REGENT COMPUTRONICS PVT. LTD.

STATE OF ORISSA Appellant

V/S

J. Durga Prasad Rao Respondents

Referred Judgements :-

PAPPAYAMMAL VRS. PALANISAMY AND ORS. [REFERRED TO]
SULTAN AND ORS. VRS. KASTURI AND ORS. [REFERRED TO]
GURUBAX SINGH (DEAD) BY LRS. VRS. KARNAIL SINGH [REFERRED TO]
CHATTI KONATI RAO AND ORS VRS. PALLE VENKATA SUBA RAO [REFERRED TO]
BANA NAIK AND ANOTHER VRS. DINAMANI BEHERA [REFERRED TO]
CHATTI KONATI RAO AND ORS VRS. PALLE VENKATA SUBA RAO [REFERRED TO]
CHINNAPPA @ KUMARAPPA SINCE DEAD BY HIS LRS AND ORS VRS. CHINNAPPA AKKAYAMMA AKKAYAMMA SINCE DECEASED BY HIS LRS AND ANR. [REFERRED TO]
T. RAVI AND ANOTHER VRS. B. CHJINNA NARASIMHA AND OTHERS [REFERRED TO]
ISWARCHAND VRS. BOARD OF REVENUE AND OTHERS [REFERRED TO]
KHAZAN SINGH VRS,RAVINDER SINGH [REFERRED TO]
DHARAMPAL (DEAD) THR. LRS. VRS. PUNJAB WAKF BOARD AND ORS. [REFERRED TO]
NARASAMMA AND OTHERS VRS. A. KRISHNAPPA(DEAD) THROUGH LRS. [REFERRED TO]
GOVERNMENT OF KERALA AND ANOTHER VRS. JOSEPH AND OTHERS [REFERRED TO]
STATE OF RAJASTHAN VS. HARPHOOL SINGH DEAD [REFERRED TO]

JUDGEMENT

(1.) This 2nd appeal has been preferred against the reversing judgment.

(2.) The respondent of this 2nd appeal was the sole plaintiff before the trial court in the suit vide T.S. No.03 of 1988 and he was the appellant before the 1st appellate court in the 1st appeal vide T.A. No.29 of 1990.

(3.) The appellants of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.03 of 1988 and they were the respondents in the 1st appeal before the 1st appellate court in T.A. No.29 of 1990.

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STATE OF ORISSA Vs. J. DURGA PRASAD RAO

Referred Judgements :-

JUDGEMENT

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