KAREDLA PARTHASARADHI Vs. GANGULA RAMANAMMA
LAWS(SC)-2014-12-27
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
December 04,2014
Karedla Parthasaradhi
Appellant
VERSUS
Gangula Ramanamma
Respondents
Referred Judgements :-
MOHABBAT ALI KHAN V. MOHD. IBRAHIM KHAN [REFERRED TO]GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
S P S BALASUBRAMANYAM VS. SURUTTAYAN ALIAS ANDALI PADAYACHI [REFERRED TO]
RANGANATH PARMESHWAR PANDITRAO MALI VS. EKNATH GAJANAN KULKARNI [REFERRED TO]
SOBHA HYMAVATHI DEVI VS. SETTI GANGADHARA SWAMY [REFERRED TO]
JALADI SUGUNA VS. SATYA SAI CENTRAL TRUST [REFERRED TO]
MADAN MOHAN SINGH VS. RAJNI KANT [REFERRED TO]
Cited Judgements :-
KOTHANDAPANI VS. DEVAMIRTHAM [LAWS(MAD)-2021-3-535] [REFERRED TO]SUWA RAM SON OF SHRI KALYAN VS. BOARD OF REVENUE FOR RAJASTHAN, AJMER AND OTHERS [LAWS(RAJ)-2017-5-239] [REFERRED TO]
PRIYAVADAN PANACHAND SHAH VS. RANCHODBHAI BHAICHANDBHAI PATEL [LAWS(GJH)-2017-6-297] [REFERRED TO]
SIVADASAN D. VS. SANTHA [LAWS(KER)-2017-6-76] [REFERRED TO]
TEK SINGH AND OTHERS VS. SONELAL [LAWS(MPH)-2018-1-406] [REFERRED TO]
PUNAM DEVI @ ANJANI DEVI VS. JAI NARAYAN RAI [LAWS(PAT)-2017-7-30] [REFERRED TO]
MANGOO @ MANGILAL VS. ABDUL GHANI [LAWS(RAJ)-2019-11-86] [REFERRED TO]
D. SIVADASAN, S/O. DAMODARAN, EDEVAYAL PUTHEN VEEDU VS. SANTHA, D/O. PURUSHOTHAMAN [LAWS(KER)-2017-6-290] [REFERRED TO]
MANGILAL MISHRIMAL BAFNA DIED VS. NEMICHAND KHETMAL JAIN DIED [LAWS(BOM)-2018-2-25] [REFERRED TO]
JAKKU @ GANGADEVI VS. E P SARASWATHI [LAWS(MAD)-2017-8-250] [REFERRED TO]
MAHILA RAMKALI VS. NARENDRA KUMAR [LAWS(MPH)-2016-8-22] [REFERRED TO]
MUNIA KHATUN VS. SABANA BIBI AND ORS. [LAWS(CAL)-2016-2-17] [REFERRED TO]
MUNNI LAL VS. BOARD OF REVENUE [LAWS(ALL)-2019-7-280] [REFERRED TO]
SMT SARVAMMA VS. VIRUPAKSHAPPA U R [LAWS(KAR)-2016-2-321] [REFERRED TO]
LEGAL REPRESENTATIVE VS. KAMLESH AJMERA AND ORS. [LAWS(RAJ)-2015-4-64] [REFERRED TO]
SUNITA DEVI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2017-4-12] [REFERRED TO]
NIL KUMAR DAHAL VS. INDIRA DAHAL [LAWS(SIK)-2020-11-11] [REFERRED TO]
JUDGEMENT
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(1.)This appeal is filed by the plaintiff against the judgment and decree dated 19.12.2008 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Appeal Suit No. 1842 of 1996 which in turn arises out of judgment and decree dated 15.03.1996 passed by the IInd Additional Subordinate Judge, Vijayawada, in O.S. No. 15 of 1985.
(2.)By impugned judgment, the learned Single Judge of the High Court allowed the first appeal filed by defendant no. 1 (respondent no. 1 herein), reversed the judgment and decree of the trial court, which had decreed plaintiff's suit for ejectment against defendant no. 1 in relation to the suit house and in consequence dismissed the plaintiff's suit.
(3.)So the question that arises for consideration in this appeal is whether the High Court was justified in allowing the first appeal filed by defendant no. 1 thereby justified in dismissing plaintiff's suit filed for ejectment against defendant no. 1 in relation to the suit house
(2.)By impugned judgment, the learned Single Judge of the High Court allowed the first appeal filed by defendant no. 1 (respondent no. 1 herein), reversed the judgment and decree of the trial court, which had decreed plaintiff's suit for ejectment against defendant no. 1 in relation to the suit house and in consequence dismissed the plaintiff's suit.
(3.)So the question that arises for consideration in this appeal is whether the High Court was justified in allowing the first appeal filed by defendant no. 1 thereby justified in dismissing plaintiff's suit filed for ejectment against defendant no. 1 in relation to the suit house
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