REGENT COMPUTRONICS PVT. LTD.

Jonnalagadda Sreerama Krishna Murthy Appellant

V/S

Gedala Rajeswari Respondents

Referred Judgements :-

NATHULAL VS. PHOOLCHAND [REFERRED TO]
MYSORE STATE ROAD TRANSPORT CORPORATION STATE OF MYSORE VS. MIRJA KHASIM ALI BEG:S M AHMED [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
P DSOUZA VS. SHONDRILO NAIDU [REFERRED TO]
MANDAVA LOKESWARA RAO VS. DEVINENI VIJAYA LAKSHMI [REFERRED TO]
VEERAMAREDDY NAGABHUSHANA RAO VS. JYOTHULA VENKATESWARA RAO [REFERRED TO]
BANK OF INDIA LTD VS. JAMSETJI A H CHINOY AND MESSRS CHINOY AND CO [REFERRED TO]
K. PRAKASH VS. B.R. SAMPATH KUMAR [REFERRED TO]
P. RAMASUBBAMMA VS. V. VIJAYALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/Defendant challenging the decree and Judgment, dtd. 2/3/2016 in O.S.No.150 of 2008 Senior Civil Judge, Machilipatnam, (for short, 'trial Court'.)

(2.) Respondent is the Plaintiff, who filed the suit in O.S.No.150 of 2008 specific Performance of the contract against the Defendant by directing him to execute a registered sale deed and alternatively directing him to pay the advance amount along with interest.

(3.) Referring to the parties as they are initially arrayed in the suit is reasonable to mitigate confusion and better comprehend the case.

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JONNALAGADDA SREERAMA KRISHNA MURTHY Vs. GEDALA RAJESWARI

Referred Judgements :-

JUDGEMENT

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