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Supreme Court of India

Sajja Seshagiri Rao vs N. Purnachandra Rao . on 20 July, 2017

Author: Kurian Joseph

Bench: R. Banumathi, Kurian Joseph

                                                                            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.

Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.07.22 12:35:38 IST Reason: