REGENT COMPUTRONICS PVT. LTD.

Babulal Tater Appellant

V/S

Harakh Chand J. Golecha Respondents

Referred Judgements :-

P.D. SOUZA V. SHONDRILO NAIDU [REFERRED TO]
SARADAMANI KANDAPPAN V. RAJALAKSHMI [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
PANCHANAN DHARA VS. MONMATHA NATH MAITY [REFERRED TO]
N SRINIVASA VS. KUTTUKARAN MACHINE TOOLS LTD [REFERRED TO]
AHMMADSAHB ABDUL MILA VS. BIBIJAN [REFERRED TO]
PADMAKUMARI AND ORS. VS. DASAYYAN AND ORS. [REFERRED TO]
MADINA BEGUM & ANR. VS. SHIV MURTI PRASAD PANDEY & ORS. [REFERRED TO]

JUDGEMENT

(1.) Whether the agreement of sale dated 27.8.1990 Ex. A1 is enforceable in law?

(2.) Whether the plaintiff has always been ready and willing to perform his part of the contract?

(3.) Whether the plaintiff was ready and willing to discharge the equitable mortgage in the State Bank of India created by the defendants 1 and 2 as per the term of Ex.A.1 sale Agreement?

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BABULAL TATER Vs. HARAKH CHAND J. GOLECHA

Referred Judgements :-

JUDGEMENT

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