REGENT COMPUTRONICS PVT. LTD.

Dudaka Sarojinamma Appellant

V/S

Vannepenta Ramanamma Respondents

Referred Judgements :-

GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
GOVIND PRASAD CHATURVEDI VS. HARI DUTT SHASTRI [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
SUKHBIRSINGH VS. BRIJ PAL SINGH [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
SYED HAMEEDUDDIN VS. STATE OF A P [REFERRED TO]
PADMAKUMARI AND ORS. VS. DASAYYAN AND ORS. [REFERRED TO]
MRS. A. KANTHAMANI VS. MRS. NASREEN AHMED [REFERRED TO]
C.S. VENKATESH VS. A.S.C. MURTHY [REFERRED TO]
P. RAMASUBBAMMA VS. V. VIJAYALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/defendants 1 to 3 challenging the decree and Judgment dtd. 14/12/2010 in O.S.No.67 of 2007 passed by the learned Principal District Judge, Nellore (for short, 'the trial court'). The 1st respondent is the plaintiff, who filed the suit in O.S.No.67 of 2007 seeking specific performance of agreement of sale dtd. 29/12/2006, registered on 30/12/2006.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The brief averments of the plaint are as under:

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DUDAKA SAROJINAMMA Vs. VANNEPENTA RAMANAMMA

Referred Judgements :-

JUDGEMENT

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