REGENT COMPUTRONICS PVT. LTD.

MADAN MOHAN Appellant

V/S

THAKAR DASS Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPN. LTD. VS. DILBAHAR SINGH [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
RAM DASS VS. ISHWAR CHANDER [REFERRED TO]
MASJID KACHA TANK NAHAN VS. TUFFAIL MOHAMMED [REFERRED TO]
SURJIT SINGH KALRA MAHENDRA RAJ VS. UNION OF INDIA AND COLONEL ASHOKAPURI [REFERRED TO]
MALPE VISHWANATH ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
BALDEV SINGH BAJWA VS. MONISH SAINI [REFERRED TO]
SATYAWATI SHARMA VS. UNION OF INDIA [REFERRED TO]
AMBADAS KHANDUJI SHINDE & ORS. VS. ASHOK SADASHIV MAMURKAR & ORS. [REFERRED TO]
VINOD KUMAR VS. ASHOK KUMAR GANDHI [REFERRED TO]
RAM KRISHAN GROVER VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) One Kamla Devi had filed a suit for eviction [Under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949; 'the Act'] against the respondent - tenant, on two grounds: (i)non-payment of rent; and (ii)bona fide requirement for herself and her son Madan Mohan. Both have since deceased, and now the appeal before us is being prosecuted by their legal representatives. The Rent Controller, Nabha [RA No. 12/15/4/2003 dtd. 27/5/2010; 'RA'] and the Appellate Authority, Patiala [RA No. 12-A of 15/6/2010 dtd. 6/1/2011 'AA'], both found the case of the landlord to be proved and thus decreed the eviction. However, the High Court of Punjab and Haryana in the impugned judgment [CR No. 1573 of 2011 dtd. 6/8/2018], reversed these findings.

(3.) The proceedings before the Courts below were as follows:

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MADAN MOHAN Vs. THAKAR DASS

Referred Judgements :-

JUDGEMENT

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