REGENT COMPUTRONICS PVT. LTD.

SYED BASHA (DIED) Appellant

V/S

P. DORAIKANNU Respondents

Referred Judgements :-

HOGGARD V. SCOTT [REFERRED TO]
SRIRAM COTTON PRESSING FACTORY V. NARAYANASWAMY [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
SANDHYA RANI SARKAR VS. SUDHA RANI DEBI [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful defendants are the appellants.

(2.) THE first appellant after the filing of the appeal and, as such, appellants 4 to 13 were brought on record as the legal heirs of the deceased.

(3.) THE points that arise for consideration are: (1) whether the plaintiff is entitled to specific performance, (2) whether the plaintiff is entitled to the relief of permanent injunction, (3) Whether the suit claim is barred by time and enforceable? and (4) To what relief?.

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SYED BASHA Vs. P DORAIKANNU

Referred Judgements :-

JUDGEMENT

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