REGENT COMPUTRONICS PVT. LTD.

VINA MAHAJAN Appellant

V/S

V.N.VERMA Respondents

Referred Judgements :-

CHAND RANI V. KAMAL RANI,AIR [REFERRED]
SURYA NARAIN UPADYAYA V.RAM ROOP PANDEY,AIR [REFERRED]
NARAYANA PANICKER RAMAKRISHNA PANICKER V. NARAYANA PILLAI [REFERRED]
INDIRA KAUR V.SHEO LAL KAPOOR [REFERRED]
NATHULAL VS. PHOOLCHAND [REFERRED]
V S TALWAR VS. PREM CHANDRA SHARMA [REFERRED]
S RANGARAJU NAIDU VS. S THIRUVARAKKARASU [REFERRED]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED]
P R DEB AND ASSOCIATES SUNANDA ROY VS. SUNANDA ROY:P R DEB AND ASSOCIATES [REFERRED]
KANSHI RAM VS. OM PRAKASH JAWAL [REFERRED]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED]
KALLATHIL SREEDHARAN VS. KOMATH PANDYALA PRASANNA [REFERRED]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED]
BIBI JAIBUNISHA VS. JAGDISH PANDIT [REFERRED]
ELDEE VELVET AND SILK MILLS PRIVATE LIMITED VS. ANANT RAM WHIG [REFERRED]
ANIL GUPTA VS. ATUL KUMAR GUPTA [REFERRED]

JUDGEMENT

(1.) The plaintiff has filed the suit seeking specific performance of the agreement to sell dated the 14th of February, 1996 with reference to plot No40 situated at Village Khureji Khas measuring 360 sq.yds.

(2.) Briefly stated, the case of the plaintiff could be related as under:-

(3.) The defendant is the owner of the residential plot measuring 360 sq. yards. The defendant inherited the right from his mother the late smt. .Sushila Verma, whoas a member of the Bhatnagar's Cooperative House Building Society Limited. She died on the 25th of April, 1980 and the defendant, being the sole legal heir, had become entitled to it. The defendant entered into an agreement with the plaintiff for selling the plot for Rs.1,50,000.00 . The terms and conditions are as under:-

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VEENA MAHAJAN Vs. V N VERMA

Referred Judgements :-

JUDGEMENT

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