REGENT COMPUTRONICS PVT. LTD.

GOWRI Appellant

V/S

T. Lakshmiammal Respondents

Referred Judgements :-

KUNJAN NAIR SIVARAMAN NAIR V. NARAYANAN NAIR AND OTHERS [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
DEVA RAM VS. ISHWAR CHAND [REFERRED TO]
BENGAL WATERPROOF LIMITED VS. BOMBAY WATERPROOF MANUFACTURING COMPANY [REFERRED TO]
BENGAL WATERPROOF LIMITED VS. BOMBAY WATERPROOF MANUFACTURING COMPANY [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
KUNJAN NAIR SIVARAMAN NAIR VS. NARAYANAN NAIR [REFERRED TO]
P S RANAKRISHNA REDDY VS. M K BHAGYALAKSHMI [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
MANICKATAHAMMAL VS. NALLASAMI PILLAI [REFERRED TO]
VIRGO INDUSTRIES P LTD VS. VENTURETECH SOLUTIONS P LTD [REFERRED TO]

JUDGEMENT

(1.) THE Plaintiffs in both the Suits in O.S. No. 1595 of 1987 & 248 of 1992 on the file of the I Assistant Subordinate Judge, Coimbatore, are the Appellants. O.S. No. 1595 of 1987 was filed for Specific Performance of Agreement of Sale, dated 27.3.1979 and for injunction and O.S. No. 248 of 1992 was filed for injunction. Both the Suits were dismissed and aggrieved by the same, the Plaintiffs filed the above Appeal Suits.

(2.) THE case of the Plaintiffs in both the Suits are as follows:

(3.) THE Second Defendant filed a Written Statement and the same was adopted by the Respondents 1 & 3 to 5 and it is averred as follows:

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GOWRI Vs. T LAKSHMIAMMAL

Referred Judgements :-

JUDGEMENT

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