REGENT COMPUTRONICS PVT. LTD.

Parswanath Saha Appellant

V/S

Bandhana Modak Respondents

Referred Judgements :-

NANJAPPAN V. RAMASAMY AND ANR. [REFERRED TO]
OUSEPH VARGHESE VS. JOSEPH ALEY [REFERRED TO]
SARDARSINGH VS. KRISHNA DEVI [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
PRAKASH CHANDRA VS. NARAYAN [REFERRED TO]
K. PRAKASH VS. B.R. SAMPATH KUMAR [REFERRED TO]
JAYAKANTHAM & OTHERS VS. ABAYKUMAR [REFERRED TO]
KAMAL KUMAR VS. PREMLATA JOSHI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Tripura in Regular First Appeal No. 28 of 2019 dtd. 29/7/2022 by which the High Court allowed the appeal filed by the respondents herein (Original Defendants) and thereby quashed and set aside the judgment and decree passed by the Civil Judge West Tripura, Agartala granting Specific Performance of Agreement of Sale in Title Suit No.135 of 2016 instituted by the appellant herein (Original Plaintiff).

(3.) Facts giving rise to this appeal may be summarised as under:

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PARSWANATH SAHA Vs. BANDHANA MODAK

Referred Judgements :-

JUDGEMENT

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