REGENT COMPUTRONICS PVT. LTD.

Shanmugam And Ors Appellant

V/S

M Velappan And Ors Respondents

Referred Judgements :-

S.V. SANKARALINGA NADAR VS P.T.S. RATNASWAMI NADAR [REFERRED]
HIND CONSTRUCTION CONTRACTORS VS. STATE OF MAHARASHTRA [REFERRED]
CHAND RANI VS. KAMAL RANI [REFERRED]
K S VIDYANADAM VS. VAIRAVAN [REFERRED]
BIBI JAIBUNISHA VS. JAGDISH PANDIT [REFERRED]
SITA RAM VS. RADHEY SHYAM [REFERRED]
SILVEY VS. ARUN VARGHESE [REFERRED]
J P BUILDERS VS. A RAMADAS RAO [REFERRED]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED]
CITADEL FINE PHARMACEUTICALS VS. RAMANIYAM REAL ESTATES P LTD [REFERRED]
FATHIMA MAJEED VS. SUBHAPRATHA RAVIKUMAR [REFERRED]
K GNASEKHARAN VS. S V RAMAMOORTHY [REFERRED]

JUDGEMENT

(1.) This appeal is focussed by the defendants as against the judgment and decree dated 15.03.2010 passed by the learned Additional District Judge (Fast Track Court), Namakkal in O.S.No.19 of 2005, which was filed by the plaintiff seeking specific performance of an agreement to sell.

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

(3.) The epitome and the long and short of the relevant facts, which are absolutely necessary and germane for the disposal of this appeal would run thus:

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SHANMUGAM AND ORS Vs. M VELAPPAN AND ORS

Referred Judgements :-

JUDGEMENT

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