REGENT COMPUTRONICS PVT. LTD.

SARASWATI DEVI Appellant

V/S

RAM SIA Respondents

Referred Judgements :-

CONSTANTINE LINE V. I S CORPN [REFERRED TO]
PARASNATH RAI V. TILESHRA KHUAR [REFERRED TO]
H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
K. LAXMANAN V. THEKKAYIL PADMINI [REFERRED TO]
SAUDUL AZEEZ V. DISTRICT JUDGE,GORAKHPUR [REFERRED TO]
JOSEPH JOHN PETER SANDY V. VERONICA THOMAS RAJKUMAR [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
BIBI AISHA VS. BIHAR SUBAI SUNNI MAJLIS AVAQAF [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
MARWARI KUMHAR VS. BHAGWANPURI GURU GANESHPURI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
MALLO VS. BAKHTAWARI [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]
KALAWATI (D) THROUGH LRS. & ORS. VS. RAKESH KUMAR & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Punit Bhadauria learned counsel for the defendant-appellant and Shri Ram Kishore Pandey and Shri Dharmendra Singh Advocates on behalf of the respondent.

(2.) This is defendant's second appeal against the judgment and decree dated 21.11.2002 passed by Second Additional District Judge, Etawah in Civil Appeal No. 71 of 1998, whereby the judgment and decree dated 20.11.1998 passed by Shri Alok Saxena, Additional Civil Judge (Senior Division), Etawah in Original Suit No. 188 of 1994 was set aside and suit of the plaintiff has decreed.

(3.) Plaintiff instituted a suit for a decree of specific performance of contract and for declaration that the shops shown at the foot of the plaint have been constructed by the plaintiff. Alternative relief was sought by the plaintiff to the effect that if the court comes to the conclusion that under the circumstances of the case the plaintiff is not entitled to the decree of specific performance of contract then the amount of Rs. 10,000/- paid by her as advance sale consideration may be directed to be refunded to her by the defendant.

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SARASWATI DEVI Vs. RAM SIA

Referred Judgements :-

JUDGEMENT

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