REGENT COMPUTRONICS PVT. LTD.

U.R.NARASIMHA MURTHY Appellant

V/S

MADHAVA TENKILLAYA Respondents

Referred Judgements :-

SHANMUGAM PILLAI V ANNALAKSHMI AMMAL [DISTINGUSHED ,DIST; 10.]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [RELIED ON]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [FOLLOWED ON]
SUDAMA PRASAD SAH VS. RAM SINGHASON CHOUDHRY [REFERRED TO]
MAHMOOD KHAN VS. AYUB KHAN [DISTINGUSHED ,DIST; 4.]
PRAG DATT VS. SARASWATI DEVI [DISTINGUSHED ,DIST; 6.]
DHIAN SINGH VS. TARA CHAND [REFERRED TO]
AKKANGAMMA VS. R NAGESWARIAH [REFERRED TO]
BYOMKESH BANERJEE VS. NANI GOPAL BANIK [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 18-11-1986 passed by the learned VIII Additional City Civil Judge, Bangalore in G.S. No. 10361/1983. The appellant is the plaintiff and the respondent is the defendant.

(2.) In this judgment, the appellant and the respondent will be referred to as plaintiff and defendant respectively.

(3.) The trial court has dismissed the suit and refused to pass a decree for specific performance of an agreement of reconveyance dated 9th July 1979 a copy of it is produced as Ex. P.1 and the original is marked as Ex. D.1.

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U R NARASIMHA MURTHY Vs. MADHAVA TENKILLAYA

Referred Judgements :-

JUDGEMENT

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