REGENT COMPUTRONICS PVT. LTD.

RAJAMMAL Appellant

V/S

M. Senbagam Respondents

Referred Judgements :-

KAMIREDDI SATTIARAJU VS. KANDAMURI BOOLAESWARI [REFERRED TO]
GANGABAI VS. CHHABUBAI [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
TYAGARAJA MUDALIYAR VS. VEDATHANNI [REFERRED TO]
M. JOHNSON VS. E. PUSHPAVALLI [REFERRED TO]
S.MALLIKA VS. R.SARAVANAN [REFERRED TO]

JUDGEMENT

(1.) The appellants are the defendants 2 and 4 in a suit for specific performance of an agreement of sale. The trial court decreed the suit as prayed for and the appeal preferred by the defendants 2 and 4 came to be dismissed.

(2.) The defendants 1 and 3 died during the pendency of the suit leaving the defendants 2 and 4 as their legal heirs.

(3.) The case of the plaintiff is as follows:

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RAJAMMAL Vs. M. SENBAGAM

Referred Judgements :-

JUDGEMENT

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