PEMMADA PRABHAKAR Vs. YOUNGMEN'S VYSYA ASSOCIATION
LAWS(SC)-2014-8-55
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
August 20,2014
Pemmada Prabhakar
Appellant
VERSUS
Youngmen's Vysya Association
Respondents
Referred Judgements :-
RAMESHWAR RAMESHWAR VS. JOT RAM:JOT RAM [REFERRED TO]LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
KOMMISETTI VENKATASUBBAYYA VS. KARAMSETTI VENKATESWARLU [REFERRED TO]
Cited Judgements :-
B. N. & ASSOCIATES VS. PRAMOD KUMAR [LAWS(PAT)-2020-8-23] [REFERRED TO]SUSHIL KUMAR VS. SUKUMARAN [LAWS(MAD)-2017-2-446] [REFERRED TO]
BALARAJ VS. SYED MASOOD ROWTHER [LAWS(MAD)-2023-4-246] [REFERRED TO]
R. BOOPATHY VS. R. PALANISAMY GOUNDER AND ORS. [LAWS(MAD)-2015-6-246] [REFERRED TO]
KESHAR SINGH THAKUR VS. MOTIRAM SONKAR [LAWS(CHH)-2022-9-109] [REFERRED TO]
M G MATHEW VS. V NAGAPPAN NAIR [LAWS(KER)-2018-3-86] [REFERRED TO]
JANAB M. A. UDUMAN MYDEEN VS. N. MOHAMMED JAFARULLAH [LAWS(MAD)-2021-3-51] [REFERRED TO]
APOLLO REAL ESTATE LLP VS. ARUN WAGHMARE [LAWS(MPH)-2023-9-145] [REFERRED TO]
PARVATHAMMA W/O LATE S BASAPPA SINCE DEAD BY HER LRS VS. B SUBRAMANYA SHARMA S/O LATE RAMA SWAMAIAH [LAWS(KAR)-2019-7-410] [REFERRED TO]
SAHEBRAO PUNDLIKRAO VIDHALE AND ORS. VS. HARISHKUMAR HANUMANDAS MALPANI [LAWS(BOM)-2015-9-2] [REFERRED TO]
M/S SHRISON REALTORS VS. M/S. COSTA AND COMPANY PVT. LTD. [LAWS(BOM)-2016-6-107] [REFERRED TO]
NAGINA JUDGE VS. PURSHOTAM SINGLA [LAWS(P&H)-2020-3-272] [REFERRED TO]
SNEHALBHAI JAYKANTBHAI SHAH VS. NEW INDIA INDUSTRIES LTD [LAWS(GJH)-2018-6-2] [REFERRED TO]
K.V. GOVINDARAJU AND ORS. VS. KRISHNAMACHARE AND ORS. [LAWS(KAR)-2016-1-124] [REFERRED TO]
GANGAR REALTORS PRIVATE LTD VS. JITENDRA MANSUKHLAL PAREKH [LAWS(BOM)-2019-6-103] [REFERRED TO]
SMT. CHAMPA BAI AND OTHERS VS. PRAFULLA CHAND [LAWS(MPH)-2016-2-74] [REFERRED TO]
G SUBBA RAO VS. R. CHIRANJEEVI [LAWS(APH)-2023-11-35] [REFERRED TO]
BHUPINDER SINGH VS. JANGIR SINGH [LAWS(P&H)-2015-5-154] [REFERRED TO]
TAWQUEER AHMED VS. RIYAZ AHMAD [LAWS(BOM)-2020-9-313] [REFERRED TO]
BEEREDDY DASARATHARAMI REDDY VS. V. MANJUNATH [LAWS(SC)-2021-12-45] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal has been filed against the judgment and final order dated 04.11.2011 passed in the Second Appeal No. 815 of 2011 by the High Court of Judicature of Andhra Pradesh at Hyderabad, whereby the High Court has dismissed the Second Appeal.
(3.)Certain relevant facts are stated for the purpose of appreciating the rival legal contentions urged on behalf of the parties with a view to examine the correctness of the findings and reasons recorded by the High Court in the impugned judgment.
For the sake of brevity and convenience, the parties are referred to in this judgment as per the rank assigned to them in the original suit proceedings.
(2.)This appeal has been filed against the judgment and final order dated 04.11.2011 passed in the Second Appeal No. 815 of 2011 by the High Court of Judicature of Andhra Pradesh at Hyderabad, whereby the High Court has dismissed the Second Appeal.
(3.)Certain relevant facts are stated for the purpose of appreciating the rival legal contentions urged on behalf of the parties with a view to examine the correctness of the findings and reasons recorded by the High Court in the impugned judgment.
For the sake of brevity and convenience, the parties are referred to in this judgment as per the rank assigned to them in the original suit proceedings.
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