REGENT COMPUTRONICS PVT. LTD.

KOTHURTHI KRISHNA BHASKARA RAO Appellant

V/S

NADIMINTI SURYANARAYAN MURTHY Respondents

Referred Judgements :-

BLACKWOOD V. LONDON CHARTED BANK OF AUSTRALIA [REFERRED TO]
HIMATLAL MOTILAL V. VASUDEV GANESH [REFERRED TO]
BALAPRASAD ASARAM CHARKHA V. ASMABI [REFERRED TO]
S. HUSSAIN V. SHAH PEERCHAND [REFERRED TO]
VEERAMALAI V. THADIKARA [REFERRED TO]
GOVINDDAS VS. SHANTIBAI [REFERRED TO]
JAGAN NATH VS. JAGDISH RAI [REFERRED TO]
JAGATI TIMMARAJU VS. IMMANI HANUMANTHA RAO [REFERRED TO]
ARUNACHALA THEVAN VS. MADAPPA THEVAR [REFERRED TO]
BHUP NARAIN SINGH VS. GOKUL CHAND MAHTON [REFERRED TO]
MOHAMMAD ASTAM KHAN VS. FEROZE SHAH [REFERRED TO]

JUDGEMENT

(1.) The L.P.A. is directed against the judgment and decree of the learned single Judge in A.S. No. 2061 of 1989 reversing the judgment and decree of the learned Subordinate Judge, Amalapuram in O.S. No. 50 of 1983, dated 13-9-1989.

(2.) Plaintiff is the Appellant. He filed a suit in O.S. No. 50 of 1983 for specific performance of agreement of sale dated 18-1- 1983 or in the alternative for recovery of the amount paid as advance and for damages.

(3.) The averments in the plaint are as follows :

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KOTHURTHI KRISHNA BHASKARA RAO Vs. NADIMINTI SURYANARAYAN MURTHY

Referred Judgements :-

JUDGEMENT

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