REGENT COMPUTRONICS PVT. LTD.

Jonha Devi Appellant

V/S

DINESH SINGH Respondents

Referred Judgements :-

MADRAS CASE VEDACHARI VS. NARASIMHA MUDALI [REFERRED TO]
BAIJNATH PRASAD SINGH AND OTHERS VS. UMESHWAR SINGH [REFERRED TO]
MANNAN LAL VS. CHHOTAKA BIBI DEAD [REFERRED TO]
GURUSWAMY NADAR VS. P LAKSHMI AMMAL [REFERRED TO]
GANGA CHARAN VS. BANS BAHADUR SINGH [REFERRED TO]
B V VASANTHA VS. SHA POONAMCHAND [REFERRED TO]
RAGHUNATH GANESH THAKAR VS. VAMAN VASUDEV CHITALE [REFERRED TO]
APPARAO SHESHRAO DESHMUKH VS. MT. BHAGUBAI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal under Sec. 100 of the Code of Civil Procedure (in short the "C.P.C.) is against the concurrent finding of fact recorded by the learned courts below in a suit for specific performance of contract to execute and register sale deed in respect of immovable property.

(3.) On 26/11/1987, this Court admitted the appeal for hearing on following substantial questions of law:-

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JONHA DEVI Vs. DINESH SINGH

Referred Judgements :-

JUDGEMENT

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