REGENT COMPUTRONICS PVT. LTD.

S. Susheela Devi Appellant

V/S

J. Vasuki Respondents

Referred Judgements :-

R. SHANMUGAM V. P. GOVINDARAJU (DECEASED [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
BISWANATH GHOSH VS. GOBINDA GHOSH ALIAS GOBINDHA CHANDRA GHOSH [REFERRED TO]
P MEENAKSHISUNDARAM VS. P VIJAYAKUMAR [REFERRED TO]
JAGJIT SINGH (D) THR. LRS. VS. AMARJIT SINGH [REFERRED TO]
A.K. MUTHUSAMY GOUNDER VS. SELVAKUMAR [REFERRED TO]
KRISHNAMOORTHY VS. NAGAMMAL [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 13.10.2008 passed in O.S. No. 281 of 2007, on the file of the Principal District Court, Erode, the defendant has come forward with the present first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for specific performance or in the alternative for the return of advance amount.

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S. SUSHEELA DEVI Vs. J. VASUKI

Referred Judgements :-

JUDGEMENT

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