REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR MATTA Appellant

V/S

INDIRA GULATI Respondents

Referred Judgements :-

WELDON V. NEALE. [REFERRED TO]
DASARATE MESHY AND OTHERS V. JAY CHAND SUTRADHAR AND OTHERS. [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
G NAGAMMA VS. SIROMANAMMA [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
KUSH SAIGAL VS. M C MITTER [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
WG CDR I KOVOOR RETD VS. MAHALAKSHMI LAND AND FINANCE PRIVATE LIMITED [REFERRED TO]
INTERNATIONAL TRACTORS LTD VS. PUNJAB TRACTORS LTD [REFERRED TO]
CHARAN DAS VS. AMIR KHAN [REFERRED TO]

JUDGEMENT

(1.) This application has been filed by the plaintiff under Order 6 Rule 17 of Code of Civil Procedure, 1908 seeking leave to incorporate an alternative prayer in the suit for specific performance. In order to appreciate the issues raised in the application, it is necessary to examine the plaint as laid and certain orders which have a bearing on the matter.

(2.) The plaintiff has filed the present suit for specific performance of an agreement to sell dated 5th December, 1995. The plaint as laid contains specific averments laying the foundation for a claim in alternative inasmuch as the plaintiff in the plaint has stated thus:-

(3.) In the para relating to the valuation of the suit for the purposes of the court fee and jurisdiction, the plaintiff has stated thus:-

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ASHOK KUMAR MATTA Vs. INDIRA GULATI

Referred Judgements :-

JUDGEMENT

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