Smt. Radhi Raney & Another Vs Mrs. Nanki Feroze
.... nsideration, at this stage is whether payment agreed to be paid by the petitioner to the respondents towards maintenance charges could be included within the ambit of the expression 'rent'. Counsel for the petitioner states that the same cannot be included as under the lease deed what would cons ...
Andhra Pradesh High Court
Yeluru Ramakrishna, S/o.Venkateshwarlu Vs Yeluru Venkateshwarlu, S/o.Tirumalaiah And others
.... y, between two living persons during life; will takes effect after demise of the testator and transfer in that perspective becomes incongruous. Though, as indicated earlier, the assignment may be prohibited and Government intended to be so, a bequest in favour of a stranger by way of testamentar ...
Andhra Pradesh High Court
Mandadapu Srinivasa Rao and another Vs The State of A.P. and 2 others
.... rial collected during investigation, which has been referred to by us above, the IO found that these appellants were in Jaipur city when the incident took place in Kanaur, at a distance of 175 kms. The complainant and others who supported the version in the FIR regarding alleged presence of the appe ...
ANDHRA PRADESH HIGH COURT
G.Subramanyam (died) Vs B.Raghunath (died)
.... . In a suit for partition, a preliminary decree will be passed at the first instance by determining the rights of the parties to the suit. In a final decree proceedings, the court allocates the suit schedule property as per the entitlement of the parties by metes and bounds, if necessary, by appoin ...
ANDHRA PRADESH HIGH COURT
Sarma Sports Vs Govindaraju Jayanth
.... . If the submission of the learned counsel for the petitioners is accepted, an unscrupulous tenant can squat on the premises without paying rent to the landlord by filing appeal, revision etc. 18. In view of the above factual and legal scenario, I am unable to accede to the contention of the lear ...
Andhra Pradesh High Court
Meka Krishnanveni Vs Geddam Kanaka Durga Devi
.... , the learned counsel for the respondent has drawn the attention of this Court to the ratio laid down in Mohd. Hussain Khan v. National Insurance Co. Ltd., 2011 (3) ALD 174 and P. Bhaskara Rao v. Wolfgang Ormeloh, 2013 (1) ALD 154. These two decisions deal with the circumstances under which the ...
Andhra Pradesh High Court
K. Arjuna Rao Vs Katuru Yeukondalu
.... agiri Ramulu v. Sundaragiri Siddi Rajaiah @ Siddi Raju, 2008 (6) ALT 314 , wherein this court held at Paragraph Nos.4 and 5 as follows: 4. In a suit for partition, the burden squarely rests upon the plaintiff, not only to prove, that the suit schedule property is liable to be partitioned, but als ...
Andhra Pradesh High Court
P. Renuka, RR District Vs P. Lokesh, Prakasam District
.... etitioner has been residing at her brother''s house in Secunderabad. A perusal of the record prima facie reveals that the petitioner has no source of income. While deciding the petitions of this nature, the Court has to take into consideration the inconvenience likely to be caused to the parties to ...
Andhra Pradesh High Court
GUNDAVARAPU PRAJAPATHI RAO Vs MALIREDDY MADHUSUDHAN REDDY & ANR
.... rcumstances warranted and justified it. In the light of our conclusion that the claim of the company in the suit could be considered to be a claim for set off and a counter claim within the meaning of Section 19 of the Act, the only question is whether in the interests of justice, convenience of par ...
ANDHRA PRADESH HIGH COURT
Buddi Chandra Mohan Vs State of Andhra Pradesh
.... r that sanction, for prosecution under the Prevention of Corruption Act, 1988, is being accorded or refused. The memo dated 29.04.2009 merely reiterates the order issued in G.O.Ms.No.25 dated 15.01.2009 and both these proceedings do not explicitly state that sanction for prosecution of the 4th respo ...
Andhra Pradesh High Court
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