REGENT COMPUTRONICS PVT. LTD.

HARI SINGH Appellant

V/S

KISHAN SINGH Respondents

Referred Judgements :-

C.N. ARUNACHALA MUDALIAR V. C.A. MURUGANATHA MUDALIAR AND ANR. [REFERRED]
BAIJNATH V. KSHETRAHARI SARKAR AND ORS. [REFERRED]
COMMISSIONER OF WEALTH TAX KANPUR,ETC. V. CHANDER SEN ETC. [REFERRED]
YUDHISHTER V. ASHOK KUMAR [REFERRED]
DAMACHARIA VENKATA SESHAIAHV. DAMACHAR VENKAYYA [REFERRED]
COMMISSIONER OF INCOME TAX MADRAS V. P.L. KARUPPAN CHETTIAR [REFERRED]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED]
KALLATHIL SREEDHARAN VS. KOMATH PANDYALA PRASANNA [REFERRED]
COMMISSIONER OF INCOME TAX VS. BABUBHAI MANSUKHBHAI DR [REFERRED]
COMMISSIONER OF WEALTH TAX ANDHRA PRADESH VS. MUKUNDGIRJI [REFERRED]
SHRIVALLABHDAS MODANI VS. COMMISSIONER OF INCOME TAX [REFERRED]

JUDGEMENT

(1.) Hari Singh, the Plaintiff herein, has filed this suit against the Defendant for specific performance of the contract dated March 27, 1997 for executing the sale deed in favour of the Plaintiff in respect of the following properties:

(2.) The case of the Plaintiff, as disclosed in the plaint is:

(3.) By this agreement, the Defendant was required to execu the registered sale deed in favour of the Plaintiff in respect of to suit property on or before June 10, 1997. The balance sa consideration of rupees 5.75 lakhs was to be paid to the Defendant on the date of execution of the agreement.

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HARI SINGH Vs. KISHAN SINGH

Referred Judgements :-

JUDGEMENT

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