REGENT COMPUTRONICS PVT. LTD.

Nirmala Tanwani Appellant

V/S

Sunil Chandra Jeevanmal Respondents

Referred Judgements :-

NANJAPPAN V. RAMASAMY AND ANR. [REFERRED TO]
HIRALAL VS. BADKULAL [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
UNION OF INDIA VS. MAHADEOLAL PRABHU DAYAL [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
SARDARSINGH VS. KRISHNA DEVI [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
BHARAT HEAVY ELECTRICAL LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUSAUDDIN AHMED VS. STATE OF ASSAM [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
T S MURUGESAM PILLAI VS. MANICKAVASAKA DESIKA [REFERRED TO]
K. PRAKASH VS. B.R. SAMPATH KUMAR [REFERRED TO]
A.R.MADANA VS. M/S. RAMNATH PUBLICATION [REFERRED TO]
P. RAMASUBBAMMA VS. V. VIJAYALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) This is defendant's first appeal filed under Sec. 96 of the C.P.C. challenging the judgment and decree dtd. 31/8/2006 passed by the learned 11th Additional District Judge, Raipur (C.G.) in Civil Suit No. 90-A/2004 by which the learned trial Court allowed the suit filed by the plaintiff and directed the defendant to execute the sale deed in favour of the plaintiff.

(2.) The parties are referred to as described in the civil suit before the learned trial Court.

(3.) The brief facts as reflected from the plaint's averments are that:-

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NIRMALA TANWANI Vs. SUNIL CHANDRA JEEVANMAL

Referred Judgements :-

JUDGEMENT

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