REGENT COMPUTRONICS PVT. LTD.

T R K Saraswathy Appellant

V/S

R Kandasamy Respondents

Referred Judgements :-

VEERAYYA V. N.S.CHOSDRY [REFERRED TO]
NATHULAL V. PHOOLCHAND [REFERRED TO]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
SITA RAM VS. RADHEY SHYAM [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]
S P NARAYAASWAMI PILLAI VS. DHANAKOTI AMMAL [REFERRED TO]
ESWARI AMMA VS. K K KORAH [REFERRED TO]
VISWANATHAN VS. R LAKSHMI AMMAL DEED [REFERRED TO]
MANASA HOUSING CO OPERATIVE SOCIETY LTD VS. MARIKELLAIAH [REFERRED TO]
PACHAIAPPAN VS. S P KOON MARI [REFERRED TO]
DURAISAMY VS. N ETHIRAJULU [REFERRED TO]
P SIVAN MUTHIAH AND ORS VS. JOHN SATHIAVASAGAM [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in O.S.No.420 of 2006 on the file of the Additional District Judge, Fast Track Court No.I, Coimbatore is the appellant in the above appeal.

(2.) The appellant filed O.S.No.420 of 2006 seeking for a decree of specific performance of sale agreement , dated 20.1.2005 directing the respondents to execute the sale deed in favour of the appellant after receiving the balance sale consideration and to put the appellant in possession of the suit property and alternatively, a decree for the refund of advance amount of Rs.25,00,000/- together with interest at the rate of 18% p.a. The appellant also sought for a decree for permanent injunction restraining the respondents from in any manner alienating or encumbering the suit property.

(3.) The suit was dismissed by the trial Court by a judgment and decree, dated 17.12.2007. Being aggrieved by that the plaintiff has filed the above appeal.

Click here to view full judgment.

T R K SARASWATHY Vs. R KANDASAMY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address