(1.) Aggrieved by the Judgment and Decree dtd. 22/11/2018 (hereinafter will be referred as 'impugned Judgment') passed in O.S.No.835 of 2012 on the file of learned II Additional Chief Judge, City Civil Court at Hyderabad (hereinafter will be referred as 'Trial Court'), the sole plaintiff preferred the present Appeal to set aside the impugned Judgment and Decree.
(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Trial Court.
(3.) The brief facts of the case are that the sole appellant herein i.e., plaintiff, who is the daughter Jaligama Balaiah, filed O.S.No.835 of 2012 against her brothers, sister and their family members, who are defendant Nos.1 to 5 for partition and separate possession in respect of suit schedule property i.e., house bearing MCH No.3/6/369/A/22 admeasuring 773 square yards situated at Himayathnagar, Hyderabad.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN