REGENT COMPUTRONICS PVT. LTD.

Aluguri Sujatha Appellant

V/S

Goree @ Neerla Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
RAJENDRA BAJORIA VS. HEMANT KUMAR JALAN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R. Lakshmi Narsimha Rao, learned counsel for the petitioner and Mr. Gummalla Bhasker Reddy, learned counsel for the respondents.

(2.) This revision is filed assailing the order dtd. 15/4/2024 in I.A. No.724 of 2023 in O.S. No.521 of 2023 passed by learned III Additional Junior Civil Judge, Karimnagar.

(3.) Respondent No.1 filed a suit vide O.S. No.521 of 2023 (Old O.S.No.14 of 2023) against respondent No.2 and the petitioner herein seeking partition and separate possession of the suit schedule property allotting half share in her favour and to declare document bearing No.9058 of 2006 as null and void and not binding on her share.

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ALUGURI SUJATHA Vs. GOREE @ NEERLA

Referred Judgements :-

JUDGEMENT

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