REGENT COMPUTRONICS PVT. LTD.

MAHENDRA SINGH Appellant

V/S

RAMESH SINGH Respondents

Referred Judgements :-

FOSTER VS. MACKINNON [REFERRED TO]
PARAS NATH RAI V. TILESAR KUNWAR [REFERRED TO]
LAXMI NARAIN AND ANOTHER VS. SMT. HUBRAJA ALIAS BARKI [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP AND OTHERS VS. SMT. PRAMILABAI CHANDULAL PARANDEKAR AND OTHERS [REFERRED TO]
K. NARENDRA V. RIVIERA APARTMENTS PRIVATE LTD. [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
TEJRAM VS. PATIRAMBHAU [REFERRED TO]
P DSOUZA VS. SHONDRILO NAIDU [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
MANOHAR LAL VS. RAJESHWARI DEVI [REFERRED TO]
SONIA PARSHINI VS. SHEIKH MOULA BAKSHA [REFERRED TO]
RAMASWAMI JADAYA GOUNDER VS. V T ELAIYA PILLAI [REFERRED TO]
CHIDAMBARAM PILLAI VS. MUTHAMMAL [REFERRED TO]
HEM CHANDRA ROY CHAUDHURY VS. SURADHANI DEBYA CHAUDHURANI [REFERRED TO]
OMANHENE KWAMIN BASSAYIN VS. OMANHENE BENDENTU II [REFERRED TO]
RAM DASS VS. JAGAT SINGH [REFERRED TO]

JUDGEMENT

(1.) This is a defendant's second appeal, arising from a suit for specific performance of contract.

(2.) The plaintiff-respondent's suit, being Original Suit no.319 of 1999, was tried and decreed by the learned Civil Judge, Kanpur Dehat vide his judgment and decree dated 03.02.1991. The plaintiff-respondent appealed to the learned District Judge, Kanpur Dehat vide Civil Appeal no.10 of 1992. The said appeal was heard and allowed with costs by the Ist Additional District Judge, decreeing the suit for specific performance of contract, vide his judgment and decree dated 31.08.1992.

(3.) Ramesh Singh, the plaintiff-respondent instituted Original Suit no.319 of 1990 in the Court of the learned Civil Judge, Kanpur Dehat on 31.05.1990 against Mahendra Singh, the defendant-appellant, seeking specific performance of a registered agreement to sell dated 24.06.1989, relating to an unpartitioned half share in agricultural land, detailed in Schedule to the plaint.

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MAHENDRA SINGH Vs. RAMESH SINGH

Referred Judgements :-

JUDGEMENT

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