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Padala Leelavathi Appellant

V/S

P.Mangayamma Respondents

Referred Judgements :-

THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
INDIRA VS. ARUMUGAM [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
ADDEPALLI VENKATA LAXMI VS. AYINAMPUDI NARASIMHA RAO [REFERRED TO]
GOPINATHA RAO VS. V NARAYANA [REFERRED TO]
Y.KESAVULU VS. T.KALAVATHI [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs in O.S.No.303 of 1994 on the file of the Court of the learned Principal Junior Civil Judge, Anakapalli are the appellants.

(2.) The respondent who was the defendant in the suit died during pendency of this second appeal. The respondents 2 to 4 are her legal representatives that were brought on record.

(3.) The suit was filed for declaration of right and title of the appellants to the plaint schedule land, for consequential relief of permanent injunction and alternatively for possession after evicting the deceased respondent therefrom and for profits.

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PADALA LEELAVATHI Vs. P.MANGAYAMMA

Referred Judgements :-

JUDGEMENT

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