REGENT COMPUTRONICS PVT. LTD.

PANDIT DHARESHWARJI'S ASHRAM SCHOOL, BEGUMPET Appellant

V/S

ARYA PRATINIDHI SABHA, HYDERABAD, A.P. Respondents

Referred Judgements :-

KATIKARA CHINTAMANI DORA VS. GUNTREDDI ANNAMANAIDU [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
JAGDISH NARAIN VS. RASUL AHMAD [REFERRED TO]
ALLURI VENKATA NARASIMHA RAJU VS. KATTEBOYINA YELLAMANDA [REFERRED TO]
B NOOKARAJU VS. M S N CHARITIES [REFERRED TO]
GURAM SEETHARAM REDDY VS. GUNTI YASHODA [REFERRED TO]
PRADIP KUMAR DAS VS. ABANTI DAS [REFERRED TO]
BABULAL VS. CHATURIYA [REFERRED TO]
PILLAMMA VS. C PUTTANNA [REFERRED TO]
ANANT MAHADEO GODBOLE VS. ACHUT GANESH GODBOLE [REFERRED TO]
POTHINODA SAINABI AND OTHERS ETC. V. VATAKKILODA ABOOBACKERKOYA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This civil miscellaneous appeal is filed by the appellant, aggrieved by the compromise decree made by the Second Additional Subordinate Judge, Ranga Reddy in OS. No.22 of 1987, dated 12-2-1996.

(2.) The recording of the compromise and passing of the compromise decree had been attacked on several grounds. Inasmuch as an objection relating to the maintainability of civil miscellaneous appeal had been taken, this Court is not inclined to express any opinion touching the merits and demerits of such contentions.

(3.) This civil miscellaneous appeal has been filed under Order-43, Rule 1 of the Code of Civil Procedure (hereinafter referred to for short as 'the Code' for the purpose of convenience). It is needless to say that such order or making a compromise decree in pursuance of such order would not fall under any of the clauses in Order 43, Rule 1 of the Code.

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PANDIT DHARESHWARJI ASHRAM SCHOOL Vs. ARYA PRATINIDHI SABHA

Referred Judgements :-

JUDGEMENT

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