REGENT COMPUTRONICS PVT. LTD.

G.JAGADISH Appellant

V/S

B.S.GANESHA RAO Respondents

Referred Judgements :-

M/S. BENNETT COLEMAN AND COMPANY VS. PREM CHAND JAIN AND OTHERS [REFERRED TO]
MAHAENDRA MAHTO VS. SURAJ PRASAD OJHA [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
JAGDISH PRASAD VS. ANGOORI DEVI [REFERRED TO]
DUGGI VEERA VENKATA GOPALA SATYANARAYANA VS. SAKALA VEERA RAGHAVAIAH [REFERRED TO]
BHAIRAB CHANDRA NANDAN VS. RANADHIR CHANDRA DUTTA [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
SHAH PHOOLCHAND LALCHAND VS. PARVATHI BAI [REFERRED TO]
RAJ KUMAR KHAITAN VS. BIBI ZUBAIDA KHATUN [REFERRED TO]
DEV KUMAR DIED VS. SWARAN LATA [REFERRED TO]
GANDA SINGH VS. RAM NARAIN SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS petition under Section 50 of the Karnataka Rent Control act (for short 'the Act') is by the tenant and the alleged sub-lessee, petitioners herein, against the order of the Judge of small causes, bangalore passed in HRC No. 332/86 allowing the petition of the landlady.

(2.) THE respondent's deceased husband one B. S. Ganesha Rao filed an eviction petition in HRC No. 332/1986 on two grounds:-

(3.) THAT the first petitioner contrary to the law and the agreement has transferred the schedule premises by way of sub-lease to the second petitioner herein. Therefore they are liable to be evicted under section 21 (1) (f) of the Act.

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G JAGADISH Vs. B S GANESHA RAO

Referred Judgements :-

JUDGEMENT

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