REGENT COMPUTRONICS PVT. LTD.

DARSHAN SINGH Appellant

V/S

SADH RAM Respondents

Referred Judgements :-

INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
INBASEGARAN AND ANOTHER VERSUS S. NATARAJAN (DEAD) THROUGH LRS [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
GOVIND PRASAD CHATURVEDI VS. HARI DUTT SHASTRI [REFERRED TO]
MOTOR GENERAL TRADERS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RATTAN ARYA VS. STATE OF TAMIL NADU [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
MALPE VISHWANATH ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
SWARNAM RAMCHANDRA VS. ARAVACODE CHAKUNGAL JAYAPALAN [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
JAMSHED KHODARAM IRANI VS. BURJORJI DHUNJIBHAI [REFERRED TO]
DHANNUN VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Plaintiff-Darshan Singh has filed the suit for specific performance of contract dtd. 22/10/2005, against the defendant, with regard the land measuring 7 kanals 13 marlas, comprised in Khewat Khatauni No.59/65, Khasra No.173/105, as per Jamabandi for the years 2001-2002, situated in Mauza Gogharwal, Pargana and Tehsil Nalagarh, District Solan, H.P., (hereinafter referred to as 'the suit land').

(2.) In addition to this, the plaintiff has sought the relief of Permanent Prohibitory Injunction, restraining the defendant from selling, transferring, alienating or encumbering and changing the nature of the suit land.

(3.) The suit has been filed on the ground that defendant had entered into the agreement with the plaintiff, who is agriculturist, regarding the sale of the suit land for a sum of Rs.20,00,000.00 per bigha, for a total consideration of Rs.1,02,00,000.00.

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DARSHAN SINGH Vs. SADH RAM

Referred Judgements :-

JUDGEMENT

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