REGENT COMPUTRONICS PVT. LTD.

K. Ganasen Appellant

V/S

V. BALASUBRAMANIAN Respondents

Referred Judgements :-

S.LOGAMMAL VS. P.SUBBULAKSHMI [REFERRED TO]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
MUTHUKRISHNA GOUNDER VS. GOWRI [REFERRED TO]
SOUNDARRAJAN VS. VETTOBAI (DECEASED) [REFERRED TO]
S.A. KOTHANDARAMAN VS. M/S. CRYSTAL RESIDENCY INDIA PRIVATE LIMITED [REFERRED TO]
XAVIER CARDOZA (DIED) VS. KOVILPILLAI NADAR [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 28.11.2011, passed in O.S. No.4 of 2009, on the file of the District Court, Tiruvarur, the defendant has preferred the 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 refund of the advance amount with interest.

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K. GANASEN Vs. V. BALASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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