REGENT COMPUTRONICS PVT. LTD.

Mutyala Nageshara Rao Appellant

V/S

Reddy Rajasekhar Respondents

Referred Judgements :-

RADHOMAL ALUMAL V. K.B.ALLAH BAKSH KHAN HAJI MUHAMMAD UMAR [REFERRED TO]
BIRAD MAL SINGHVI VS. ANAND PUROHIT [REFERRED TO]
BAJAJ AUTO LIMITED VS. BEHARI LAL KOHLI [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
GOBIND RAM VS. GIAN CHAND [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
K B SAHA AND SONS PVT LTD VS. DEVELOPMENT CONSULTANT LTD [REFERRED TO]
DANEYI GURUMURTY VS. RAGHU PODHAN [REFERRED TO]
NIHAL SINGH VS. RAM BAI [REFERRED TO]
JNANCHANDRA DUTTA VS. MAHIM CHANDRA DAS [REFERRED TO]
K. PRAKASH VS. B.R. SAMPATH KUMAR [REFERRED TO]
RANA VIDYA BHUSHAN SINGH VS. RATIRAM [REFERRED TO]

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure (hereinafter referred to as 'CPC') is directed against the decree and judgment in O.S.No.49 of 1989 dtd. 27/10/1998 on the file of the Court of learned Senior Civil Judge, Ramachandrapuram.

(2.) The plaintiff, before the trial Court, is the appellant. The respondent herein is the defendant.

(3.) The appellant instituted the suit for specific performance of contract directing the respondent to execute a proper sale deed in his favour and get it register for the schedule property after receiving the balance of sale consideration and further to deliver the possession of the schedule property together with improvements thereon or in the alternatively to grant a decree to refund of advance money together with interest @ 18% per annum.

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MUTYALA NAGESHARA RAO Vs. REDDY RAJASEKHAR

Referred Judgements :-

JUDGEMENT

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