REGENT COMPUTRONICS PVT. LTD.

K LOGANATHAN Appellant

V/S

K LOGANATHAN Respondents

Referred Judgements :-

STICKNEY V. KEEBLE [REFERRED TO]
SARADAMANI KANDAPPAN V. MRS.S.RAJALAKSHMI AND OTHERS [REFERRED TO]
A S K KRISHNAPPA CHETTIAR C T C T CHIDAMBARAM CHETTIAR SOMASUNDARAM ALIAS NACHIAPPA CHATTIA VR A U UMAYAL ACHI VS. S V V SOMIAH NAVNIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:S V V SOMIAH NAVNIAPPA CHETTIAR [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
DIRECTOR OF INSPECTION OF INCOME TAX INVESTIGATION NEW DELHI VS. POORAN MAL AND SONS [REFERRED TO]
SURYA NARAIN UPADHYAYA VS. RAM ROOP PANDEY [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
JUGRAJ SINGH VS. LABH SINGH [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
N SRINIVASA VS. KUTTUKARAN MACHINE TOOLS LTD [REFERRED TO]
MOHAMMAD MOHAR ALI VS. MOHAMMAD MAMUD ALI [REFERRED TO]
MANJURAL HAQUE VS. MEWAJAN BIBI [REFERRED TO]
MUTHIAH ALIAS GANDHI VS. SUBBIAH CHETTIAR [REFERRED TO]
SEENI AMMAL VS. VEERAYEE AMMAL [REFERRED TO]
ARDESHIR H MAMA VS. FLORA SASSOON [REFERRED TO]

JUDGEMENT

(1.) THE Appellant/Plaintiff has preferred this present Second Appeal as against the Judgment and Decree dated 05.03.1999 in A.S.No.198 of 1998 on the file of the II Additional District Judge, Erode in reversing the Judgment and Decree dated 09.07.1998 in O.S.No.203 of 1994 passed by the Learned Additional Subordinate Judge, Erode.

(2.) THE Germane Kernel Plaint Facts filed by the Appellant/ Plaintiff are set out below:

(3.) THE trial Court, on a scrutiny of the oral and documentary evidence available on record, came to a consequent conclusion that the Appellant/Plaintiff was ever ready and willing to purchase the suit property and had further observed that the Appellant/Plaintiff was entitled to obtain the relief of specific performance and directed the Respondents/Defendants to receive a sum of Rs.46,000/- from the Court deposit and granted two months' time to the Respondents/ Defendants to execute the Sale Deed to and in favour of the Appellant /Plaintiff.

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K LOGANATHAN Vs. K LOGANATHAN

Referred Judgements :-

JUDGEMENT

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