REGENT COMPUTRONICS PVT. LTD.

B. N. And Associates Appellant

V/S

PRAMOD KUMAR Respondents

Referred Judgements :-

SARDAR SINGH VS. KRISHNA DEVI [REFERRED TO]
SHRI RAMESHWARPRASAD (D) BY LRS. VS. SHRI BASANTI LAL [REFERRED TO]
BISHWANATH GHOSH (DEAD) BY LRS. AND ORS. VS. GOBINDA GHOSH@ GOBINDHA CHANDRA GHOSH AND ORS. [REFERRED TO]
VIRNALESHWAR NAGAPPA SHET VS. NOOR AHMAD SHERIFF AND ORS. [REFERRED TO]
PEMMADA PRABHAKAR AND ORS. VS. YOUNGMEN'S VYSYA ASSOCIATION AND ORS. [REFERRED TO]
SATISH KUMAR VS. KARAN SINGH AND ANR. [REFERRED TO]
JAYAKANTHAM AND ORS. VS. ABAY KUMAR [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP AND ORS. VS. SMT. PRAMILABAI CHANDULAL PARANDEKAR AND ORS . [REFERRED TO]
SIDHESHWAR MUKHERJEE VS. BHUBAESHWAR PRASAD NARAIN SINGH [REFERRED TO]
M V S MANIKAYALA RAO VS. M NARASIMHASWAMI [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
KARTAR SINGH VS. HARJINDER SINGH [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
SARDARSINGH VS. KRISHNA DEVI [REFERRED TO]
A ABDUL RASHID KHAN DEAD VS. P A K A SHAHUL HAMID [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
RAMDAS VS. SITABAI [REFERRED TO]
GAJARA VISHNU GOSAVI VS. PRAKASH NANASAHED KAMBLE [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
KAMMANA SAMBAMURTHY VS. KALIPATNAPU ATCHUTAMMA [REFERRED TO]
SHANKER SINGH VS. NARINDER SINGH [REFERRED TO]
PEMMADA PRABHAKAR VS. YOUNGMEN'S VYSYA ASSOCIATION [REFERRED TO]
LADDU GOPE VS. MANOJ KUER SHARMA AND ORS. [REFERRED TO]
VIJAY KUMAR & ORS VS. OM PARKASH [REFERRED TO]
HARI STEEL AND GENERAL INDUSTRIES LTD & ANR VS. DALJIT SINGH & ORS [REFERRED TO]
BEEMANENI MAHA LAKSHMI VS. GANGUMALLA APPA RAO (SINCE DEAD) BY LRS [REFERRED TO]

JUDGEMENT

(1.) Against the judgment dated 9.4.2018 and decree dated 16.4.2018 passed by the Sub Judge II, Patna in Title Suit No. 274/2010, whereby and whereunder instead of decreeing the suit for specific performance of contract, the defendants/ respondents have been directed to pay the amount which they received as an earnest money without cost has been put under challenge under instant appeal at the instance of the plaintiffs- appellants. In order to properly identify the parties they are being introduced through their original status.

(2.) The plaintiffs/ appellants filed the suit for specific performance of contract under the garb of an agreement dated 19.7.2008 entered amongst defendants/ respondents no. 1 and 2 in one set, the defendants/ respondents no. 3 to 6 in another set, with regard to an area 1.59 1/2 acre, respectively lying under Khata No. 166, Khesra No. 562 of village Nathupur, P.S. Parsa Bazar, District Patna. In order to properly appreciate the case of the parties, as set up, be briefly stated as-

(3.) Then it has been averred that the defendants, after coming in need of money flashed news of sale of the land in question and coming about the same, the plaintiffs approached and then, it was finally settled at the rate of Rs.65,000/- per katha and in token thereof, two deed of agreement, one by defendants no. 1 and 2 relating to 1.59 1/2 acre of land and another by defendants no. 3 to 6 relating to similar area after receiving 4 lacs by defendants no. 1 and 2 as well as defendants no. 3 to 6, independently, respectively were executed on 19.7.2008. It has further been pleaded that some time after execution of the agreement, the defendants insisted upon the demand and in the aforesaid background defendants no. 1 and 2 got Rs.10,50,000/- (totalling Rs.14,50,000/-) while defendants no. 3 to 6 Rs.3,50,000/- (Rs.7,50,000/-) on different occasion.

Click here to view full judgment.

B. N. & ASSOCIATES Vs. PRAMOD KUMAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address