REGENT COMPUTRONICS PVT. LTD.

P. MUTHUSAMY Appellant

V/S

K. ARUMUGAM Respondents

Referred Judgements :-

KOOTHAPADAYACHI V. ARJUNA PILLAI [REFERRED TO]
VIDEOCON PROPERTIES LTD. V. DR. BHALCHANDRA LABORATORIES [REFERRED TO]
MUNIAPPA V. SUBBAIAH [REFERRED TO]
TRIMBAK NARAYAN HARDAS VS. BABULAL MOTAJI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
M M R M CHETTIAR FIRM VS. S R M S L CHETTIAR FIRM [REFERRED TO]
K SHANMUGAM VS. C SAMIAPPAN [REFERRED TO]
S K RAMASAMY VS. S S CHELLAKUTTI [REFERRED TO]

JUDGEMENT

(1.) The appellant is the plaintiff in a suit for specific performance of an agreement of sale or in the alternative for refund of the advance amount of Rs. 57,000.00 with accrued interest thereon and for creating a statutory charge over the suit properties under Sec. 55 (6)(b) of the Transfer of Property Act, 1882, for proper payment of the said amount.

(2.) The case of the plaintiff, in short, is as follows :

(3.) The first defendant filed written statement wherein it is contended as follows :

Click here to view full judgment.

P. MUTHUSAMY Vs. K. ARUMUGAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address