REGENT COMPUTRONICS PVT. LTD.

Surisetty Appala Raju Appellant

V/S

Gotimukkala Perraju Respondents

Referred Judgements :-

PANKAJA VS. YELLAPPA [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
RAJKUMAR GURAWARA VS. S K SARWAGI AND CO PVT LTD [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
RAMESHKUMAR AGARWAL VS. RAJMALA EXPORTS PVT LTD [REFERRED TO]
ABDUL REHMAN VS. MOHD. RULDU [REFERRED TO]
DHULIPALLA SRINIVASA RAO VS. KANDULA GOVARDHAN RAO [REFERRED TO]
M. REVANNA VS. ANJANAMMA (DEAD) BY LRS. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A. V. Pardha Saradhi, learned counsel for the petitioner and Sri Venkata Saketh Roy Vydyula, learned counsel for the respondents.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner/plaintiff in the suit. The challenge is to the Order dtd. 28/7/2025 passed by the VI Additional Civil Judge (Senior Division), Visakhapatnam in I. A. No. 317 of 2025 in O. S. No. 1094 of 2014. I.A. No. 317 of 2025 was filed by the plaintiff/petitioner for amendment under Order VI Rule 17 of the Code of Civil Procedure 1908 (in short CPC) and the same was rejected.

(3.) The plaintiff instituted the suit against the defendants/respondents 1 to 8 seeking mandatory injunction for removal of wall constructed by the defendants and also for permanent injunction restraining the defendants from making any further construction after removal of the wall.

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SURISETTY APPALA RAJU Vs. GOTIMUKKALA PERRAJU

Referred Judgements :-

JUDGEMENT

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