REGENT COMPUTRONICS PVT. LTD.

RAMAMANI Appellant

V/S

Pitchaimani Respondents

Referred Judgements :-

RAMESH CHAND (DEAD) THROUGH L.RS. V. ASRUDDIN (DEAD) THROUGH LRS. [REFERRED TO]
PONNUSWAMI GOUNDER V. RAMA BOYAN [REFERRED TO]
BAJ SINGH V. RAVINDER SINGH [REFERRED TO]
JAHAR ROY DEAD VS. PREMJI BHIMJI MANSATA [REFERRED TO]
A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
A K LAKSHMIPATHY VS. RAI SAHEB PANNALAL H LAHOTI CHARITABLETRUST [REFERRED TO]
SILUVAI RAJAN @ M.S.RAJAN VS. GLORY STELLA BAI [REFERRED TO]

JUDGEMENT

(1.) The defendant in the suit in O.S. No. 131 of 2005 on the file of the Sub Court, Uthamapalayam, is the appellant in this Second Appeal.

(2.) The respondent herein filed the suit in O.S. No.131 of 2005 for specific performance of an agreement of sale dated 25.02.2004 upon receipt of a sum of Rs.1,00,000.00 deposited in Court and to direct the first defendant to execute the sale deed in respect of the suit property and for other consequential relief.

(3.) The case of the respondent in the plaint are as follows :

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RAMAMANI Vs. PITCHAIMANI

Referred Judgements :-

JUDGEMENT

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