REGENT COMPUTRONICS PVT. LTD.

MOHD ABDUL BASITH Appellant

V/S

RAZIA BEGUM Respondents

Referred Judgements :-

KALAKOTA VARALAKSHMI VS. KALAKOTA VEERAREDDI [REFERRED TO]
VENKATARAMANIS RADHAKISHEN VS. WALI MD [REFERRED TO]
SHAMSHER SINGH VS. N.RAJINDER PRASHAD [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
GUGGALLA VENKATANARAPU REDDI VS. SADHANAPU PEDDA REDDAMMA [REFERRED TO]
RAMANUJULAMMA VS. RAMAIAH CHETTY [REFERRED TO]
ALBERT DSOUZA VS. DIVIL CONTROLLER and DY GENL MANAGER MSRTC [REFERRED TO]
PARUCHURU THIRUMALA SATYANARAYANACHARYULU VS. VANNAVA RAMALINGAM [REFERRED TO]
MAMUDA KHATEEN VS. BENIYAN BIBI [REFERRED TO]
CHAMARIN VS. BUDHIYARIN [REFERRED TO]
BUDHULAL KASTURCHAND VS. CHHOTELAL [REFERRED TO]
M P STATE COOPERATIVE LAND DEVELOPMENT BANK LTD VS. J L CHOUKSEY [REFERRED TO]
R. SHANMUGHAVELU PILLAI VS. R. KARUPPANNAN AMBALAM [RELIED ON]

JUDGEMENT

(1.) This order shall also govern the disposal of CRP 591 of 1996. Both these revision petitions are being disposed of at the admission stage.

(2.) The facts are as follows:

(3.) The petitioner in OS SR 733/1996 brought a suit for specific performance of the contract on the strength of the agreement of sale dated 5-2-1980 alleging that the respondent had agreed to sell his share in the joint property after partition. On 17-2-1983, a memorandum of partition was prepared and the petitioner was put in possession of the land which had fallen against the share of the respondent. It was agreed that the respondent shall execute and get the sale deed registered on demand by the petitioner who had already paid the entire consideration to the respondent.

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ABDUL BASITH MOHD Vs. RAZIA BEGUM

Referred Judgements :-

JUDGEMENT

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