SAJJA SESHAGIRI RAO Vs N. PURNACHANDRA RAO .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005165-005165 / 2010
Diary number: 11520 / 2005
Advocates: G. RAMAKRISHNA PRASAD Vs
C. K. SUCHARITA
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5165 OF 2010
SAJJA SESHAGIRI RAO Appellant(s) VERSUS N. PURNACHANDRA RAO & ORS. Respondent(s)
J U D G M E N T KURIAN, J. 1) Heard the learned counsel appearing for the parties. 2) We do not find any reason to interfere with the concurrent findings rendered by all the three Courts below in a suit for partition which commenced in the year 1985. 3) In view of that, we find no merit in the appeal. 4) Accordingly, the appeal is dismissed.
.......................... J. (KURIAN JOSEPH)
.......................... J. (R. BANUMATHI)
New Delhi; July 20, 2017.