REGENT COMPUTRONICS PVT. LTD.

S. Deivanai Appellant

V/S

V.M. Kothandaraman Respondents

Referred Judgements :-

ARDESHIR MAMA V. PLORA SESSIONS [REFERRED TO]
C.M.K. RAMU MUDALIAR V. KANTHAMANI NATARAJAN'S [REFERRED TO]
BANK OF INDIA V. JAMSETJI A.H. CHINOY AND CHINOY AND COMPANY [REFERRED TO]
JAI ENTERPRISES V. COMMISSIONER OF CUSTOMS (APPEALS) [REFERRED TO]
R. SINGAPERUMAL V. VELLIKKANNU [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
NATHULAL VS. PHOOLCHAND [REFERRED TO]
JUGRAJ SINGH VS. LABH SINGH [REFERRED TO]
KARNATAKA PUBLIC SERVICE COMMISSION VS. P S RAMAKRISHNA [REFERRED TO]
SUKHBIRSINGH VS. BRIJ PAL SINGH [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
UNION OF INDIA VS. DINANATH SHANTARAM KAREKAR [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
SARWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
P DSOUZA VS. SHONDRILO NAIDU [REFERRED TO]
P T THOMAS VS. THOMAS JOB [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
RAM RATI VS. FAKIRA [REFERRED TO]
S P NARAYAASWAMI PILLAI VS. DHANAKOTI AMMAL [REFERRED TO]
ARUNACHALA MUDALIAR VS. JAYALAKSHMI AMMAL [REFERRED TO]
Balaji Traders VS. United India Insurance Co Ltd [REFERRED TO]
GIAN CHAND & BROTHERS VS. RATTAN LAL @ RATTAN SINGH [REFERRED TO]
K. PRAKASH VS. B.R. SAMPATH KUMAR [REFERRED TO]

JUDGEMENT

(1.) The appellants herein are the defendants 1, 2, 4 and 5 in O.S. No. 40 of 2009 on the file of the learned III Additional District Judge at Puducherry. The said suit was filed by the 1st respondent herein/plaintiff for specific performance, directing the defendants to execute the sale deed in respect of the suit schedule property in favour of the plaintiff on receipt of the balance sale consideration of Rs.1,15,98,000.00; in alternative, the court shall execute the sale deed.

(2.) During the pendency of the suit, the 3rd defendant S. Dhandapani died; on his demise, his wife and son were brought on record as Defendants 6 and 7 as his legal heirs. The Trial Court decreed the said suit by judgment and decree dated 20.11.2014, against which the defendants have come forward with the present appeal.

(3.) Even before the present appeal being numbered, the defendants 6 and 7 have sold their ?th share in the suit schedule property in favour of the plaintiff; hence, the defendants 6 and 7 have been transposed in this appeal as Respondents 2 and 3.

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S. DEIVANAI Vs. V.M. KOTHANDARAMAN

Referred Judgements :-

JUDGEMENT

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