REGENT COMPUTRONICS PVT. LTD.

SHANTABEN DARUBHAI JIBHAI Appellant

V/S

HASMUKHBHAI BHAILALBHAI PATEL Respondents

Referred Judgements :-

HUSAN ALI AND OTHERS VS. GANGE NATH [REFERRED TO]
RAM NANDAN PRASAD NARAYAN SINGH VS. KAPILDEO RAMJEE [REFERRED TO]
BANARASI DAS KUNDANLAL BANARASI DAS BANARASI DAS VS. KANSHI BARN :KANSHI RAM :KANSHI RAM :MUNNALAL [REFERRED TO]
RAGHO PRASAD GUPTA VS. KRISHNA PODDAR [REFERRED TO]
BALDEV DAS SHIVLAL VS. FILMISTAN DISTRIBUTORS INDIA PRIVATE LIMITED [REFERRED TO]
NATHULAL VS. PHOOLCHAND [REFERRED TO]
LONANKUTTY VS. THOMMAN [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
JASWANT SINGH VS. CUSTODIAN OF EVACUEE PROPERTY NEW DELHI [REFERRED TO]
KRISHANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
MADHVI AMMA BHAWANI AMMA VS. KUNJIKUTTY PILLAI MEENAKSHI PILLAI [REFERRED TO]
WILLIAMS VS. LOURDUSAMY [REFERRED TO]
BARUNA GIRI VS. RAJAKISHORE GIRI [REFERRED TO]
NAKUL CHANDRA POLLEY VS. KALIPADA GHOSAL [REFERRED TO]

JUDGEMENT

(1.) This First Appeal is at the instance of plaintiffs in a suit for specific performance of contract and other relief and is directed against the judgment and decree dated June 13, 2011 passed by the 3rd Joint Civil Judge [Senior Division] at Vadodara in Special Civil Suit No. 1016 of 1999 thereby dismissing the suit on the ground of res judicata.

(2.) Being dissatisfied, the unsuccessful plaintiffs have come up with the present First Appeal.

(3.) The following facts are not in dispute.

Click here to view full judgment.

SHANTABEN DARUBHAI JIBHAI Vs. HASMUKHBHAI BHAILALBHAI PATEL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address