REGENT COMPUTRONICS PVT. LTD.

A Velusamy Appellant

V/S

Hemavathy Ramanathan Respondents

Referred Judgements :-

VYAPURI GOUNDER VS. (MINOR) VIJAYAN [REFERRED TO]
BASAPPA VS. BASAMMA [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL AND ANOTHER [REFERRED TO]
GEORGE KAVALAM VS. P.VIJAYALAKSHMI [REFERRED TO]
PRAKASH CHANDRA VS. ANGADLAL AND OTHERS [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
S V R MUDALIAR OTHERS VS. RAJABU F BUHARI MRS [REFERRED TO]
SWARNAM RAMCHANDRA VS. ARAVACODE CHAKUNGAL JAYAPALAN [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
PANCHANAN DHARA VS. MONMATHA NATH MAITY [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
NARINDERJIT SINGH VS. NORTH STAR ESTATE PROMOTERS LIMITED [REFERRED TO]
N CHINNASAMY VS. P S SWAMINATHAN [REFERRED TO]
BHASKARAN NADAR VS. KESAVAN NADAR [REFERRED TO]
R KUMAR VS. R SUSHILKUMAR [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]
SATISH KUMAR VS. KARAN SINGH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This is a suit for specific performance of an agreement to sell a property in the form of an independent residential house in the city of Chennai.

(2.) I deem it necessary to set out the facts under two heads, viz., 'Facts in a nutshell' and 'Facts in detail', both for better appreciation of this judgment.

(3.) (a) One A.V.Ramanathan was a Government servant working with the Government of Tamil Nadu in the Secretariat as Personal Secretary to an Election Officer in the Secretariat, Chennai. A.V.Ramanathan lived with his family consisting of his mother, wife and three daughters in Chennai in an independent house which is the suit property.

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A VELUSAMY Vs. HEMAVATHY RAMANATHAN

Referred Judgements :-

JUDGEMENT

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