REGENT COMPUTRONICS PVT. LTD.

Velsamy Appellant

V/S

Jothi Vayola Rani Respondents

Referred Judgements :-

AZHAR SULTANA V. B.RAJAMANI AND OTHERS [REFERRED TO]
GULABBAI VS. NALIN NARSI VOHRA [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
V MUTHUSAMI VS. ANGAMMAL [REFERRED TO]
JANARDHANAM PRASAD VS. RAMDAS [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
B NEMI CHAND JAIN VS. G RAVINDRAN [REFERRED TO]
BALAKRISHNAN VS. B. VENI [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.350 of 2003 on the file of Sub Court, Tuticorin, is the appellant in this Second Appeal.

(2.) The appellant filed a suit in O.S.No.350 of 2003 for specific performance of an agreement of sale dated 09.05.2002 executed by the first defendant in favour of the plaintiff, by directing the first defendant to execute the sale deed in respect of the suit property and to hand over possession.

(3.) The case of the appellant in the plaint is as follows:

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VELSAMY Vs. JOTHI VAYOLA RANI

Referred Judgements :-

JUDGEMENT

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