REGENT COMPUTRONICS PVT. LTD.

S Ilamaran Appellant

V/S

B Habibunnisa Begam Respondents

Referred Judgements :-

PUKNIA VS. STATE OF ORISSA [REFERRED TO]
A ABDUL RASHID KHAN DEAD VS. P A K A SHAHUL HAMID [REFERRED TO]
RAJESHWARI VS. PURAN INDORIA [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
NARINDERJIT SINGH VS. NORTH STAR ESTATE PROMOTERS LIMITED [REFERRED TO]
ZARINA SIDDIQUI VS. A RAMALINGAM ALIAS R AMARNATHAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the the judgment and decree dated 05.03.2004 passed in A.S.No.101 of 2003 on the file of the District Court, Nagapattinam, confirming the judgment and decree dated 16.10.2003 passed in O.S.No.63 of 2002 on the file of the Principal Subordinate Court, Nagapattinam.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for specific performance or for the refund of the sale consideration of Rs.2,46,000/-.

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S ILAMARAN Vs. B HABIBUNNISA BEGAM

Referred Judgements :-

JUDGEMENT

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