REGENT COMPUTRONICS PVT. LTD.

SUSHIL KUMAR Appellant

V/S

SUKUMARAN Respondents

Referred Judgements :-

SYNDICATE BANK VS. PRABHA D NAIK [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
KAMMANA SAMBAMURTHY VS. KALIPATNAPU ATCHUTAMMA [REFERRED TO]
CITADEL FINE PHARMACEUTICALS VS. RAMANIYAM REAL ESTATES P LTD [REFERRED TO]
NAVANEETHAKRISHNAN VS. S A SUBRAMANIA RAJA [REFERRED TO]
ARUMUGAM VS. GOTHAMCHAND JAIN [REFERRED TO]
GOTHAMCHAND JAIN VS. ARUMUGAM @ TAMILARASAN [REFERRED TO]
PEMMADA PRABHAKAR VS. YOUNGMEN'S VYSYA ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) Challenge in this First appeal is made by the plaintiff against the judgment and decree dated 29.11.2007 made in O.S.No.520 of 1996 on the file of the Principal Subordinate Court, Puducherry and cross objections have been preferred by the defendants 1 and 2 as against the findings that went against them with reference to certain issues framed in the suit.

(2.) The suit has been laid by the plaintiff for specific performance and permanent injunction.

(3.) The averments contained in the plaint are briefly stated as follows:-

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SUSHIL KUMAR Vs. SUKUMARAN

Referred Judgements :-

JUDGEMENT

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