VELUYUDHAN SATHYADAS Vs. GOVINDAN DAKSHYANI
LAWS(SC)-2002-3-127
SUPREME COURT OF INDIA
Decided on
March 23,2002
VELUYUDHAN SATHYADAS
Appellant
VERSUS
GOVINDAN DAKSHYANI
Respondents
Referred Judgements :-
HER HIGHNESS MAHARANI SHANTIDEVI P GAIKWAD VS. SAVJIBHAI HARIBHAI PATEL [REFERRED TO]A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
Cited Judgements :-
SARITA GUPTA VS. SHANTI DEVI [LAWS(ALL)-2022-5-171] [REFERRED TO]CHANDRA PRAKASH VS. RANVEER SINGH [LAWS(ALL)-2020-2-114] [REFERRED TO]
C.R. VIRAN AND OTHERS VS. A. SUJAUDHEEN AND OTHERS [LAWS(KER)-2018-4-200] [REFERRED TO]
KANTA VS. GAJANAND [LAWS(P&H)-2016-3-254] [REFERRED TO]
INDAL KUMAR KUSHWAHA VS. RAJESH KUMAR GUPTA [LAWS(ALL)-2007-9-146] [REFERRED TO]
JOR SINGH VS. PRABAL PRATAP SINGH [LAWS(ALL)-2013-2-175] [REFERRED TO]
RAJENDER SINGH VS. BHOLA SINGH [LAWS(P&H)-2017-3-128] [REFERRED TO]
SMT. RAKESH DEVI VS. SHISH RAM AND OTHERS [LAWS(P&H)-2018-1-272] [REFERRED TO]
OMBIR SINGH VS. DESHPAL AND 3 OTHERS [LAWS(ALL)-2015-9-295] [REFERRED TO]
CHANDER VS. GHUTMAL [LAWS(RAJ)-2019-9-1] [REFERRED TO]
PANKAJ KUMAR VS. K.L. KATYAL [LAWS(DLH)-2013-9-23] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)A suit was filed by the respondent for specific performance in respect of the property measuring about 21 cents which was agreed to be sold for Rs. 3,150/- at the rate of 150 per cent under an agreement dated 9.8.1982.
(3.)The trial court on the basis of the proceedings placed before it raised the following issues:
1) Is the suit not maintainable 2) Is the Karar set up in the plaint true 3) Whether the defendant has received any amount as advance from the plaintiff 4) Whether the plaintiff has got a cause of action against the defendant 5) Whether the plaintiff is entitled to reliefs claimed in the plaint 6) Reliefs and costs
(2.)A suit was filed by the respondent for specific performance in respect of the property measuring about 21 cents which was agreed to be sold for Rs. 3,150/- at the rate of 150 per cent under an agreement dated 9.8.1982.
(3.)The trial court on the basis of the proceedings placed before it raised the following issues:
1) Is the suit not maintainable 2) Is the Karar set up in the plaint true 3) Whether the defendant has received any amount as advance from the plaintiff 4) Whether the plaintiff has got a cause of action against the defendant 5) Whether the plaintiff is entitled to reliefs claimed in the plaint 6) Reliefs and costs
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