REGENT COMPUTRONICS PVT. LTD.

AYITHI APPALANAIDU Appellant

V/S

PETLA PAPAMMA Respondents

Referred Judgements :-

CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
MAKHAN SINGH VS. KULWANT SINGH [REFERRED TO]
BASAYYA I MATHAD VS. RUDRAYYA S MATHAD [REFERRED TO]
MAHABOOB VS. MAKTUMSAB [REFERRED TO]
MOHAMMEDIA COOP BUILDING SOCIETY LTD VS. LAKSHMI S COOP BUILDING SOCIETY LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
RUR SINGH VS. BACHAN KAUR [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
D R RATHNA MURTHY VS. RAMAPPA [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
C PANDURANGA RAO VS. V SHYAMALA RAO [REFERRED TO]
RUTTALA SIMHACHALAM VS. CHUNDRU BHIMESWARA JAGANNADHAM [REFERRED TO]
MALAMMA VS. PERMANAND [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 17.01.2005, passed in A.S. No.22 of ,2001 by the Senior Civil Judge, Narsipatnam, confirming the judgment and decree dated 26.06.2001 passed in O.S. No. 220 of 1994 by the Junior Civil Judge, Narsipatnam.

(2.) THE defendant before the trial Court is the appellant herein. THE parties hereinafter will be referred to as they are arrayed in the lower Court for the sake of convenience.

(3.) THE trial Court framed the following issues for consideration. 1. Whether the agreement of sale dated 30.01.1991 is true and valid? 2. Whether the blank paper theory put up by the defendant is true? 3. Whether there was any demand and refusal for specific performance? 4. Whether the plaintiff is entitled for specific performance of the agreement? 5. To what relief?

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AYITHI APPALANAIDU Vs. PETLA PAPAMMA

Referred Judgements :-

JUDGEMENT

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