REGENT COMPUTRONICS PVT. LTD.

ABDUL KHARIM Appellant

V/S

M.M. Shibily Respondents

Referred Judgements :-

MANGAL AMUSEMENT PARK (P) LTD. V. STATE OF M.P & ORS. [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R N KAPOOR [REFERRED TO]
M N CLUBWALA VS. FIDA HUSSAIN SAHEB [REFERRED TO]
KONCHADA RAMAMURTY SUBUDHI DEAD VS. GOPINATH NAIK [REFERRED TO]
B Y DSOUZA VS. ANTONIO FAUSTO FERNANDES [REFERRED TO]
CORPORATION OF CALICUT VS. K SREENIVASAN [REFERRED TO]
C M BEENA VS. P N RAMACHANDRA RAO [REFERRED TO]
NEW BUS STAND SHOP OWENERS ASSOCIATION VS. CORPORATION OF KOZHIKODE [REFERRED TO]
SORAB ALIAS S P KAVINA VS. VISWANATHA MENON [REFERRED TO]
MANGAL AMUSEMENT PARK P LTD VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) DEFENDANT in O.S.No. 90 of 2004 on the file of the Subordinate Judge's Court, Attingal is the appellant. Suit filed by the respondents herein was decreed directing the appellant/defendant to surrender vacant possession of plaint schedule shop rooms; allowing realisation of arrears of licence fee and share of profit and restraining the appellant/defendant from inducting strangers in the plaint schedule shop rooms.

(2.) THE case of the plaintiffs/respondent before the court below was as follows:

(3.) ON the basis of the pleadings of the parties, the court below considered the issues as to

Click here to view full judgment.

ABDUL KHARIM Vs. M.M. SHIBILY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address