REGENT COMPUTRONICS PVT. LTD.

PEOPLE CHARITY FUND Appellant

V/S

K RAGHAVA REDDY Respondents

Referred Judgements :-

K. VENKATA SESHIAH V. KANDURU RAMASUBBAMMA (DEAD) BY LRS. [REFERRED TO]
KOLLIPARA SRIRAMULU DEAD VS. T ASWATHA NARAYANA DEAD [REFERRED TO]
SHANTI VIJAY AND CO VS. PRINCESS FATIMA FOUZIA [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. BHOWRA KANKANEE COLLIERIES LIMITED [REFERRED TO]
DAMODAR ROPEWAYS AND CONSTRUCTION CO PRIVATE LIMITED VS. CHRISTOPHER MARTIN DESGRANGES MARTIN [REFERRED TO]
DULI CHAND VS. MAHABIR PERSHAD TRILOK CHAND CHARITABLE TRUST [REFERRED TO]
ATMARAM RANCHHODBHAI VS. GULAMHUSEIN GULAM MOHIYADDIN [REFERRED TO]
FATIMA FAUZIA VS. SYED UI MULK [REFERRED TO]
BHAJA GOVINDA MAIKAP VS. JANAKI DEI [REFERRED TO]
SOURENDRA NATH MITRA VS. TARUBALA DASI [REFERRED TO]
SUKHDEO MISSIR VS. KAMLESHWARI PRASAD SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS is a defendant's appeal challenging the judgment and decree dated 21-2-2007 in O. S. No. 2495/1987 passed by the XVIII Additional City Civil Judge, Bangalore.

(2.) THE aforesaid suit was instituted by the respondent herein to enforce the agreement of sale dated 13-6-1984. The suit filed by the plaintiff came to be decreed. Challenging the judgment and decree, the present appeal is filed.

(3.) FOR the sake of convenience, the parties would be referred to as per their status before the trial Court.

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PEOPLE CHARITY FUND Vs. K RAGHAVA REDDY

Referred Judgements :-

JUDGEMENT

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