REGENT COMPUTRONICS PVT. LTD.

GODAVARTHI RAMAKRISHNA RAO Appellant

V/S

B.SITARAMACHANDRA RAJU (DIED) PER L.RS. Respondents

Referred Judgements :-

VATSAVAYI VENKATA SURYANARAYANA RAJU (DIED) BY LRS. V. MOTTA VEERABHADRA RAO AND OTHERS [REFERRED TO]
R.K.MOHAMMED UBAIDULLAH AND OTHERS V. HAJEE C. ABDUL WAHAB (DIED) BY LRS. AND OTHERS [REFERRED TO]
N.P. THIRUGNANAM (DEAD) BY LRS. V. DR. R. JAGAN MOHAN RAO AND OTHERS [REFERRED TO]
GOVINDDAS VS. SHANTIBAI [REFERRED TO]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
AJAIB SINGH VS. TULSI DEVI [REFERRED TO]
KAMAL RANI VS. CHAND RANI [REFERRED TO]
KOTHURTHI KRISHNA BHASKARA RAO VS. NADIMINTI SURYANARAYAN MURTHY [REFERRED TO]
JOGINDER SINGH VS. NIDHAN SINGH SON OF PALA SINGH SON OF SOBHA SINGH [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by defendants 2 and 3 as against the decree and judgment made in O.S.No.46 of 1985 on the file of the Principal Subordinate Judge, Visakhapatnam.

(2.) The plaintiff if the 1st respondent in the appeal and inasmuch as the plaintiff died, his legal representatives-respondents 3 to 5 were brought on record. The 2nd respondent in the appeal is the 1st defendant in the suit.

(3.) The deceased plaintiff instituted the said suit O.S.No.46 of 1985, referred to supra, praying for the relief of specific performance of the agreement of sale in relation to the plaint schedule property dated 20-5-1984 executed by the 1st defendant in his favour and in alternative further prayed for the refund of the advance amount of Rs.90,000/- and also for damages and also for certain other ancillary reliefs.

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GODAVARTHI RAMKRISHNA RAO Vs. B SITARAMCHANDRA RAJU

Referred Judgements :-

JUDGEMENT

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