REGENT COMPUTRONICS PVT. LTD.

Kaushik Laxmansinh Rathod Appellant

V/S

Rajendrasinh Daulatsinh Chauhan Respondents

Referred Judgements :-

STATE OF HARYANA VS. KHALSA MOTORS LIMITED [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
SHENBAGAM VS. KK RATHINAVEL [REFERRED TO]

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellant - original defendant against the concurrent findings of the learned Courts below arising out of the suit for specific performance of contract, declaration, possession and perpetual injunction of the premises.

(2.) The factual matrix of the dispute between the parties are as under:

(3.) Heard Mr. A. R. Majmudar, learned advocate appearing on behalf of the appellant - defendant.

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KAUSHIK LAXMANSINH RATHOD Vs. RAJENDRASINH DAULATSINH CHAUHAN

Referred Judgements :-

JUDGEMENT

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