REGENT COMPUTRONICS PVT. LTD.

M.A.Suthar Appellant

V/S

Thiruvananthapuram Citizens Protection Forum Respondents

Referred Judgements :-

TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
RAM KUMAR BARNWAL VS. RAM LAKHAN [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
SHESHAMBAL VS. CHELUR CORPORATION CHELUR BUILDING [REFERRED TO]

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and decree dtd. 29/9/2004 in A.S.No.134 of 1995, passed by the III Additional District Court, Thiruvananthapuram, which arose from the judgment and decree dtd. 21/2/1994 in O.S.No.1532 of 1991 of the Additional Munsiff's Court (Rent Control Court), Thiruvananthapuram.

(2.) The plaintiff and defendant Nos. 1 to 6 are the respondents.

(3.) The appellant died during the proceedings, and his legal representatives were impleaded as additional appellants 2 to 5.

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M.A.SUTHAR Vs. THIRUVANANTHAPURAM CITIZENS PROTECTION FORUM

Referred Judgements :-

JUDGEMENT

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