REGENT COMPUTRONICS PVT. LTD.

SAKUNTHALA Appellant

V/S

MURUGESAN Respondents

Referred Judgements :-

NATESA AIYAR V. APPAVU PADAYACHI [REFERRED TO]
MULPURI VEERAYYA V. SANAYA VARPU SIVAYYA [REFERRED TO]
NATURAM V. ULLUR CHAND [REFERRED TO]
LALLUBHAI V. MOHANLAL [REFERRED TO]
HANUMAN COTTON MILLS VS. TATA AIR GRAFT LIMITED [REFERRED TO]
K PAPAIAH VS. STATE [REFERRED TO]
SACHIDANANDA PATNAIK VS. G P AND CO [REFERRED TO]
GOURI SHANKAR VS. FAKIR MOHAN [REFERRED TO]
BKOTTIPROLU SEETHARAMAMMA VS. RAMIREDDI PATTA REDDI [REFERRED TO]

JUDGEMENT

(1.) Sakunthala, the appellant herein, is the defendant in the suit.

(2.) Murugesan, the respondent/plaintiff, filed a suit for recovery of the advance money of Rs. 95,000/- based on an agreement of sale dated 30.8.1990 on the ground that there is a cloud over the title of the appellant to the suit property. The trial Court decreed the suit as prayed for. The lower appellate Court also confirmed the said decree in an appeal filed by the appellant/defendant. Hence, this Second Appeal by the defendant having lost in both the Courts below.

(3.) The case of the plaintiff/respondent is this :-

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SAKUNTHALA Vs. MURUGESAN

Referred Judgements :-

JUDGEMENT

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