REGENT COMPUTRONICS PVT. LTD.

ASIA BEGUM (DIED) PER L.RS Appellant

V/S

MAHMUDA BEGUM Respondents

Referred Judgements :-

T S SWAMINATHA ODAYAR VS. OFFICIAL RECEIVER OF WEST TANJORE [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL [REFERRED TO]
S B NORONAH VS. PREM KUMARI KHANNA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. KAMLA DEVI [REFERRED TO]
GOBIND RAM VS. GIAN CHAND [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
MAKKALA NARSIMLU VS. GUNNALA RAGHUNANDAN RAO [REFERRED TO]
JAYARAMA REDDY T M VS. B SREERAMAIAH CHETTY [REFERRED TO]
ALI MOHAMOOD VS. SPECIAL COURT UNDER A P LAND GRABBING PROHIBITION ACT [REFERRED TO]
GORRELLA DURGA VARA PRASADA RAO VS. INDUKURI RAMA RAJU [REFERRED TO]
CHALLA CHINNA SUBBA REDDY VS. CHALLA PEDDA MUNAIAH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri V. Srinivas, learned counsel for the appellants and Sri N.V. Suryanarayana Murthy, learned Senior Counsel for the respondent.

(2.) Aggrieved by the judgment and decree dated 11-9-2003 passed by the court of Senior Civil Judge, Kovvur in O.S.No.69 of 1996 in decreeing the suit for specific performance, the legal heirs of the original defendant, who were brought on record as defendant Nos. 2 to 9 during the pendency of the suit, owing to the death of the defendant, filed the present appeal.

(3.) The parties will be referred to as per their array in the original suit.

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ASIA BEGUM Vs. MAHMUDA BEGUM

Referred Judgements :-

JUDGEMENT

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