REGENT COMPUTRONICS PVT. LTD.

K.Chandra Reddy Appellant

V/S

K.Mutyam Reddy Respondents

Referred Judgements :-

CONNECTICUT FIRE INSURANCE CO. V. KAVANAGH [REFERRED TO]
DHARAM SINGH V. ASO [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
CHITTOORI SUBBANNA VS. KUDAPPA SUBBANNA [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
BHAGAT RAM VS. SURESH [REFERRED TO]
EARNEST BENTO SOUZA VS. JOHN FRANCIS SOUZA [REFERRED TO]
KOTNI R N SUBUDHI VS. V R L MURTHY RAJU [REFERRED TO]
KUNWAR SURENDRA BAHADUR SINGH VS. THAKUR BEHARI SINGH [REFERRED TO]
V. PRABHAKARA VS. BASAVARAJ K. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel Sri R.Rakesh Reddy for the appellants, learned counsel Sri Tarun G.Reddy appearing for respondents 3 and 4.

(2.) Parties are referred to as arrayed in the suit.

(3.) Plaintiff and the defendant are brothers and sons of late Kaukuntla Veera Reddy. Their father owned Acs.13.01 guntas of land forming part of Sy.Nos.162 and 163 of Macha Bollaram village, Secunderabad, which was acquired by him by way of family settlement dtd. 7/10/1974. The property was partitioned between two brothers and mother. Defendant got Acs.5.00 guntas of land, plaintiff got Acs.4.00 guntas of land and their mother got Acs.4.08 guntas of land. The dispute in the instant Appeal concerns Acs.4.08 guntas of land, earmarked to Smt. Salamma, after her death.

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K.CHANDRA REDDY Vs. K.MUTYAM REDDY

Referred Judgements :-

JUDGEMENT

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