REGENT COMPUTRONICS PVT. LTD.

CLAUDE PINTO Appellant

V/S

M.V.SHANKAR BHAT Respondents

Referred Judgements :-

ALPHANSO V. IRENE DIAS [REFERRED TO]
BARNETT BROS. LTD. V. FOWLE [REFERRED TO]
HENRY ERNEST MEANEY V. E.C. EYRE WALKER [REFERRED TO]
K. VENKOJI RAO V. ABDUL KHUDDUR KURESHI [REFERRED TO]
JIWAN LAL VS. BRIJ MOHAN MEHRA [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
S V R MUDALIAR OTHERS VS. RAJABU F BUHARI MRS [REFERRED TO]
VIDYAWATI VS. MAN MOHAN [DISTINGUSISHED 1995-5 SCC 431 (.)24,25]
SUNIL CHANDRA VS. HEMENDRA KR DEB [REFERRED TO]
YOGAMBIKA VS. NARSINGH [REFERRED TO]
ENID BROWNE VS. FLORENCE YODA MOODY [REFERRED TO]

JUDGEMENT

(1.) The appellants herein, the defendants in the trial Court, have preferred this appeal against the judgment and decree dated 11-3-1993 passed by the Principal Civil Judge, Mangalore, in O.S. No.26/ 1981 decreeing the suit of the respondents for specific performance of the agreement to sell dated 4-12-1979.

(2.) I have heard the Counsel for the appellants and the Counsel for the respondents fully and perused the records of the case.

(3.) The respondents have filed the suit for specific performance of the agreement dated 4-12-1979 executed by the deceased first appellant to sell the suit schedule property in favour of the respondents. Hereinafter the appellants and the respondents will be referred according to their ranks in the original suit on the file of the trial Court.

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CLAUDE PINTO Vs. M V SHANKAR BHAT

Referred Judgements :-

JUDGEMENT

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