REGENT COMPUTRONICS PVT. LTD.

RANGANATHA GOUNDER Appellant

V/S

SAHADEVA GOUNDER Respondents

Referred Judgements :-

SINNA PORIRIU V. SINGARA ODAYAR. [REFERRED TO]
S.S.CHOCKALINGAM V. R.B.S. MANI. [REFERRED TO]
VEERAMALAI V. THADIKARA. [DISTING 14,55]
CHRONOLOGICAL PARAS V. RAMANUJAM V. RAJAMANI. [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
GOVIND PRASAD CHATURVEDI VS. HARI DUTT SHASTRI [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
RAMTI DEVI VS. UNION OF INDIA [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
AROSAN ENTERPRISES LIMITED VS. UNION OF INDIA [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]

JUDGEMENT

(1.) Arokiasamy and minors filed a suit in O.S. No. 85 of 1986 for declaration and injunction against Renganatha Gounder and others. Renganatha Gounder filed a suit in O.S. No. 47 of 1987 seeking for specific performance of the suit property against Arokiasamy and another.

(2.) Arokiasamy in O.S. No. 85 of 1986 claimed in the suit for declaration and-injunction stating that the said property was purchased by him from Sahadevan, 7th defendant and the possession was being disturbed by Ranganatha Gounder and others, the defendants 1 to 6.

(3.) Renganatha Gounder, the first defendant in O.S. No. 85 of 1986 claimed for the relief of specific performance in O.S. No. 47 of 1987 against the vendor Sahadevan and Arokiasamy, the purchaser, stating that he obtained a sale agreement from the original owner Sahadevan and as such, both the vendor and purchaser should execute the sale deed in his favour.

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RANGANATHA GOUNDER Vs. SAHADEVA GOUNDER

Referred Judgements :-

JUDGEMENT

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