REGENT COMPUTRONICS PVT. LTD.

Mohammed Anas Irfan Appellant

V/S

Mohd. Shahnawaz Respondents

Referred Judgements :-

LAZARUS ESTATES LTD. V. BEASLEY [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
LACHHMAN DASS VS. JAGAT RAM [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
V J THOMAS VS. PATHROSE ABRAHAM [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the compromise decree dt.15.11.2018 in OS.No.404 of 2012 passed by the XXVI Additional Chief Judge, City Civil Court at Hyderabad.

(2.) The appellant is a third party to the said suit. The prayer in O.S.No.404 of 2012

(3.) The said suit was filed by the 1st respondent against the 2nd respondent for specific performance of agreement of sale dt.14.07.2011 allegedly executed by the 2nd respondent in favour of the 1st respondent. The property which is subject matter of the suit

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MOHAMMED ANAS IRFAN Vs. MOHD. SHAHNAWAZ

Referred Judgements :-

JUDGEMENT

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