REGENT COMPUTRONICS PVT. LTD.

Kalastri Haribabu S/O Late Venkateshwarlu R/O Gunturpally Village, Sangem Mandal Warangal District Appellant

V/S

Avunuri Raju S/O Not Known To The Petitioners R/O Urus, Kareemabad, Warangal And Others Respondents

Referred Judgements :-

P DURGA REDDY V. B. YADI REDDY [REFERRED TO]
JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
RAMESHKUMAR AGARWAL VS. RAJMALA EXPORTS PVT LTD [REFERRED TO]
SAJJAN KUMAR V. RAM KISHAN [REFERRED TO]
VOLTAS LIMITED VS. ROLTA INDIA LIMITED [REFERRED TO]
RAPARTHY PANDU VS. RAPARTHY VAJRAMMA [REFERRED TO]
PATTAN BABU KHAN VS. TUMMALA SESHI REDDY [REFERRED TO]
RAM NIRANJAN KAJARIA VS. SHEO PRAKASH KAJARIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri A.Prabhakar Rao and learned counsel for respondents Sri J.Venkateswara Reddy.

(2.) Parties are referred to as arrayed in the suit.

(3.) Plaintiffs instituted suit in O.S. No. 511 of 2008 on the file of the II Additional Junior Civil Judge, Warangal praying to grant permanent injunction in respect of suit schedule property. The suit schedule property is agricultural land to an extent of 0-30 guntas in Survey No. 200/E, Gadepalli village, Sangem mandal, Warangal district. The schedule appended to the suit describes the boundaries of the property as under:

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KALASTRI HARIBABU S/O LATE VENKATESHWARLU R/O GUNTURPALLY VILLAGE, SANGEM MANDAL WARANGAL DISTRICT Vs. AVUNURI RAJU S/O NOT KNOWN TO THE PETITIONERS R/O URUS, KAREEMABAD, WARANGAL AND OTHERS

Referred Judgements :-

JUDGEMENT

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