REGENT COMPUTRONICS PVT. LTD.

Majji Appa Rao Appellant

V/S

Althi Surya Venkata Rao Respondents

Referred Judgements :-

GOVINDASWAMI KADAVARAM V. KALIAPERMAL MUNAYATHRIYAM [REFERRED TO]
V.R.A.R.M. CHETTYAR FIRM V. C.R.A.C.T. NACHIAPPA CHETTYAR [REFERRED TO]
BISHNU PRASAD UPADHYAYA V. AMAR SINGH [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
AMAR CHAND INANI VS. UNION OF INDIA [REFERRED TO]
JOGINDER TULI VS. S L BHATIA [REFERRED TO]
HANAMANTHAPPA VS. CHANDRASHEKHARAPPA [REFERRED TO]
HARSHAD CHIMAN LAL MODI VS. DLF UNIVERSAL [REFERRED TO]
NIMAI KAR VS. BISHNUPADA SAHA [REFERRED TO]
MOHD MUSTAFA SHAREEF VS. MASOOM ALI MOHALLA COMMITTEE [REFERRED TO]
MOHINI MOHAN DAS VS. KUNJABEHARI DAS S/O KRISHNA CHARAN DAS [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
ONGC LTD VS. MODERN CONSTRUCTION AND CO. [REFERRED TO]
MOHD AFZALUDDIN AHMED VS. TRUSTEES BOARD MAHDAVIA CLUB, HYDERABAD [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal under Sec. 100 of the Code of Civil Procedure,1908 ('the Code', for brevity) by the unsuccessful defendants is directed against the decree and judgment dated 04.06.2012 of the learned Senior Civil Judge, Tadepalligudem passed in A.S.no.68 of 2004, whereby the said learned Senior Civil Judge while dismissing with costs the said first appeal suit had confirmed the decree and judgment dated 21.06.2004 of the learned Principal Junior Civil Judge, Tadepalligudem passed in O.S.no.713 of 2003 filed for specific performance in respect of an immovable property situate within the territorial jurisdiction of Tadepalligudem.

(2.) I have heard the submissions of the learned counsel for the appellants/defendants ('the defendants', for brevity) and the learned counsel for the first respondent/plaintiff ('the plaintiff, for brevity). I have perused the material record.

(3.) On 16.07.2015, this Court, while admitting the second appeal, had formulated the following substantial questions of law:

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MAJJI APPA RAO Vs. ALTHI SURYA VENKATA RAO

Referred Judgements :-

JUDGEMENT

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