REGENT COMPUTRONICS PVT. LTD.

R RAJARAM Appellant

V/S

T R MAHESWARAN Respondents

Referred Judgements :-

BALASAHEB DAYANDEO NAIK (DEAD) THROUGH LRS. AND ORS. VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
GOBIND RAM VS. GIAN CHAND [REFERRED TO]
PUSHPARANI S SUNDARAM VS. PAULINE MANOMANI JAMES [REFERRED TO]
PUKHRAJ D JAIN VS. G GOPALAKRISHNA [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
SITA RAM VS. RADHEY SHYAM [REFERRED TO]
MOHAMMEDIA COOP BUILDING SOCIETY LTD VS. LAKSHMI S COOP BUILDING SOCIETY LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
A K LAKSHMIPATHY VS. RAI SAHEB PANNALAL H LAHOTI CHARITABLETRUST [REFERRED TO]

JUDGEMENT

(1.) INTRODUCTION :-Whether a plaintiff who failed to deposit the balance sale consideration for a period of four years after obtaining lodgment schedule from the trial Court to deposit the amount, which was a pre-condition for instituting a suit for specific performance as per the Agreement entered into between the parties, and made the trial Court to believe that such deposit was in fact made, can be said to be a person who was always ready and willing to perform his part of the contract and entitled for an equitable remedy of specific performance, is the core question to be decided in this first appeal.

(2.) CHALLENGE in this first appeal is to the Judgment and Decree dated 05 April, 1995 in O. S. No. 116/1991 on the file of the learned Subordinate Judge, tindivanam, whereby and whereunder a Decree for specific performance was granted in favour of the respondent/ plaintiff.

(3.) THE parties to this appeal are hereinafter referred to as plaintiff and defendants as per their status before the trial Court. Background facts :-The Plaint :-

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R RAJARAM Vs. T R MAHESWARAN

Referred Judgements :-

JUDGEMENT

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