REGENT COMPUTRONICS PVT. LTD.

S.Jeyarani Appellant

V/S

A.KRISHNAN Respondents

Referred Judgements :-

M. KARUPPUSAMY VS. S. KARUNAIYAMMAL AND OTHERS [REFERRED TO]
A. SIVASUBRAMANIAM AND OTHERS VS. E. BHUVANESHWARI AND OTHERS [REFERRED TO]
RAM NIWAS GUPAL VS. MUMTAZ HASAN [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
NALLAYA GOUNDER VS. P RAMASWAMI GOUNDER [REFERRED TO]
CENTRAL BANK OF INDIA VS. ANTONY HARDWARE MART [REFERRED TO]
FAROOQUE DADABHOY VS. USHA S BHAT [REFERRED TO]
RAJAMANICKKAM VS. MANDRATHARASI [REFERRED TO]
G. SELVAMANI VS. N. RAGHUNATHAN [REFERRED TO]
M.KUMAR VS. V. BALAN [REFERRED TO]
LAKSHMI AMMAL VS. GEJARAJ [REFERRED TO]

JUDGEMENT

(1.) The appellant is the first defendant in the suit in O.S. No. 567 of 2004. The deceased first respondent is the plaintiff in the above said suit. The second respondent is the second defendant in the above suit, who is the power of attorney of the appellant herein. The plaintiff filed the suit against the defendants for specific performance and for permanent injunction.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The brief facts of the plaint are as follows:-

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S.JEYARANI Vs. A.KRISHNAN

Referred Judgements :-

JUDGEMENT

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