REGENT COMPUTRONICS PVT. LTD.

K. R. Arumugam Appellant

V/S

P. Semmalar Respondents

Referred Judgements :-

PANDURANG MAHADEO KAVADE VS. ANNAJI BALWANT BOKIL [REFERRED TO]
HARIHAR PRASAD SINGH VS. BALMIKI PRASAD SINGH [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
NARAYAN LAL VS. SRIDHAR SUTAR [REFERRED TO]
SURAIN SINGH VS. MEHENGA [REFERRED TO]
SUBODHKUMAR VS. BHAGWANT NAMDEORAO MEHETRE [REFERRED TO]
DHANASEKARAN VS. MANORANJITHAMMAL [REFERRED TO]
K LOGAMBAL VS. V V SAKUNTHALA [REFERRED TO]
Kaliammal Papathy VS. T G Varadharajan [REFERRED TO]
MANOHARAKUMARI VS. ANITHA [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
NARAYAN VS. BABASAHEB & ORS. [REFERRED TO]
KEHAR SINGH (D) THR.L.RS. & ORS. VS. NACHITTAR KAUR & ORS. [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been filed challenging the Judgement and decree dated 04.12.2006 passed by the learned Principal District Judge, Erode in A.S.No.45 of 2006 modifying the judgement and decree dated 16.07.2004 passed by the learned First Additional Subordinate Judge, Erode in O.S.No.482 of 1998.

(2.) This Court had admitted this second appeal on 16.07.2007 on the following substantial question of law:

(3.) The Appellants are the legal representatives of the plaintiff in the suit O.S.No.482 of 1998 filed against the respondents who are the defendants seeking specific performance of an agreement of sale dated 22.05.1998 entered into between the plaintiff and the defendants 1 to 3.

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K. R. ARUMUGAM Vs. P. SEMMALAR

Referred Judgements :-

JUDGEMENT

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