REGENT COMPUTRONICS PVT. LTD.

K.Srinivasalu Appellant

V/S

Jaldu Subramanyam Chetty Respondents

Referred Judgements :-

DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
SAILA BALA DASSI VS. NIRMALA SUNDARI DASSI [REFERRED TO]
KEDAR NATH LAL VS. GANESH RAM [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
DWARKA PRASAD SINGH VS. HARIKANT PRASAD SINGH [REFERRED TO]
RIKHU DEV CHELA BAWA HARJUG DASS VS. SOM DASS [REFERRED TO]
KHEMCHAND SHANKAR CHOUDHARI VS. VISHNU HARI PATIL [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
CHAPPIDI SUBBAREDDY VS. CHAPPIDI NARAPUREDY [REFERRED TO]
P VIMALLADEVI VS. C SUBOJINI [REFERRED TO]
UPPALAPATI VIJAYA LAKSHMI VS. CHERUKURI LOKANADHA RAO [REFERRED TO]
K MADHAVILATHA VS. C P RAJENDRA NAIDU [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]

JUDGEMENT

(1.) This application is filed under Order I Rule 10 of the Code of Civil Procedure, 1908, to implead the persons named therein as respondents 2 to 6 in the appeal. Heard Sri P.V. Vidya Sagar for the appellant/petitioner and Sri K.V. Nageswara Rao for 1st respondent.

(2.) The petitioner is the appellant/plaintiff in the appeal. He filed O.S. No. 100 of 1986 for specific performance of agreement of sale Ex. A-1 dt. 12-02-1986 executed in his favour by 1st respondent in respect of an extent of Ac. 4-00 cents of agricultural land out of Ac. 7.80 cts. in Sy. No. 398 of Settipalli village, Tirupati Urban Mandal, Chittoor District. The 1st respondent/defendant admitted the execution of Ex. A-1, but opposed the grant of relief of specific performance. Ultimately, after trial, the suit was dismissed with costs.

(3.) Challenging the same, A.S. No. 454 of 1997 has been filed in this Court by the appellant/plaintiff.

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K.SRINIVASALU Vs. JALDU SUBRAMANYAM CHETTY

Referred Judgements :-

JUDGEMENT

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