dated 14.02.2003 in A.S. No. 194 of 1997 passed by the VII Additional District Judge, Kakinada wherein the learned Judge allowed the appeal filed by the appellant/plaintiff and set aside the judgment and decree dated 28.12.1996 in O.S. No. 146 of 1987 on the file of Principal Subordinate Judge, Kakinada and decreed the plaintiffs suit for declaration and possession.

(2.) The brief facts of the case are thus:

(3.) The parties in this appeal are referred as they are arrayed before the trial Court.

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KOPPISETTY RAMANA AND ORS. Vs. EMANI RAMANAMMA

Referred Judgements :-

JUDGEMENT

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