REGENT COMPUTRONICS PVT. LTD.

N. RAJARAM Appellant

V/S

R. Murali Respondents

Referred Judgements :-

CHENNICHI V. SRINIVASA CHETTIAR [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
RAJ KUMAR VS. SARDARI LAL [REFERRED TO]
SANJAY VS. MANIK ROY [REFERRED TO]
M P KANOI VS. PALANI PROP M P BUILDERS RESIDING AT V 28 A ZAKARIA COLONY MAIN ROAD CHOOLAIMEDU CHENNAI 24 [REFERRED TO]
KANAGAMBARAM AMMAL VS. KAKAMMAL [REFERRED TO]
RAM PRAKASH AGARWAL VS. GOPI KRISHNAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner is an agreement holder had allegedly signed an agreement dated 23.09.1994 to purchase the suit schedule property from late. Kothandapani through his Power of Attorney namely 2nd, 3rd and 4th respondents.

(2.) The said Kothandapani had earlier executed a power of attorney dated 07.07.1994 in favour of the 2nd, 3rd and 4th respondents.

(3.) The said agreement dated 23.09.1994 was allegedly signed between the petitioner and the 2nd, 3rd, 4th respondents herein as the power of attorney of the said Kothandapani during his lifetime. The said Kothandapani died intestate on 21.02.1995 was impleaded as her legal representatives.

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N. RAJARAM Vs. R. MURALI

Referred Judgements :-

JUDGEMENT

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