(1.) THESE two Civil Revision Petitions arise from a proceeding under the Kerala Buildings [Lease and Rent Control] Act,1965 [Act 2 of 1965],hereinafter referred to as the Act.
(2.) THE landlady is the revision petitioner in C.R.P.No.438 of 1984.The tenant is the revision petitioner in C.R.P.No.3456 of 1983.Both the landlady and the tenant challenge the order of the revisional court.
(3.) THESE are the facts: The petition schedule building was allotted to the landlady under a partition karar.The partition karar is Ext.A2.It is dated 5 -9 -1967.The building in question is in Cochin Corporation.The landlady(hereinafter in C.R.P.No.438 of 1984 the landlady will be referred to as the petitioner and the tenant as the respondent in this order)has no other building other than the building in question in the Corporation of Cochin.She also stated that she had no possession of any other building anywhere,other than the petition schedule building for her residence.Her case is that she had only a right of residence in the common tarwad house.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN