REGENT COMPUTRONICS PVT. LTD.

Parasharam Sakharam Dhumal Appellant

V/S

Shamrao Mahadeo Dhumal Respondents

Referred Judgements :-

MANOJ MADHUKAR GADGE AND ORS. VS. DATTATRAYA MANOHAR TEKADE [REFERRED TO]
CHUNCHUN JHA VS. EBADAT ALI [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
BISMILLAH BEGUM DEAD VS. RAHMATULLAH KHAN [REFERRED TO]
BABU RAM ALIAS DURGAPRASAD VS. INDRAPALSINGH DEAD [REFERRED TO]
GAURI SHANKAR PRASAD VS. BRAHMA NAND SINGH [REFERRED TO]
RAJ KISHORE VS. PREM SINGH [REFERRED TO]
HASAM NURANI MALAK VS. MOHANSINGH [REFERRED TO]
SHAM PUNDLALIK DHUMATKAR VS. SMT. PUSHPA MOHANLAL TALREJA [REFERRED TO]
BALWANT VITHAL KADAM VS. SUNIL BABURAOI KADAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Thorat, learned Senior Counsel for the Appellants, and Mr. Talkute, learned counsel for Respondent Nos.2 to 6.

(2.) This Second Appeal is preferred against the Judgment and Order dated 18th November 1991 passed by the 3rd Additional District Judge, Satara in Regular Civil Appeal No.38 of 1984, thereby dismissing the Appeal and confirming the Judgment and Decree passed by the Court of Civil Judge, Senior Division, Satara in Regular Civil Suit No.119 of 1976.

(3.) By the said Judgment and Decree, the Trial Court has dismissed the Suit for specific performance of the contract filed by the Appellant and, as stated above, the Appeal preferred against the said Judgment and Decree is also dismissed by the 1st Appellate Court, however on some different reasons.

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PARASHARAM SAKHARAM DHUMAL Vs. SHAMRAO MAHADEO DHUMAL

Referred Judgements :-

JUDGEMENT

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