REGENT COMPUTRONICS PVT. LTD.

SOUNDARRAJAN Appellant

V/S

Vettobai (Deceased) Respondents

Referred Judgements :-

RAGUPATHY,G.R V. DR.K.SANKAR [REFERRED TO]
JAYARAMAN V. DALAVAI NAGARAJAN [REFERRED TO]
ABDUL SAMI V. NEELU DHANDHIYA [REFERRED TO]
I.S.SIKANDAR (D) BY LRS V. K.SUBRAMANI [REFERRED TO]
MANDIR SINGH V. GURJANT SINGH [REFERRED TO]
T.R.K. SARASWATHY V. R.KANDASAMY [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
RAM NIWAS DEAD VS. BANO [REFERRED TO]
PADMAKUMARI AND ORS. VS. DASAYYAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The non-suited plaintiff has preferred the instant appeal aggrieved by the judgment and decree passed by the Principal District Judge, Thiruvallur in O.S.No.64 of 2006.

(2.) For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(3.) The plaintiff filed a suit in O.S.No.64 of 2006, before the learned Principal District Judge, Thiruvallur, for specific performance for a sale consideration of Rs.8,40,000.00 to an unperformed contract on a sale agreement dated 15.07.1999.

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SOUNDARRAJAN Vs. VETTOBAI (DECEASED)

Referred Judgements :-

JUDGEMENT

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