REGENT COMPUTRONICS PVT. LTD.

Salla Amba Reddy Appellant

V/S

R.Suresh Kumar Respondents

Referred Judgements :-

KAMAL KUMAR VS. PREMLATA JOSHI AND OTHERS [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
BALASAHEB DAYANDEO NAIK VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
MRS. A. KANTHAMANI VS. MRS. NASREEN AHMED [REFERRED TO]
P. RAMASUBBAMMA VS. V. VIJAYALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) This Memorandum of Appeal is filed under Sec. 96 of the Civil Procedure Code, 1908 (for short 'CPC') assailing the judgment and decree passed by the learned IV Additional District Judge, Ranga Reddy in OS No.183 of 2005, dtd. 28/2/2009.

(2.) Appellant counsel submits that respondent No.3 is a formal party in the Appeal.

(3.) Appellant is the plaintiff and respondents are the defendants. For the sake of convenience, respondent Nos.1 and 2 - defendant Nos.1 and 2 are herein after referred to as respondents- defendants.

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SALLA AMBA REDDY Vs. R.SURESH KUMAR

Referred Judgements :-

JUDGEMENT

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