REGENT COMPUTRONICS PVT. LTD.

EASWARI Appellant

V/S

MOHAMED IBRAHIM Respondents

Referred Judgements :-

BANSHILAL SONI V. KASTOOR CHAND BEGANI [REFERRED TO]
P.JASWANT KUMAR VS. M.RAJASHEKAR [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
MOHAMMEDIA COOP BUILDING SOCIETY LTD VS. LAKSHMI S COOP BUILDING SOCIETY LTD [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
PAPPAMMAL ALIAS T PAPPA VS. P RAMASAMY [REFERRED TO]
S SAROJINI VS. P MARIAPPAN [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 26.02.2013 passed in O.S.No.2 of 2010 on the file of the District Court, Karaikal, the plaintiff has preferred the first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for Specific Performance or in the alternative for the refund of the advance amount with interest as set out in the plaint.

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EASWARI Vs. MOHAMED IBRAHIM

Referred Judgements :-

JUDGEMENT

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