REGENT COMPUTRONICS PVT. LTD.

Gadamsetty Veeranjeneyulu Appellant

V/S

Pokuru Ramaiah And Anr Respondents

Referred Judgements :-

PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
SAJJAN KUMAR VS. RAM KISHAN [REFERRED TO]
V MAHADEVA REDDY VS. TIRUMALA TIRUPATI DEVASTHANAMS [REFERRED TO]
M. KAMALAMMA VS. B. DORASWAMY REDDY [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the unsuccessful petitioner-plaintiff, is directed against the order, dated 10.10.2017, of the learned Junior Civil Judge, Kanigiri, passed in I.A.No.695 of 2017 in O.S.No.32 of 2010.

(2.) I have heard the submissions of Sri V. Siva Prasad Reddy, learned Counsel for the petitioner, and of Sri L.J. Veera Reddy, learned counsel for the respondents. I have perused the material record.

(3.) The parties in this revision shall hereinafter be referred to as the plaintiff and defendants as arraigned in the suit.

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GADAMSETTY VEERANJENEYULU Vs. POKURU RAMAIAH & ANR

Referred Judgements :-

JUDGEMENT

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