REGENT COMPUTRONICS PVT. LTD.

Y.Bhaskara Rao Appellant

V/S

K.GANGAMMA Respondents

Referred Judgements :-

KIRPA SINGH VS. AJAIPAL SINGH AND ORS. [REFERRED TO]
AMIR CHAND TOTA RAM,DELHI VS. SMT. SUCHETA KRIPALANI,DELHI [REFERRED TO]
SATHI SATTEMMA VS. SATHI SUBBI REDDY AND ANOTHER [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
SETHANI VS. BHANA [REFERRED TO]
SVENSKA HANDELSBANKEN VS. INDIAN CHARGE CHROME [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
M RANGASAMY VS. RENGAMMAL [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
SONIA PARSHINI VS. SHEIKH MOULA BAKSHA [REFERRED TO]
AYANIKKAL ACHUNNI VS. BHANUMATHI [REFERRED TO]
MARTAND PANDHARINATH CHAUDHARI VS. RADHABAI KRISHNARAO DESHMUKH [REFERRED TO]
PULIKONDA VENKATASUBBAYYA VS. MADDI VENKATA LAKSHMAYYA [REFERRED TO]
MUSST FARID-UN-NISA VS. MUNSHI MUKHTAR AHMED [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
RAJA RAM VS. JAI PRAKASH SINGH [REFERRED TO]
RATTAN SINGH VS. NIRMAL GILL [REFERRED TO]
VINOD KUMAR VS. STATE (GOVT. OF NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) The A.S.No.238 of 1999 is filed by defendants against the decree and common judgment, dtd. 5/10/1998, passed in O.S.No.11 of 1994 on the file of the Senior Civil Judge, Machilipatnam. The plaintiff filed the suit in O.S.No.47 of 1991, before the Sub-Court, Gudivada, against the defendants for seeking relief of cancellation of sale deeds dtd. 2/1/1991 and 16/2/1991 and for consequential relief of permanent injunction, against Yadavareddi Bhaskara Rao and Yadavareddi Siva Venkata Krishna Rao. Later it was transferred to the Senior Civil Judge Court, Machilipatnam and the same is re-numbered as O.S.No.11 of 1994.

(2.) The Tr.A.S.No.310 of 2006 is filed by the plaintiff in O.S.No.145 of 1993, on the file of the Senior Civil Judge, Machilipatnam. The appellant/plaintiff filed the said suit i.e. O.S.No.128 of 1992, for seeking relief of permanent injunction restraining the defendant, her men, followers and agents etc., from ever interfering with the peaceful possession and enjoyment of the plaintiff over the plaint schedule properties and for costs of the suit, before the District Munsif Court, Gannavaram, and the same was transferred to the Senior Civil Judge Court, Machilipatnam and re-numbered as.

(3.) The trial Court after completion of a full-fledged trial, partly decreed the suit in O.S.No.11 of 1994 and dismissed the suit in O.S.No.145 of 1993, vide its common judgment dtd. 5/10/1998. Aggrieved against the decree and common judgment dtd. 5/10/1998 passed in O.S.No.11 of 1994 and O.S.No.145 of 1993, the unsuccessful defendants in O.S.No.11 of 1994 filed A.S.No.238 of 1999 and the unsuccessful plaintiff in O.S.No.145 of 1993 filed Tr.A.S.No.310 of 2006.

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Y.BHASKARA RAO Vs. K.GANGAMMA

Referred Judgements :-

JUDGEMENT

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