REGENT COMPUTRONICS PVT. LTD.

BALAKRISHNAN Appellant

V/S

B. Veni Respondents

Referred Judgements :-

SANDHYARANI V. SUDHA RANI [REFERRED TO]
JUGRAJ V. P. SANKARAN [REFERRED TO]
P. ARUMUGAM V. M. SHANMUGAM PILLAI [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
RAM NIWAS GUPAL VS. MUMTAZ HASAN [REFERRED TO]
P S RANAKRISHNA REDDY VS. M K BHAGYALAKSHMI [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
NARINDERJIT SINGH VS. NORTH STAR ESTATE PROMOTERS LIMITED [REFERRED TO]
T K SANTHA VS. A G RATHNAM [REFERRED TO]
VAIRAVAN VS. K S VIDYANANDAM [REFERRED TO]
K JAYAKUMAR VS. ROBERT [REFERRED TO]
M RANGANATHAN VS. M THULASI NAICKER [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by defendants 2 to 9 in the suit in O.S. No. 11 of 2010 on the file of the Additional District Court (Fast Track Court-II), Tirunelveli. The first respondent in this appeal, as plaintiff, filed a suit in O.S. No. 11 of 2010 for specific performance of an agreement of sale and for consequential relief.

(2.) The suit properties are described in three items. Items 1 and 2 are landed properties each measuring an extent of 44 cents in Survey No.124 in Chathiram Puthukulam Village, Tirunelveli Taluk. Item No.3 is a small well located in the first item of suit property. During the pendency of the suit, the first defendant in the suit died and hence, respondents 10 to 15 were impleaded as the legal representatives of the deceased first defendant.

(3.) The case of the plaintiff / first respondent herein are as follows:

Click here to view full judgment.

BALAKRISHNAN Vs. B. VENI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address