REGENT COMPUTRONICS PVT. LTD.

G.JANOBAI Appellant

V/S

V.N.DEVADOSS Respondents

Referred Judgements :-

SPECIAL OFFICER AND COMPETENT AUTHORITY VS P.S.RAO [REFERRED TO]
SURYA NARAIN UPADHYAYA VS. RAM ROOP PANDEY [REFERRED TO]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED TO]
A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
P DSOUZA VS. SHONDRILO NAIDU [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
GANESH PRASAD VS. SARASWATI DEVI [REFERRED TO]
MARIAMMA VARGHESE VS. K V BALASUBRAMANIAM [REFERRED TO]
P GOPIRATHNAM VS. FERRODOUS ESTATE PVT LTD [REFERRED TO]
V UDAYA KUMAR VS. L NAVANEETHAMMAL [REFERRED TO]
BINNY LIMITED VS. V JAGANNATHAN and CO [REFERRED TO]
GARUDA CHIT AND TRADING CO P LTD VS. CORAMANDEL INDAG PRODUCTS P LTD [REFERRED TO]
RAPTAKOS BRETT AND COMPANY PRIVATE LIMITED VS. MODI BUSINESS CENTRE PRIVATE LIMITED [REFERRED TO]
SENBAGASUNDARI VS. KOTHANDAPANI PILLAI [REFERRED TO]

JUDGEMENT

(1.) APPEAL filed under Section 96 of the Civil Procedure Code against the judgment and decree dated 21.8.2007 in O.S.No.222 of 2004 on the file of the Additional District Court (Fast Track Court-III), Poonamallee.

(2.) THE defendants are the appellants. THE suit is filed for specific performance of the contract dated 2.9.1996. THE brief facts of the case are as follows:

(3.) THE defendants filed a detailed written statement inter-alia stating as follows:

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G JANOBAI Vs. V N DEVADOSS

Referred Judgements :-

JUDGEMENT

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