REGENT COMPUTRONICS PVT. LTD.

T.K.SUBHASH Appellant

V/S

KAMALA BAI Respondents

Referred Judgements :-

CHANDRIKA SINGH V. SARJUG SINGH [REFERRED TO]
KARMI VS. AMRU [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
GUMPHA VS. JAIBAI [REFERRED TO]
MANGAT MAL DEAD VS. PUNNI DEVI DEAD [REFERRED TO]
C MASILAMANI MUDALIAR VS. IDOL OF SRI SWAMINATHASWAMI SWAMINATHASWAMI THIRUKOIL [REFERRED TO]
BHOOMIREDDY CHENNA REDDY VS. BHOOSPALLI PEDDA VERRAPPA [REFERRED TO]
RAM KALI VS. CHOUDHRI AJIT SHANKAR [REFERRED TO]
SHARAD SUBRAMANYAN VS. SOUMI MAZUMDAR [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
POOSARLA ACHUTA RAO VS. UNION OF INDIA [REFERRED TO]
KOMIREDDY VENKATA NARASAMMA VS. KONDAREDDY NARASIMHA MURTHY [REFERRED TO]

JUDGEMENT

(1.) THESE two civil miscellaneous appeals are directed against the common order dated 12. 11. 2007 passed on applications being LA. Nos. 2554 and 2555 of 2007 in O. S. No. 300 of 2007 on the file of II Additional Chief judge, City Civil Court, Hyderabad, filed under Order 39 Rules 1 and 2 read with section 151 CPC, whereby and whereunder the learned Additional Chief Judge refused to grant interim reliefs sought for by the plaintiff pending disposal of the suit.

(2.) APPELLANT is the plaintiff and whereas respondents are the defendants in o. S. No. 300 of 2007. The plaintiff filed the suit seeking the following reliefs:

(3.) BACKGROUND facts of the case in a nutshell leading to filing of the suit by the plaintiff seeking the reliefs stated supra are:-

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T K SUBHAS Vs. KAMALA BAI

Referred Judgements :-

JUDGEMENT

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