REGENT COMPUTRONICS PVT. LTD.

RAM PRASAD AGRAWAL Appellant

V/S

RAMMANOHAR SONI Respondents

Referred Judgements :-

FIDA HUSAIN VS. ABDUL GAFFOR [REFERRED TO]
BABU LAL S/O GOPILAL JAIN VS. BILASI BAI W/O SEETARAM TRIVEDI AND ANOTHER [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
GAJANAN DATTATRAYA VS. SHERBANU HOSANG PATEL [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
SHEELA VS. FIRM PRAHLAD RAI PREM PRAKASH [REFERRED TO]
RAMLAL VS. PHAGUA [REFERRED TO]
Gajra Bevel Gears Ltd. VS. Manohar [REFERRED TO]

JUDGEMENT

(1.) THIS is the defendant/tenant's second appeal.

(2.) THE respondent/plaintiff had instituted a suit for eviction of the appellant/defendant on grounds under Section 12 (1) (b), (c), (d) and (m) of the chhattisgarh Accommodation Control Act, 1961 (henceforth 'the Act, 1961' ).

(3.) VIDE judgment and decree dated 6-7-2000 passed by 1st Civil Judge class I, Rajnandgaon in Civil Suit No. 9- A/1998 the suit was decreed on all the aforesaid grounds.

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RAM PRASAD AGRAWAL Vs. RAMMANOHAR SONI

Referred Judgements :-

JUDGEMENT

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