REGENT COMPUTRONICS PVT. LTD.

Padmini Raghavan Appellant

V/S

H A Sonnappa Respondents

Referred Judgements :-

GOVINDDAS VS. SHANTIBAI [REFERRED TO]
SETH LOONKARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
SARDAR GOVINDRAO MAHADIK VS. DEVI SAHAI [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
VASANTHA VISWANATHAN VS. V K ELAYALWAR [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
M M S INVESTMENTS MADURAI VS. V VEERAPPAN [REFERRED TO]
M K VENKATACHARI VS. L A R ARUNACHALAM PILLAI [REFERRED TO]
VEERAMALAI VANNIAR VS. THADIKARA VANNIAR [REFERRED TO]
BHUP NARAIN SINGH VS. GOKUL CHAND MAHTON [REFERRED TO]
MUMMIDI REDDI PAPANNAGARI YELLA REDDY VS. SALLA SUBBI REDDY [REFERRED TO]

JUDGEMENT

(1.) These two appeals are preferred by defendants 2 to 4 against the judgment and decree of specific performance of the agreement of sale granted by the trial Court.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is agricultural lands bearing Sy.No.108 measuring 7 acres 20 guntas, Sy.No.109 measuring 5 acres 33 guntas, Sy.No.112 measuring 10 acres and Sy.No.113 measuring 5 acres 24 guntas, all situated in Thylagere Village, Kundana Hobli, Devanahalli Taluk, Bangalore District and bounded within the boundaries mentioned in the schedule (hereinafter referred to as the schedule property).

Click here to view full judgment.

PADMINI RAGHAVAN Vs. H A SONNAPPA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address