REGENT COMPUTRONICS PVT. LTD.

V. Ayyappan Appellant

V/S

G.R. Thiagasundara Mudaliar Respondents

Referred Judgements :-

SARADAMANI KANDAPPAN VS. S.RAJALAKSHMI [REFERRED TO]
SOUNDARRAJAN VS. VETTOBAI (DECEASED) [REFERRED TO]
SHENBAGAM AND OTHERS VS. RATHINAVEL K.K. [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
VAIRAVAN VS. K S VIDYANANDAM [REFERRED TO]
NANJAPPAN VS. RAMASAMY AND ORS. [REFERRED TO]
KAMAL KUMAR VS. PREMLATA JOSHI [REFERRED TO]

JUDGEMENT

(1.) The appeal has been filed against the judgment and decree, dtd. 21/9/2012, passed in o.S.No.19 of 2009 on the file of the District court, Thiruvarur.

(2.) The defendant, who suffered a decree for specific performance before the trial Court, is the appellant herein.

(3.) For the sake of convenience, the appellant shall hereinafter be referred to as "defendant" and the respondent shall be referred to as "plaintiff".

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V. AYYAPPAN Vs. G.R. THIAGASUNDARA MUDALIAR

Referred Judgements :-

JUDGEMENT

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