REGENT COMPUTRONICS PVT. LTD.

P.Vaidyanathan Appellant

V/S

N.Balasubramanian Respondents

Referred Judgements :-

PRAKASH CHANDRA VS. ANGADLAL AND OTHERS [REFERRED TO]
RAJAMMAL VS. A.P.MANI [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
SHANTI BUDHIYA VESTA PATEL VS. NIRMALA JAYPRAKASH TIWARI [REFERRED TO]
PADMAKUMARI AND ORS. VS. DASAYYAN AND ORS. [REFERRED TO]
R.LAKSHMIKANTHAM VS. DEVARAJI [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP VS. PRAMILABAI CHANDULAL PARANDEKAR [REFERRED TO]
RAVI SETIA VS. MADAN LAL AND OTHERS [REFERRED TO]
SHRI SAURAV JAIN VS. M/S. A. B. P. DESIGN [REFERRED TO]

JUDGEMENT

(1.) These two appeal suits one filed by Mr.Vidyanathan and the other by his wife Mrs.V.Jyothi arise out of two independent suits for specific performance. In both the suits and appeals, Balasubramanian is the sole respondent.

(2.) O.S.No.144 of 2020 was filed by Vaidyanathan and O.S.No.314 of 2019 was filed by Mrs.Jyothi. Both suits filed for specific performance of the sale agreements they individually entered with Balasubramanian on 13/3/2018, in respect of the properties morefully described in the respective suits or in alternate, sought refund of the advance sale consideration along with interest.

(3.) The trial Court, partly allowed both suits, granting the alternative relief of refund of money advanced.

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P.VAIDYANATHAN Vs. N.BALASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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