REGENT COMPUTRONICS PVT. LTD.

P Ananthakrishnan Appellant

V/S

P Shanbagavalli Respondents

Referred Judgements :-

THAKAMMA MATHEW VS. M AZAMATHULLA KHAN [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
HER HIGHNESS MAHARANI SHANTIDEVI P GAIKWAD VS. SAVJIBHAI HARIBHAI PATEL [REFERRED TO]
BALASAHEB DAYANDEO NAIK VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
G CHELLIAH NADAR DIED VS. PERIASAMI NADAR [REFERRED TO]
MATHEW VS. SCARIA [REFERRED TO]
E A THIRUGNANAM VS. V P RAJAGOPAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY PRIVATE LIMITED VS. MODI BUSINESS CENTRE PRIVATE LIMITED [REFERRED TO]
KALASH PROPERTIES PVT LTD VS. LILLY PUSHPAM [REFERRED TO]
BAFNA DEVELOPERS VS. D K NATARAJAN [REFERRED TO]
SORNAM VS. A VENUGOPAL [REFERRED TO]
PAPPAMMAL ALIAS T PAPPA VS. P RAMASAMY [REFERRED TO]
VIRGO INDUSTRIES P LTD VS. VENTURETECH SOLUTIONS P LTD [REFERRED TO]

JUDGEMENT

(1.) The above Appeal arises against the Judgment and Decree in O.S. No. 8294 of 1996 on the file of VII Additional City Civil Court, Chennai. The Appellants 1 to 4 were the Defendants 2, 3, 6 & 7, Appellants 5 to 7 are the Legal Representatives of the deceased-Second Appellant and the Respondent was the Plaintiff in the Suit.

(2.) The Plaintiff filed the Suit in O.S. No. 8294 of 1996 for Specific Performance alternatively, to pay a sum of Rs. 2,18,000/- being the amount paid and liquidated damages with interest at 24% per annum.

(3.) The brief case of the Plaintiff in the Suit is as follows:

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P ANANTHAKRISHNAN Vs. P SHANBAGAVALLI

Referred Judgements :-

JUDGEMENT

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