REGENT COMPUTRONICS PVT. LTD.

Yarlagadda Baoaiah Appellant

V/S

Yarlagadda Kutumbarao Respondents

Referred Judgements :-

DIGAMBAR ADHAR PATIL VS. DEVRAM GIRDHAR PATIL [REFERRED TO]
KUPPALA OBUL REDDY VS. BONALA VENPATA NARAYANA REDDY DEAD [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
SAMEER KUMAR PAL VS. SHEIKH AKBAR [REFERRED TO]
MASHETTY VENKATESHAM VS. JOINT COLLECTOR [REFERRED TO]
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT VS. DIAMOND AND GEM DEVELOPMENT CORPORATION LTD [REFERRED TO]
DASAMMA VS. BHARANI MUTUALLY AIDED CO OPERATIVE HOUSING SOCIETY LTD. [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed against the judgment and decree passed by the court of Subordinate Judge at Sathupalli in O.S.No.27 of 1989 dtd. 29/8/1996, wherein and whereby the trial court dismissed the suit filed by the plaintiff for partition and separate possession. Thus the unsuccessful plaintiff before the trial court is the appellant herein.

(2.) Heard Sri G. Ravi Chandra Sekhar, learned counsel for the appellant, and Sri D. Jaipal Reddy, learned counsel for the respondents.

(3.) For the sake of convenience, parties herein are referred to as per their array in the civil suit.

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YARLAGADDA BAOAIAH Vs. YARLAGADDA KUTUMBARAO

Referred Judgements :-

JUDGEMENT

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