REGENT COMPUTRONICS PVT. LTD.

RAJI Appellant

V/S

SHANMUGAM Respondents

Referred Judgements :-

G.CHELLIAH NADAR (DIED) & 4 OTHERS V PERIASAMI NADAR & 3 OTHERS [REFERRED TO]
JUGRAJ V P.SANKARAN & OTHERS [REFERRED TO]
M/S.PALANICHAMY CHETTIAR FIRM V C.ALAGAPPAN & ANOTHER [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
VIKAS KUMAR ROORKEWAL VS. STATE OF UTTARAKHAND [REFERRED TO]
BHAGWANDAS FATECHAND DASWANI VS. H P A INTERNATIONAL A PARTNERSHIP FIRM CARRYING ON ITS BUSINESS AT NO 8C OLD NO 15/16 CASA MAJOR ROAD EGMORE MADRAS 8 [REFERRED TO]
JUGRAJ VS. P SANKARAN [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is filed by the defendants, inveighing the judgement and decree dated 14.10.2008 passed by the Principal District Judge, Dharmapuri, in A.S.No.9 of 2008 confirming the judgment and decree dated 27.3.2007 passed by the Subordinate Judge, Dharmapuri, in O.S.No.162 of 2003, which was filed for specific performance of an agreement to sell.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) AS such, the following substantial questions of law are found suggested in the second appeal:

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RAJI Vs. SHANMUGAM

Referred Judgements :-

JUDGEMENT

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