REGENT COMPUTRONICS PVT. LTD.

A. Shahul Hameed Appellant

V/S

N. Malligarjuna Respondents

Referred Judgements :-

STATE OF KERALA V. MOHD. KUNHI [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
SECRETARY TALIPARAMBA EDUCATION SOCIETY VS. MOOTHEDATH MALLISSERI ILLATH M N [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
PUSHPARANI S SUNDARAM VS. PAULINE MANOMANI JAMES [REFERRED TO]
COMMISSIONER HINDU RELIGIOUS and CHARITABLE ENDOWMENT VS. P SHANMUGAMA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
R.LAKSHMIKANTHAM VS. DEVARAJI [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP VS. PRAMILABAI CHANDULAL PARANDEKAR [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV DAYAL [REFERRED TO]
C.S. VENKATESH VS. A.S.C. MURTHY [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
SUGHAR SINGH VS. HARI SINGH (DEAD) THROUGH LRS. [REFERRED TO]
RAMACHANDRA REDDY (DEAD) VS. RAMULU AMMAL (DEAD) [REFERRED TO]
JANARDAN DAS VS. DURGA PRASAD AGARWALLA [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal arises out of the impugned judgment and decree dtd. 25/6/2025 passed by the High Court of Judicature at Madras in S.A. No.905 of 2017, whereby the High Court partly allowed the Second Appeal preferred by the Plaintiff-Appellant. The High Court dismissed the suit qua the relief of specific performance, however, it directed the Defendant(s)-Respondent(s) to return a sum of Rs.9,30,000.00 along with 12% interest per annum from the date of the suit, i.e., 10/3/2011, till the date of realization to the Plaintiff-appellant.

(3.) For the sake of convenience, the appellant herein shall be referred to as the plaintiff and the respondent(s) herein shall be referred to as the defendant(s).

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A. SHAHUL HAMEED Vs. N. MALLIGARJUNA

Referred Judgements :-

JUDGEMENT

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