REGENT COMPUTRONICS PVT. LTD.

RANVIJAY SINGH Appellant

V/S

Raja Bai Respondents

Referred Judgements :-

PANDU RANG GANPAT THANAVADE V. GANPATH BAIRUKADAM [REFERRED TO]
ANIGLASE YOHANNAN V. RAMLATHA [REFERRED TO]
KAYASTHA PATHSHALA ALLAHABAD STATE OF UTTAR PRADESH VS. RAJENDRAPRASAD AND:RAJENDRAPRASAD [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
RAMAKRISHNA PILLAI VS. MUHAMMED KUNJU [REFERRED TO]
RAJ RANI V. KARTAR SINGH [REFERRED TO]
NANAK BUILDERS AND INVESTORS PRIVATE LIMITED VS. VINOD KUMAR ALAG [REFERRED TO]
BIJAI BAHADUR VS. SHIV KUMAR [REFERRED TO]
HIRA DEVI VS. HARINATH CHAURASIYA [REFERRED TO]
ARDESHIR H MAMA VS. FLORA SASSOON [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for parties and perused the record.

(2.) By means of the present appeal, the appellant has challenged the judgment and decree dated 28.11.2006 passed by Additional District Judge, Court No.4, Hamirpur in Civil Appeal No.04 of 2004 as well as judgment and decree dated 20.10.2003 passed by Additional Judicial Magistrate, Hamirpur in Suit No.197 of 1995.

(3.) Facts in brief of the present case are that Smt. Raja Bai/plaintiff/respondent filed a suit for specific performance on the ground that agreement to sale dated 24.6.1992 has been entered between her and Shri Ranvijay Singh in respect to the 1/3rd share in (arazi no.1712 area 4.89 acres situated in Village-Surauli Bujurg, Pargana-Sumerpur, Tehsil and District-Hamipur, recorded in the name of Shri Ranvijay Singh/appellant-defendant as Bhumidhar. As per the terms of the agreement, a sum of Rs.19500/- has been paid at the time of execution of agreement to sale and remaining amount Rs.500/- to be paid at the time of execution of sale deed.

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RANVIJAY SINGH Vs. RAJA BAI

Referred Judgements :-

JUDGEMENT

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