REGENT COMPUTRONICS PVT. LTD.

SURAMPUDI SUDARSANA RAO Appellant

V/S

NANDURI VENKATA SEETHA RAMANJANEYULU Respondents

Referred Judgements :-

PANGOTI MANGARAO VS. CHINNADI KISHAN RAO [REFERRED TO]
BALAMONI KRISHNA VS. NARAYANNA REDDY [REFERRED TO]
SARASWATHI VS. VEERABHADRA RAO [REFERRED TO]
CH RUKMA REDDY VS. K DHARMA REDDY [REFERRED TO]
K ABDUL RAHEEM VS. HAJEERAPPA [REFERRED TO]
MUSLIM WAKF BOARD VS. MUNICIPAL BOARD [REFERRED TO]
R G JANTHAKAL VS. BHARAT PARIKH CO [REFERRED TO]
INDUMATIBEN CHIMANLAL DESAI VS. UNION OF INDIA [REFERRED TO]
MULJI UMERSHI SHAH VS. PARADISIA BUILDERS PRIVATE LIMITED [REFERRED TO]
MEGAVARNAM CHETTIAR VS. KRISHNAN CHETTIAR [REFERRED TO]
MUTHAYYAN SWAMINATHA SASTRIAL VS. SNARAYANASWAMI SASTRIAL [REFERRED TO]
A L V R CT VEERAPPA CHETTIAR VS. ARUNACHALAM CHETTI [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned counsel on record.

(2.) THIS Court on 22. 6. 1998 made the following order: "admit in view of the substantial questions of law raised in ground Nos. 1 to 7 of Memorandum of Grounds Appeal. Notice".

(3.) ON a careful perusal of the grounds, on the strength of which the Second appeal had been admitted, this Court is of the opinion that all these grounds would relate to only factual controversies. However, Sri M. Radhakrishna, learned counsel representing the appellant would maintain that in the light of the facts and circumstances, the following substantial questions of law would arise for consideration in this Second Appeal:

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SURAMPUDI SUDARSANA RAO Vs. NANDURI VENKATA SEETHA RAMANJANEYULU

Referred Judgements :-

JUDGEMENT

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