REGENT COMPUTRONICS PVT. LTD.

E.M.NAGALINGAM Appellant

V/S

K.RAMACHANDRA NAIDU Respondents

Referred Judgements :-

PREM RAJ V. D.L.F. HOUSING AND CONSTRUCTION (PRIVATE) LIMITED [REFERRED TO]
NALLAYYA GOUNDER AND ANOTHER VS. P.RAMASWAMY GOUNDER ETC.,AND 3 OTHERS [REFERRED TO]
GOVINDARAJY VS. MOHANDOSS AND OTHERS [REFERRED TO]
KARUPPAYEE AMMAL AND OTHERS VS. PASUPATHI AMMAL AND OTHERS [REFERRED TO]
LAKSHMIAMMAL AND ANOTHER VS. S.SENGAMALAI [REFERRED TO]
VALLITHAI AND OTHERS VS. ARULRAJ [REFERRED TO]
M.K.A.K.BOWSIYA BEGUM VS. MARIAM BEEVI AND ANOTHER [REFERRED TO]
K.RAMACHANDRA NAIDU VS.THE DISTRICT COLLECTOR,VELLORE DISTRICT,VELLORE AND OTHERS [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED TO]
ARUNACHALA MUDALIAR VS. JAYALAKSHMI AMMAL [REFERRED TO]
A ULAGANATHA REDDY VS. D NANDAGOPPAL CHETTI [REFERRED TO]
A GANAPATHY VS. S VENKATESAN [REFERRED TO]
P RAJAGURUSAMY VS. SUB REGISTRAR SUB REGISTRAR OFFICE [REFERRED TO]
CHOKKAMMAL VS. K BALRAJ [REFERRED TO]
G D SUBRAMANIAM VS. SUB REGISTRAR OFFICE OF KONUR SUB REGISTRAR SIDCO NAGAR-49 [REFERRED TO]

JUDGEMENT

(1.) The Second Appeal in S.A.No.846 of 2009 has been preferred against the Judgment and Decree, dated 26.06.2008 made in A.S.No.61 of 2007 on the file of the Sub-Court Ranipet, allowing the first appeal and confirming the Judgment and Decree, dated 21.10.2006 made in O.S.No.310 of 2004 on the file of the District Munsif Court, Arakonam.

(2.) The appellant herein was the plaintiff in the suit in O.S.No.310 of 2004 and defendant in the suit in O.S.No.117 of 2004. The suit in O.S.No.310 of 2004 was originally numbered as R.O.S.No.86 of 1998. The suit was filed against the respondents herein for specific performance, seeking a decree directing the defendants to execute the sale deed, as per the alleged agreement for sale, dated 17.01.1983 and if the defendants fail to execute the sale deed, to execute the sale deed through an officer of the Court below.

(3.) Second Appeal in S.A.No.859 of 2009 has been preferred by the appellant, who was the defendant in the suit in O.S.No.117 of 2004.The suit in O.S.No.117 of 2004 was filed by the second respondent, K.Ramachandra Naidu against the appellant herein, seeking declaration of title, delivery of possession, damages for use and occupation and other consequential relief.

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E M NAGALINGAM Vs. KRISHNALAL JAIN

Referred Judgements :-

JUDGEMENT

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