REGENT COMPUTRONICS PVT. LTD.

Pingle Naresh Reddy Appellant

V/S

Pingle Sita Reddy Respondents

Referred Judgements :-

HIMACHAL PRADESH IN ISOTECH ELECTRICAL AND CIVIL PROJECTS (P) LTD. AND ORS. VS. STURDY INDUSTRIES LTD [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
PUNJAB NATIONAL BANK VS. O C KRISHNAN [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
TODENDULA VENKATA KRISHNAIAH VS. UPPU GANGAIAH [REFERRED TO]
SHAIK ABDUL HAQ VS. AISWARYA NILAYA CHIT FUND PVT LTD [REFERRED TO]
MOHAMMED ABDUL SATTAR VS. SHAHZAD TAHERA [REFERRED TO]
MD ALI SARDAR VS. HOSSAIN ALI MONDAL [REFERRED TO]
MADHAVAN VS. NARAYANA DAS [REFERRED TO]
UNION OF INDIA VS. NEK RAM SHARMA [REFERRED TO]
DEEP INDUSTRIES LIMITED VS. OIL AND NATURAL GAS CORPORATION LIMITED [REFERRED TO]

JUDGEMENT

(1.) As the present revisions are preferred against the common order dtd. 27/7/2022 in I.A.No.1493 and 1492 of 2021 in O.S.No. 201 of 2015 passed by the Principal Senior Civil Judge, Medchal, Medchal-Malkajgiri District, they are being disposed of by this common order.

(2.) The petitioner is the defendant No.2 in the suit filed for partition and separate possession.

(3.) The Trial Court on account of non-appearance of the petitioner herein and respondent Nos.2 and 3 who were defendants No. 1 to 3 in the suit, had set them ex-parte vide order dtd. 22/4/2014. Subsequently, on 16/6/2016 the Trial Court had passed ex-parte preliminary decree.

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PINGLE NARESH REDDY Vs. PINGLE SITA REDDY

Referred Judgements :-

JUDGEMENT

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