REGENT COMPUTRONICS PVT. LTD.

ANITA MEHRA Appellant

V/S

SH.D.K.CHABLANI Respondents

Referred Judgements :-

KAI KHUSHROO BEZONJEE CAPADIA VS. BAI JERBAI HIRJIBHOY WARDEN AND ANR. [REFERRED TO]
GANGA DUTT MURARKA VS. KARTIK CNANDRA DAS [REFERRED TO]
BHAWANJI LAKHAMSHI VS. HIMATLAL JAMNADAS DANI [REFERRED TO]
NIRANJAN KUMAR VS. DHYAN SINGH [REFERRED TO]
DUDH NATH PANDEY VS. SURESH CHANDRA BHATTASALI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
ANTHONY VS. KC ITTOP AND SONS [REFERRED TO]
SURJIT SINGH VS. H N PAHILAJ DECD [REFERRED TO]
ERUM TRAVELS VS. KANWAR RANI [REFERRED TO]
KANTA MANOCHA VS. HINDUSTAN PAPER CORPN [REFERRED TO]
CHEMICAL SALES AGENCIES VS. NARAINI NEWAR [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
GOODERHAM AND WORTS LTD VS. CANADIAN BROADCASTING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the impugned judgment and decree dated 04.11.2009 passed by the learned trial court in Suit No. 641/2009, wherein the learned trial court has allowed the application of the respondent No. 1?landlord, filed under Order XII Rule 6 of CPC and passed a decree of eviction against the appellant, while keeping the issue in respect of damages and mesne profits pending for further adjudication.

(2.) The facts of the case relevant for the disposal of the present appeal are as follows.

(3.) The respondent No. 1 is the landlord owning the suit premises which are occupied by the appellant. The respondent No. 1 filed a suit for possession, damages and permanent injunction in respect of its premises being a flat on the second floor of house No. 3/9, Sarvpriya Vihar, New Delhi, comprising of two bedrooms with attached bathrooms, a drawing-cum-dining room, kitchen, balconies and a servant quarter on the third floor.

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ANITA MEHRA Vs. D K CHABLANI

Referred Judgements :-

JUDGEMENT

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