REGENT COMPUTRONICS PVT. LTD.

Mohammed Farughuddin Appellant

V/S

Ramachandra Balu Shinde Respondents

Referred Judgements :-

GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
SETH LOONKARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
BALASAHEB DAYANDEO NAIK VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
M C KENDALL VS. S CHANDRASEKHAR [REFERRED TO]
MOHINDER KAUR VS. SANT PAUL SINGH [REFERRED TO]

JUDGEMENT

(1.) The Plaintiff filed a suit for the specific performance of a contract to enforce the agreement for sale dtd. 20/7/2006. In the alternative, Rs.11,51,000.00 with interest @ 15% per annum is claimed towards refund of earnest amount and damages.

(2.) The plaintiff claims Rs.5.00 lakhs is paid as advance consideration amount, on 20/7/2006 by PW-1, the power of attorney holder of the plaintiff, and the balance Rs.6,51,000.00 was to be paid at the time of registration of the sale deed. The agreement stipulated six months to complete the sale transaction.

(3.) The plaintiff pleaded that he was always ready and willing to perform his part of the contract and the defendant did not come forward to execute the sale deed.

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MOHAMMED FARUGHUDDIN Vs. RAMACHANDRA BALU SHINDE

Referred Judgements :-

JUDGEMENT

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