REGENT COMPUTRONICS PVT. LTD.

Suguna Narasimhan Appellant

V/S

D.Saroja Devarajan Respondents

Referred Judgements :-

BANUMATHY VS. VELMURUGAN [REFERRED TO]
T.BASKER VS. S.VENKATAMMAL AND FOUR OTHERS [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
SURYGANDHI VS. LOURDSWAMY [REFERRED TO]
M. JOHNSON VS. E. PUSHPAVALLI [REFERRED TO]
K.M. RAJU VS. JAVED SAIT [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 20.04.2004 passed in A.S.No.330 of 2002 on the file of the 7th Additional Judge, City Civil Court, Chennai, reversing the judgement and decree dated 24.07.2001 passed in O.S.No.4137 of 1997 on the file of the 18th Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for specific performance.

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SUGUNA NARASIMHAN Vs. D.SAROJA DEVARAJAN

Referred Judgements :-

JUDGEMENT

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