REGENT COMPUTRONICS PVT. LTD.

POORANI AMMAL Appellant

V/S

S.T.PRABHAVATHI Respondents

Referred Judgements :-

SMT.SWARNAM RAMACHANDRAN AND ANOTHER VS. ARAVACODE CHAKUNGAL JAYAPALAN [REFERRED TO]
S.BRAHMANAND AND OTHERS VS. K.R.MUTHUGOPAL (D) AND OTHERS [REFERRED TO]
GURDIAL KAUR (D) THROUGH LRS. VS. PIARA SINGH (D) THROUGH LRS. [REFERRED TO]
BALASAHEB DAYANDEO NAIK (DEAD) THROUGH LRS. AND OTHERS VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
RAMPRASAD DAGADURAM VS. VIJAYKUMAR MOTILAL HIRAKHANWALA [REFERRED TO]
JIWAN LAL VS. BRIJ MOHAN MEHRA [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI SAHASWAN DISTRICT VS. BIPIN KUMAR [REFERRED TO]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
MANICKATAHAMMAL VS. NALLASAMI PILLAI [REFERRED TO]
SIRMUL VS. ANNAPURNA DEVI [REFERRED TO]
SEENI AMMAL VS. VEERAYEE AMMAL [REFERRED TO]
BHASKARAN NADAR VS. KESAVAN NADAR [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the defendant as against the judgment and decree dated 13.11.2008 passed by the learned Principal District Judge, Cuddalore in O.S.No.59 of 2006, which was filed by the plaintiff seeking specific performance of the contract to sell the suit property.

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

(3.) THE learned counsel for the appellant/defendant placing reliance on the grounds of appeal, advanced his arguments, a thumbnail sketch of the same would run thus:

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POORANI AMMAL Vs. S T PRABHAVATHI

Referred Judgements :-

JUDGEMENT

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