REGENT COMPUTRONICS PVT. LTD.

TRILOKI VISHWAKARMA ALIAS TRILOKI MISTRI Appellant

V/S

ZAITUN NISA Respondents

Referred Judgements :-

GIRIDHAR DAS ANANDIJ V. SIVARAJ MADHA PATEL [REFERRED TO]
JWALA PRASAD V. MAHARAJAH PROTAB [REFERRED TO]
MAHINDRA OJHA V. SITARAM OJHA; [REFERRED TO]
MATHURA MISRA V. RAJKUMAR MISRA [REFERRED TO]
AMAR DAYAL SINGH V. HAR PERSHAD [REFERRED TO]
RAM BILAS SINGH V. RAMYAD [REFERRED TO]
BALMUKAND VS. KAMLA WATI [REFERRED TO]
MAHARAO SAHIB SHRI BHIM SINGHJI ANANTALAKSHMI PATHABI RAMASHRRMA YOTURI JODHAN REAL ESTATE DEVELOPMENT CO PRIVATE LIMITED RAJENDRA GARG SHAMSHUL ISLAM VS. UNION OF INDIA [REFERRED TO]
HATI PRATIHARI VS. ALEKH MOHAPATRA [REFERRED TO]
SRI GOPINATH DEB VS. JAGANNATH BARAL [REFERRED TO]
BRAJANANDA PRADHAN VS. SACHIDANANDA PRADHAN [REFERRED TO]
SHRIKRISHNA KESHAV KULKARNI VS. BALAJI GANESH KULKARNI [REFERRED TO]
BAGESHWARI PRASAD DUIVEDI VS. DEOPATI KUER [REFERRED TO]

JUDGEMENT

(1.) This suit at the instance of the defendant arises out of a judgment and decree dated 10-2-1984 passed by Shri Dinesh Narayan Pathak, Special Sub-Judge, Ranchi in Title Suit No. 220 of 1982; whereby and whereunder the said learned court decreed the plaintiff-respondent's suit.

(2.) The plaintiff-respondent filed the aforementioned suit for a decree for specific performance of agreement of sale dated 8-5-1979. By reason of the said agreement the defendant agreed to transfer 854 Square feet of land in M.S. plot No. 206 bearing holding No. 583 appertaining to Ward No. 5 of Ranchi Municipality for a consideration of Rs. 21,500/

(3.) The plaintiff allegedly paid a sum of Rs. 13,500/ - by way of advance to the defendant on the date of execution of the aforementioned agreement dated 8-5-1979 and further paid sum of Rs. 600.00 on 16-5-1979.

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TRILOKI VISHWAKARMA Vs. ZAITUN NISA

Referred Judgements :-

JUDGEMENT

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