REGENT COMPUTRONICS PVT. LTD.

BHAGWANDAS FATECHAND DASWANI Appellant

V/S

HPA INTERNATIONAL Respondents

Referred Judgements :-

BOLLA NARAYAN MURTHY V. CANNAMANEEDI MADHAVAYYA AND ANR. [REFERRED TO]
SHARDAPRASAD V. SIKANDAR [REFERRED TO]
HIRALAL LACHMIRAM PARDESI V. JANARDHAN GOVIND NERLEKAR AND ANR. [REFERRED TO]
ABDUL HAQ V. MOHAMMED YEHIA KHAN AND ORS. [REFERRED TO]
T.V. KOCHUVAREED AND ANR. V. P. MARIAPPA GOUNDER AND ORS. [REFERRED TO]
GANGA SARAN VS. FIRM RAM CHARAN RAM GOPAL [REFERRED TO]
SATYABRATA GHOSE VS. MUGNEERAM BANGUR AND CO [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
JLIRNINA MASJID MERCARA VS. KODIMANIANDI A DEVIAH [REFERRED TO]
CHANDNEE WIDYA VATI MADDEN VS. C L KATIAL [REFERRED TO]
SONI LALJI JETHA VS. SONI KALIDAS DEVCHAND [REFERRED TO]
JIWAN LAL VS. BRIJ MOHAN MEHRA [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
SURJIT KAUR VS. NAURATA SINGH [REFERRED TO]
GOLAB RAY VS. MURALIDHAR MODI [REFERRED TO]
DALSUKH M PANCHOLI VS. GUARANTEE LIFE AND EMPLOYMENT INSURANCE CO LTD [REFERRED TO]
SHEOPARSAN SINGH VS. RAMNANDAN PRASHAD NARAYAN SINGH [REFERRED TO]

JUDGEMENT

(1.) These two cross appeals have been preferred against common judgment dated 24-4-2001 passed by the Division Bench of the High Court of Madras by which decree of Specific Performance of Contract of Sale of the suit property granted by the learned single Judge has been set aside with certain directions to adjust the equities between the parties.

(2.) The facts of the present case should be an eye opener to functionaries in law Courts at all levels that delay more often defeats justice invariably adds complications to the already complicated issues involved in cases coming before them, and makes their duties more onerous by requiring them to adjust rights and equities arising from delay.

(3.) This introductory comment is occasioned by the fact that against the judgment of the learned single judge passed on 6-9-1988 the appeal was earlier heard by the Division Bench of the High Court on 22-3-1989 but it passed the judgment after a period of about five years on 24-1-1994. It dismissed the appeal and confirmed the decree of Specific Performance of the Contract granted by the single Judge.

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HPA INTERNATIONAL Vs. BHAGWANDAS FATEH CHAND DASWANI

Referred Judgements :-

JUDGEMENT

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