REGENT COMPUTRONICS PVT. LTD.

Amit Vijay Bhatewara Appellant

V/S

Avinash Vinayak Patwardhan Respondents

Referred Judgements :-

P. DAIVASIGAMANI VS. S. SAMBANDAN [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
BISMILLAH BEGUM DEAD VS. RAHMATULLAH KHAN [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
R.LAKSHMIKANTHAM VS. DEVARAJI [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This second appeal is directed against a judgment and decree dtd. 31/3/2022 passed by the learned District Judge, in Regular Civil Appeal No.104 of 2019, whereby the appeal preferred by the appellant - plaintiff against a judgment and decree in Special Civil Suit No.835 of 2010, dismissing the suit for specific performance, came to be dismissed by affirming the decree passed by the trial Court.

(3.) Shorn of superfluities the background facts can be stated as under:

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AMIT VIJAY BHATEWARA Vs. AVINASH VINAYAK PATWARDHAN

Referred Judgements :-

JUDGEMENT

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