REGENT COMPUTRONICS PVT. LTD.

B. Pedda Venkata Narayana Appellant

V/S

C. Chinna Boreddy Respondents

Referred Judgements :-

COLLECTOR OF CENTRAL EXCISE AHMEDABAD COLLECTOR OF CENTRAL EXCISE BOMBAY VS. ASHOKA MILLS LTD [REFERRED TO]
VIJAYEESINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
R PUTHUNAINARALHITHAN VS. PH PANDIAN [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
PUSHPARANI S SUNDARAM VS. PAULINE MANOMANI JAMES [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
VITHALBHAI PVT LTD VS. UNION OF INDIA [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
BADDAM PRATHAP REDDY VS. CHENNADI JALAPATHI REDDY [REFERRED TO]
ARDESHIR H MAMA VS. FLORA SASSOON [REFERRED TO]
VIRGO INDUSTRIES P LTD VS. VENTURETECH SOLUTIONS P LTD [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the Judgment and Decree dtd. 27/8/2005 in O.S.No.32 of 2000 passed by the II Additional District Judge, Kadapa (for short "the Trial Court"), the appellants/defendants No.1 and 2 preferred this appeal.

(2.) For convenience's sake, the parties will hereinafter be referred to as arrayed in the O.S.

(3.) It is a suit filed for specific performance directing the defendants to receive the balance of sale consideration of Rs.75,000.00 and execute a registered sale deed in favour of the plaintiff.

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B. PEDDA VENKATA NARAYANA Vs. C. CHINNA BOREDDY

Referred Judgements :-

JUDGEMENT

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