REGENT COMPUTRONICS PVT. LTD.

RAMESHLAL Appellant

V/S

National Stationery Mart Respondents

Referred Judgements :-

BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
RAM DASS VS. ISHWAR CHANDER [REFERRED TO]
GULABBAI VS. NALIN NARSI VOHRA [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
PRATAP RAI TANWANI VS. UTTAM CHAND [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]

JUDGEMENT

(1.) The substantial question of law formulated and to be answered in this plaintiffs' second appeal is as under :-

(2.) The imperative facts required for de-termination in this appeal are as under :-

(3.) The trial Court, by its judgment and decree dated 26-4-2000 upholding the need, negativing the defence that plaintiffs are desirous of enhancing the rent, a decree for eviction under Section 12(l)(f) of the Act of 1961 was passed finding that they are not possessed of any other alternative reasonably suitable accommodation of their own in the Raipur town.

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RAMESHLAL Vs. NATIONAL STATIONERY MART

Referred Judgements :-

JUDGEMENT

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