Marati Jamuna Bai Vs Junuthula Janardhan Reddy
.... quisite court fee within the time fixed or extended by the Court, plaint will be rejecting, the suit must be treated as instituted from the date of presentation of the plaint as well as payment of court fee. 7. The counsel for the respondents relied upon the decision reported between Molugu ...
High Court For The State Of Telangana:: At Hyderabad
Avula Jayarami Reddy Vs Yerrabothula Nagarathnamma
.... ed appellate Court reversed the finding arrived at by the learned trial Court. 5. In my view, the learned first appellate Court has fallen into error in understanding the terminology of Section 12 of the Hindu Adoptions and Maintenance Act, 1956, in the light of Section 29A of the Hindu Successio ...
Andhra Pradesh High Court
Parchuri Sambasiva Rao and Others Vs Parchuri Srinivasarao and Others
.... .m.? 2. Whether the plaintiff is entitled for the past maintenance at the rate of Rs. 300/- p.m. for three years? 3. Whether the plaintiff is entitled for a sum of Rs. 10,000/- towards separate residence? 4. Whether the plaintiff is entitled for a charge over the plaint A schedule propertie ...
Andhra Pradesh High Court
Nimmagadda Sambasiva Rao Vs State of A.P., Land Reforms, Guntur
.... son or of such predeceased daughter; Provided further that the share allotable to the predeceased child of a predeceased son or of a predeceased daughter, if such child had been alive at the time of the partition, shall be allotted to the child of such predeceased child of the predeceased son or ...
Andhra Pradesh High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
