REGENT COMPUTRONICS PVT. LTD.

MAHAGOPAL SINGH (DIED) Appellant

V/S

NEELA SINGH Respondents

Referred Judgements :-

N. KAMALAM (DEAD) V. AYYASAMY [REFERRED TO]
PENTAKOTA SATYANARAYANA V. PENTAKOTA SEETHARATNAM [REFERRED TO]
KISHORE CHANDRA SINGH DEO VS. BABU GANESH PRASAD BHAGAT [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
JOYCE PRIMROSE PRESTOR NEE VAS VS. VERA MARIE VAS MS [REFERRED TO]
BHAGAT RAM VS. SURESH [REFERRED TO]
KHUSHBIR SINGH VS. STATE [REFERRED TO]
HIRA BIBI VS. RAM HARI LAL [REFERRED TO]
AMIR HUSAIN VS. ABDUL SAMAD [REFERRED TO]

JUDGEMENT

(1.) THESE two intra court appeals under clause 15 of the Letters Patent by the plaintiffs are against common judgment dt. 3-4-2000 passed in CCCA Nos. 38 and 53 of 1986 whereunder a learned single judge of this court allowed CCCA no. 38/1986 filed by the defendant No. 1 and set-aside the judgment of the learned additional Chief Judge, City Civil Court, hyderabad (Temporary) dt. 31-12-1985 passed in OS No. 132/1984 and dismissed the suit OS No. 132/1984 filed by the plaintiffs for partition and separate possession of the suit house and dismissed CCCA No. 53/1986 filed by the plaintiffs.

(2.) SINCE both the appeals arise out of the same judgment, they were clubbed together and were heard together and disposed of by this common judgment.

(3.) FOR the sake of convenience, the parties to these appeals will be referred to as arrayed in the suit.

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MAHAGOPAL SINGH Vs. NEELA SINGH

Referred Judgements :-

JUDGEMENT

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