(1.) The unsuccessful 3rd defendant has preferred this appeal. The Suit is filed for specific performance directing the 3rd defendant to get the sale deed executed in his favour by the defendants 1 and 2, after such execution to execute the sale deed in favour of the plaintiff or in the alternative, directing the 3rd defendant to refund the entire sale consideration which was paid by the plaintiff along with interest @ 18% p.a. and for permanent injunction restraining the defendants from alienating the suit schedule property. The suit is decreed for the relief of specific performance and the plaintiff is also entitled for a decree of permanent injunction. The parties are referred to as per their ranking before the Trial Court.
(2.) Brief facts of the plaintiff is as follows:
(3.) Brief facts of the 1st defendant is as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN