REGENT COMPUTRONICS PVT. LTD.

D.ANANDA MOORTHY Appellant

V/S

P.CHANDRAKALA Respondents

Referred Judgements :-

HINDUSTAN LEVER LIMITED BOMBAY VS. MONOPOLIES AND RESTRICTIVE TRADE PRACTICES COMMISSION NEW DELHI [REFERRED TO]
GANGABAI VS. CHHABUBAI [REFERRED TO]
TAMIL NADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
TEJRAM VS. PATIRAMBHAU [REFERRED TO]
P S RANAKRISHNA REDDY VS. M K BHAGYALAKSHMI [REFERRED TO]
SITA RAM VS. RADHEY SHYAM [REFERRED TO]
BELLACHI VS. PAKEERAN [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
K SAROJA VS. VALLIAMMAL [REFERRED TO]
N SARASWATHI AMMAL VS. JAYARAM RAO [REFERRED TO]
M RANGANATHAN VS. M THULASI NAICKER [REFERRED TO]
K GNASEKHARAN VS. S V RAMAMOORTHY [REFERRED TO]
VASANTHA AMMAL VS. BABU CHETTIAR [REFERRED TO]
VALLITHAI VS. ARULRAJ [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been directed against the concurrent Judgments passed in Original Suit No. 224 of 2000 by the Sub Court, Thoothukudi and in Appeal Suit No. 4 of 2006 by the Additional District Court (Fast Track Court-II), Thoothukudi.

(2.) The respondent herein as plaintiff has instituted Original Suit No. 224 of 2000 on the file of the trial Court praying to pass a decree of specific performance in her favour, wherein the appellant has been shown as sole defendant.

(3.) The material averments made in the plaint may be stated like thus:

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D ANANDA MOORTHY Vs. P CHANDRAKALA

Referred Judgements :-

JUDGEMENT

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