REGENT COMPUTRONICS PVT. LTD.

A.Arunagiri Appellant

V/S

Egmore Benefit Society Ltd Respondents

Referred Judgements :-

DOWNES V. GRAZEBROOK [REFERRED TO]
ORME V. WRIGHT [REFERRED TO]
JENKINS V. JONES [REFERRED TO]
COLSON V. WILLIAMS [REFERRED TO]
FALKNER V. EQUITABLE REVERSIONARY SOCIETY [REFERRED TO]
DEVEY V. DURRANT [REFERRED TO]
S.V.CHANDRA PANDIAN V. S.V.SIVALINGA NADAR [REFERRED TO]
P.R.DESHPANDE V. MARUTI BALARAM HAIBATTI [REFERRED TO]
M.VEERABHADRA RAO V. TEK CHAND [REFERRED TO]
JAMALUDDIN ABDUL WAHAB V. DR. ABDUL ALI [REFERRED TO]
KENNEDY V. DE TRAFFORD [REFERRED TO]
MC HUGH V. UNION BANK OF CANADA [REFERRED TO]
HOUSE OF LORDS IN NOAKES AND CO. VS. RICE [REFERRED TO]
BRADLEY VS. CARRITT [REFERRED TO]
GOORU NARAYANA V. LAKSHMAYYA [REFERRED TO]
BABULAL V. MOTILAL [REFERRED TO]
KANHAIYALAL V. MEGHRAJ [REFERRED TO]
GOPIKA BAI V. NARAYANA GOVINDE [REFERRED TO]
RAO MAHMOOD AHMED KHAN V. RANBEER SINGH [REFERRED TO]
RAJ GOPAL (HUF) V. STATE BANK OF INDIA [REFERRED TO]
N.RAMAKRISHNA MUDALI VS. OFFICIAL ASSIGNEE OF MADRAS [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
JAYASINGH DNYANU MHOPREKAR VS. KRISHNA BABAJI PATIL [REFERRED TO]
POMAL KANJI GOVINDJI VS. VRAJLAL KARSANDAS PUROHIT [REFERRED TO]
P R DESHPANDE VS. MARUTI BALARAM HAIBATTI [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
SHIVDEV SINGH VS. SUCHA SINGH [REFERRED TO]
NARESH JAIN VS. KRISHNA RANI [REFERRED TO]
V NARASIMHACHARIAR VS. EGMORE BENEFIT SOCIETY 3RD BRANCH LTD [REFERRED TO]
P S DURAIKANNOO VS. M SARAVANA CHETTIAR [REFERRED TO]
CHIEF CONTROLLING REVENUE AUTHORITY VS. CHIDAMBARAM PARTNER THACHANALLUR SUGAR MILLS AND [REFERRED TO]
CHIEF CONTROLLING REVENUE AUTHORITY BOARD OF REVENUE MADRAS VS. M ABDULLA [REFERRED TO]
MELAGIRIYAPPA VS. TUMALAPPA [REFERRED TO]
V R KAMATH VS. DIVISIONAL CONTROLLER KARNATAKA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
BHAGWANDAS VS. K G PURUSHOTHAMAN [REFERRED TO]
SATYAPAL VS. RUKAYYABAI [REFERRED TO]
CHIEF CONTROLLING REVENUE AUTHORITY STAMP ACT AND THE INSPECTOR GENERAL OF REGISTRATION 120 SANTHOME HIGH ROAD CHENNAI VS. SAROJINI MUTHUSAMY [REFERRED TO]
ANNAMALAI VS. NAGOORGANI [REFERRED TO]
C N PARAMASIVAM VS. SUNRISE PLAZA PARTNER KALYANASUNDARAM [REFERRED TO]
DURGA BHAWANI COLD STORAGE VS. BIHAR STATE FINANCIAL CORPN [REFERRED TO]
HAR PRASAD VS. RAM CHANDAR [REFERRED TO]
SRINIVASA AYYANGAR VS. PICHUMANI AYYANGAR [REFERRED TO]
RAM KISHORE AHIR VS. RAM NANDAN RAM [REFERRED TO]
FEDERAL INDIA ASSURANCE COMPANY LIMITED VS. ANANDRAO PANDURANGRAO DIXIT [REFERRED TO]
MARNEEDI SATYAM VS. MASIMUKKULA VENKATASWAMI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) C .S.No.339 of 1999 is a suit filed by an individual for redemption of a simple mortgage dated 31.7.1995 created by a partnership firm by name M/s.Ramu and Co., which is the third defendant in the suit, in favour of the Egmore Benefit Society Ltd., which is the first defendant in the suit and for various other reliefs.

(2.) C .S.No.995 of 1999 is a suit filed by the mortgagor, which is a partnership firm by name M/s.Ramu and Co., seeking a declaration that there was no concluded contract of sale between the mortgagee viz., the Egmore Benefit Society Ltd., which is the second defendant in the suit and the auction purchaser, who is the first defendant in the suit.

(3.) TR .C.S.No.2 of 2003 and Tr.C.S.No.3 of 2003 are suits filed by the erstwhile partners of the mortgagor firm, for declaration that the mortgage created by the partnership firm viz., Ramu and Co., in favour of the Egmore Benefit Society Ltd., is null and void and for a consequential declaration that the auction sale conducted by the mortgagee on 13.12.1999 also is null and void.

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A.ARUNAGIRI Vs. EGMORE BENEFIT SOCIETY LTD

Referred Judgements :-

JUDGEMENT

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