REGENT COMPUTRONICS PVT. LTD.

R.Kasturi Bai Appellant

V/S

V.CHANDRA Respondents

Referred Judgements :-

G ROSAIAH VS. C BALARAMI REDDY [REFERRED TO]
SMT INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
J VINCENT VS. S. SRINIVASAN [REFERRED TO]
A VALLIAMMAI VS. K. P. MURALI [REFERRED TO]
R KANDASAMY SINCE DEAD VS. T R K SARAWATHY [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
S V R MUDALIAR OTHERS VS. RAJABU F BUHARI MRS [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
SWARNAM RAMCHANDRA VS. ARAVACODE CHAKUNGAL JAYAPALAN [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
AHMMADSAHB ABDUL MILA VS. BIBIJAN [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
R.LAKSHMIKANTHAM VS. DEVARAJI [REFERRED TO]
IQBAL BASITH AND OTHERS VS. N. SUBBALAKSHMI AND OTHERS [REFERRED TO]
BASAVARAJ VS. PADMAVATHI [REFERRED TO]

JUDGEMENT

(1.) These two appeals are directed against the judgment and decree passed in O.S.No.7191 of 2010, on the file of IV Additional City Civil Court, Chennai, vide a judgment dtd. 10/4/2023.

(2.) The 1 st defendant in the suit is the appellant in A.S.No.479 of 2023. The 3 rd defendant in the suit is the appellant in A.S.No.421 of 2024. Both these appellants are sister and brother, children of Ramakrishna Reddy. The suit was filed by V.Chandra, who is the 1 st respondent in both the appeals, for specific performance of the agreement of sale dtd. 19/1/1994 in respect of the property held by Kasturi Bai and her father, Ramakrishna Reddiar.

(3.) According to the plaint, the suit property consists of two schedules;

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R.KASTURI BAI Vs. V.CHANDRA

Referred Judgements :-

JUDGEMENT

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