REGENT COMPUTRONICS PVT. LTD.

Ramakrishnaiah S. Appellant

V/S

Gevireddygari Venkataramana Reddy And Ors. Respondents

Referred Judgements :-

PARVATHI AND ANOTHER V. VENKATARAMANA PRASAD [REFERRED TO]
GOPALKRISHNA PILLAI VS. MEENAKSHI AYAL [REFERRED TO]
STATE OF KARNATAKA VS. REGISTRAR GENERAL HIGH COURT OF KARNATAKA [REFERRED TO]
K YADAGIRI VS. K BAL REDDY [REFERRED TO]
SYED NAZINNUNNISA VS. SYED AZMATHULLAH [REFERRED TO]
C. VENKATA SWAMY VS. H.N. SHIVANNA(D) BY L.R. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff, aggrieved by the judgment and decree dtd. 30/3/2015 in A.S.No.22 of 2014 on the file of the II Additional District Judge, Madanapalle, where under the learned Judge confirmed the judgment and decree dtd. 23/6/2014 in O.S.No.14 of 2009 on the file of the Senior Civil Judge, Punganur.

(2.) Heard both sides.

(3.) The Second Appeal is admitted for considering the following substantial questions of law:

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RAMAKRISHNAIAH S. Vs. GEVIREDDYGARI VENKATARAMANA REDDY AND ORS.

Referred Judgements :-

JUDGEMENT

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