REGENT COMPUTRONICS PVT. LTD.

S.Rahmath Bi Appellant

V/S

Unnam Pullamma Respondents

Referred Judgements :-

AHMMADSAHB ABDUL MILA VS. BIBIJAN [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
SHANKER SINGH VS. NARINDER SINGH [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
CHUNDURU PADMAVATHI VS. CHUNDURU NARASIMNA RAO [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
MADINA BEGUM & ANR. VS. SHIV MURTI PRASAD PANDEY & ORS. [REFERRED TO]
GHEWARCHAND & ORS VS. MAHENDRA SINGH & ORS [REFERRED TO]
RAMAN (DEAD) VS. R. NATARAJAN [REFERRED TO]

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 19/12/2001, in O.S. No.14 of 1998 passed by the learned Additional Senior Civil Judge, Kurnool [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The Plaintiffs filed the above said suit for specific performance of the agreement of sale dtd. 29/3/1994 and also for grant of compensation for Ac.0.50 cents of land which is part of the suit schedule land.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.

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S.RAHMATH BI Vs. UNNAM PULLAMMA

Referred Judgements :-

JUDGEMENT

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