REGENT COMPUTRONICS PVT. LTD.

NAREDDY RAJI REDDY Appellant

V/S

PASULA ENKAMMA Respondents

Referred Judgements :-

ATTORNEY GENERAL VS. BIRMINGHAM,TAME AND REA DISTRICT DRAINAGE BOARD [REFERRED TO]
DAHYABHAI VS. BAPALAL [REFERRED TO]
JAMESETJI MAJEKJI KOTVAL VS. HARI DAYAL [REFERRED TO]
SOMNATH HONNAPPA BENNALKAR VS. BHIMRAO SUBRAO PATIL [DISSENTED . (PARA 6) 7.]
OFFICIAL LIQUIDATOR SUPREME BANK LIMITED VS. P A TENDOLKAR [REFERRED TO]
KRISHNA BEHARI GOEL VS. RAJ MANGAL PERSAD [FOLLOWED . (PARA 8) 9.]
DSOUZA J VS. A JOSEPH [REFERRED TO]
CHINNAMMAL VS. NAGARATHINAMMAL [DISSENTED . (PARA 6) 8.]
ABDUL KARDAR HAJI HIROLI VS. JUDAH JACOB COHEN [REFERRED TO]

JUDGEMENT

(1.) This revision is directed against the order passed in E.P.S.R.No. 1643/96, dated 23-11-1996 by the District Munsif, Ibrahimpatnam.

(2.) At the outset it is to be remarked that, notice before admission was given to the respondents and learned Counsel of both sides were heard on merits.

(3.) The District Munsif, Ibrahimpatnam, in O.S. No. 57/73, dated 17-1-1977, passed a decree for perpetual injunction in favour of N. Ramachandra Reddy and E. Sudershan Reddy and against the respondents restraining the respondents from interfering in their (plaintiffs') possession and enjoyment of the suit lands bearing Survey Nos. 47/2 and 48 of Village Khanpur, Taluk Ibrahimpatnam (suit lands).

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N RAJI REDDY Vs. P ENKAMMA

Referred Judgements :-

JUDGEMENT

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