REGENT COMPUTRONICS PVT. LTD.

Bantu Poshetty Appellant

V/S

SYED AHMED Respondents

Referred Judgements :-

RATTAN SINGH V. NIRMAL GILL [REFERRED TO]
MORAN MAR BASSELIOS CATHOLICOS REV FATHER K C THOMAS AND THERS VS. THUKALAN PAULO AVIRA:T P AVIRA [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
NAGAR PALIKA JIND VS. JAGAT SINGH ADVOCATE [REFERRED TO]
DAMODAR VS. STATE OF RAJASTHAN [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
ABDUL RAHIM VS. ABDUL ZABAR [REFERRED TO]
INDURTHI SRINIVASA RAO VS. INDURTHI VENKATA NARASIMHA RAO [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
L.C. HANUMANTHAPPA VS. H.B. SHIVAKUMAR [REFERRED TO]
SOPANRAO VS. SYED MEHMOOD [REFERRED TO]

JUDGEMENT

(1.) The present Appeal Suit is filed questioning the judgment and decree, dtd. 25/4/2007, passed by the Senior Civil Judge, Nizamabad, in O.S.No.44 of 2001, whereby and whereunder the said suit was decreed with costs.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in the suit. For convenience, the parties are hereinafter referred to as they are arrayed in the suit.

(3.) The aforesaid suit was filed seeking the reliefs of declaration of title and recovery of possession of the suit schedule properties and for mesne profits from the date of suit till recovery of possession of the suit schedule properties, i.e., agricultural lands bearing Sy.No.387 (Ac.1.15 gts), Sy.No.390 (Acs.2-16 gts), Sy.No.391 (Acs.3-14 gts) and Sy.No.392 (Acs.2- 28 gts), totally admeasuring Acs.9-33 gts, situated at Khanapoor Village, Nizamabad District.

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BANTU POSHETTY Vs. SYED AHMED

Referred Judgements :-

JUDGEMENT

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