REGENT COMPUTRONICS PVT. LTD.

K. Koteswara Rao Appellant

V/S

Kotha Subbaiah Respondents

Referred Judgements :-

S.RANGAGAJU NAIDU V. S.THIRUVARAKKARASU [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
CHATURBHAI PANDE VS. COLLECTOR RAIGARH [REFERRED TO]
STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
AJIT SAVANT MAJAGVAI VS. STATE OF KARNATAKA [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
MOHAMMEDIA COOP BUILDING SOCIETY LTD VS. LAKSHMI S COOP BUILDING SOCIETY LTD [REFERRED TO]
P SUBBARAYUDU VS. K GANGULU NAIDU [REFERRED TO]

JUDGEMENT

(1.) The defendants are the appellants.

(2.) The respondent as the plaintiff laid the suit for specific performance of contract basing on an alleged agreement for sale dtd. 13/6/1998 against the appellants 1 to 3.

(3.) The plaint schedule sets out items 1 to 10 as full extents in all Ac.11.75 cents and items 11 to 13 in all Ac.5.91 cents. Thus, total extent is Ac.17.66 cents. These lands are in Mitnala village (they shall be hereinafter referred to as 'the suit lands').

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K. KOTESWARA RAO Vs. KOTHA SUBBAIAH

Referred Judgements :-

JUDGEMENT

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