REGENT COMPUTRONICS PVT. LTD.

DURAISINGAM Appellant

V/S

S.R. Jagannathan And Ors. Respondents

Referred Judgements :-

SIRIGINEEDHI SUBBARAYADU V. KOPANATHI TATAYYA & OTHERS [REFERRED TO]
GOVIND PRASAD CHATURVEDI VS. HARI DUTT SHASTRI [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. KAMLA DEVI [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
MOHANSTNGH VS. LATEAMAR SINGH [REFERRED TO]
AJAIB SINGH VS. TULSI DEVI [REFERRED TO]
STATE OF A P VS. V SARMA RAO [REFERRED TO]
BALASAHEB DAYANDEO NAIK VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
S V SANKARALINGA NADAR VS. P T S RATNASWAMI NADAR [REFERRED TO]
S S CHOKKALINGAM VS. R B S MANI [REFERRED TO]
THIRUNAVUKARASU VS. MARIYAYEE AMMAL [REFERRED TO]
RENUKA DEVI VS. D MANOHARAN [REFERRED TO]
GOVINDAPPA NAIDU VS. C SIDDA CHETTY [REFERRED TO]
R KRISHNAMURTHY VS. VEL JAYAKUMAR [REFERRED TO]
M M YUSUF VS. R L JADHAV [REFERRED TO]

JUDGEMENT

(1.) "I do not know" - is the answer given by the owner of the property, (D1/D.W.1), when he was asked to comment upon the question as to whether the plaintiff, who is seeking the relief of specific performance of the agreement, was always ready, able and willing to purchase the suit property.

(2.) Whether this nebulous answer could be construed as amounting to an admission that the plaintiff was ready and willing to perform his part of the contract so far as the agreement is concerned or would it imply that he was not ready and willing.

(3.) Based upon the sale agreement, dated 23.09.2005, the plaintiff is seeking the relief of specific performance as against the defendants. The first defendant is the owner of the property and the second defendant was the original agreement holder, from whom, the plaintiff has obtained the assignment of the agreement.

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DURAISINGAM Vs. S.R. JAGANNATHAN AND ORS.

Referred Judgements :-

JUDGEMENT

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