REGENT COMPUTRONICS PVT. LTD.

Mohd. Imamduddin Appellant

V/S

Nukala Ravinder Reddy Respondents

Referred Judgements :-

NANJAPPAN VS. RAMASAMY AND ANOTHER [REFERRED TO]
BAIKUNTHI DEVI VS. MAHENDRA NATH [REFERRED TO]
PRATAP LAKSHMAN MUCHANDI VS. SHAMLAL UDDAVADAS WADHWA [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
PEMMADA PRABHAKAR VS. YOUNGMEN'S VYSYA ASSOCIATION [REFERRED TO]
HEMANTA MONDAL AND ORS. VS. GANESH CHANDRA NASKAR [REFERRED TO]
SATISH KUMAR VS. KARAN SINGH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This Appeal is filed by the appellant-defendant under Sec. 96 r/w Order XLI Rule 1 of Civil Procedure Code, 1908 assailing the judgment and decree passed by the learned Senior Civil Judge at Jangaon, Warangal District in OS.No.111 of 2012, dtd. 30/6/2017.

(2.) Appellant is the defendant and the respondent is the plaintiff in OS.No.111 of 2012. ?

(3.) Respondent-plaintiff has filed suit for specific performance of contract in respect of agreement of sale dtd. 31/8/2012.

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MOHD. IMAMDUDDIN Vs. NUKALA RAVINDER REDDY

Referred Judgements :-

JUDGEMENT

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