REGENT COMPUTRONICS PVT. LTD.

Selvaganesan Appellant

V/S

KALAISELVI Respondents

Referred Judgements :-

CHIRANJIT SINGH VS. HAR SWARUP [REFERRED TO]
SEETHARAMANUJACHARYULU V. VENKATASUBBAMMA [REFERRED TO]
MAULA BUX VS. UNION OF INDIA [REFERRED TO]
ZAHIRUL ISLAM VS. MOHAMMAD USMAN [REFERRED TO]
VIDEOCON PROPERTIES LIMITED VS. BHALCHANDRA LABORATORIES [REFERRED TO]
USHA SINHA VS. DINA RAM [REFERRED TO]
MUTHULAKSHMI VS. A R SAHASRANAM [REFERRED TO]
VIJAYALAKSHMI LEATHER INDUSTRIES PRIVATE LIMITED CHENNAI VS. K NARAYANAN [REFERRED TO]
THIRUGNANASAMBANDAM VS. SUNDARAMURTHY CHETTIAR [REFERRED TO]
ANGADI SRINIVAS VS. M. GIRIJA [REFERRED TO]
K. SAVITHIRI VS. L. RAMASAMY [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the dismissal of application filed under Section 47 of C.P.C. the present revision is filed. The parties arrayed as per their own rankings as per the trial Court.

(2.) The brief facts leading to file this revision is as follows:

(3.) It is the contention of the respondent that the second defendant set exparte in execution proceedings on 7.10.2009 the property was brought on sale. Sale was confirmed on 16.12.2009 in favour of the plaintiff. The petitioner has purchased the property during the pendency of the proceedings. Therefore, he is not a bonafide purchaser. Decree has already passed in respect of the property. Hence, prayed for dismissal of the application.

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SELVAGANESAN Vs. KALAISELVI

Referred Judgements :-

JUDGEMENT

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