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N.P. Thirugnanam (D) by L.Rs., Vs Dr. R. Jagan Mohan Rao and others
Decision:
Dismissed
12-07-1995
.... cuted in his favour. He entered into an agreement (Ex.P.1) on 9.4.79 to purchase the suit house for Rs. 2,30,000. He was not able to pay the loans and he adjusted Rs. 20,000 which was paid towards arrears of rent and paid only Rs. 1975 under Ex.P.30 for the sale consideration of his house. He was un ...
Supreme Court Of India
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