REGENT COMPUTRONICS PVT. LTD.

K.R. Suresh Appellant

V/S

R. Poornima Respondents

Referred Judgements :-

TARIT BHOWMIK VS. MUKUL DAY [REFERRED TO]
FATEH CHAND VS. BALKISHAN DASS [REFERRED TO]
MAULA BUX VS. UNION OF INDIA [REFERRED TO]
HANUMAN COTTON MILLS VS. TATA AIR GRAFT LIMITED [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
V LAKSHMANAN VS. B R MANGALAGIRI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. GRIHSTHAPANA COOPERATIVE GROUP HOUSING SOCIETY LIMITED [REFERRED TO]
VIDEOCON PROPERTIES LIMITED VS. BHALCHANDRA LABORATORIES [REFERRED TO]
SATISH BATRA VS. SUDHIR RAWAL [REFERRED TO]
KAILASH NATH ASSOCIATES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
KAMAL KUMAR VS. PREMLATA JOSHI [REFERRED TO]
WELSPUN SPECIALTY SOLUTIONS LIMITED VS. OIL AND NATURAL GAS CORPORATION LTD [REFERRED TO]
DESH RAJ VS. ROHTASH SINGH [REFERRED TO]
AUTHORISED OFFICER, CENTRAL BANK OF INDIA VS. SHANMUGAVELU [REFERRED TO]
PYDI RAMANA VS. DAVARASETY MANMADHA RAO [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Karnataka at Bengaluru dtd. 5/8/2021 in R.F.A. No. 386/2013 (SP) ("impugned judgment") by which the High Court dismissed the appeal preferred by the appellant (original plaintiff) and thereby affirmed the judgment and order dtd. 24/11/2012 passed by the Court of V Additional City Civil and Sessions Judge at Bengaluru City, dismissing O.S. No. 3559/2008 instituted by the appellant herein for the specific performance of contract.

(3.) The position of the parties before this Court, the High Court and before the Trial Court is tabulated as follows: - <IMG>JUDGEMENT_8_LAWS(SC)5_2025_1.jpg</IMG> <IMG>JUDGEMENT_8_LAWS(SC)5_2025_2.jpg</IMG> For the sake of convenience, the parties shall be referred to in terms of their status before the Trial Court.

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K.R. SURESH Vs. R. POORNIMA

Referred Judgements :-

JUDGEMENT

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