REGENT COMPUTRONICS PVT. LTD.

Bareet Kumar Kakkar Appellant

V/S

Usha Arora Respondents

Referred Judgements :-

EAST END DWELLINGS CO. LTD. V. FINSBURY BOROUGH COUNCIL [REFERRED TO]
ROBERT BATCHELLER AND SONS LIMITED V. BATCHELLER [REFERRED TO]
JAGDISH PRASAD V. SMT. ANGOORI DEVI [REFERRED TO]
AJIT SINGH V. NARESH CHAND GUPTA AND OTHERS [REFERRED TO]
NISAR AHMAD V. IVTH ADDITIONAL DISTRICT JUDGE,LUCKNOW [REFERRED TO]
STATE OF BOMBAY VS. PANDURANG VINAYAK [REFERRED TO]
CHIEF INSPECTOR OF MINES VS. KARAM CHAND THAPAR [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
J K COTTON SPINNING AND WEAVING MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
PULIN BEHARI LAL VS. MAHADEB DUTTA [REFERRED TO]
K S SUNDARARAJU CHETTIAR VS. M R RAMACHANDRA NAIDU [REFERRED TO]
LAKSHMI VENKATESHWARA ENTERPRISES PVT LIMITED VS. SYEDA VAJHIUNNISSA BEGUM [REFERRED TO]
SHEELA FOAM PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
RAMDOSS VS. K THANGAVELU [REFERRED TO]

JUDGEMENT

(1.) HEARD Sh. V.K. Bist and Sh. Anirudh Bhatt learned Counsel for the petitioner and Standing Counsel for the respondents. By the present revision under section 25 of the Provincial Small Cause Courts Act plaintiffs/respondents have prayed for a decree for eviction in respect of the property situated on the Rampur Road Kashipur District Nainital.

(2.) THE plaintiff -respondents have stated that the provisions of Act No. 13 of 1972 are fully applicable to the premises in dispute.

(3.) PLAINTIFF respondents by way of amendment, in the plaint added paragraphs 8 -a and 8 -b with regard to the change of the user from residential to commercial and further that the defendant has sublet the accommodation. The decree for eviction was sought for arrears of rent to the extent of Rs. 4034, subletting as well as change of user.

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BAREET KUMAR KAKKAR Vs. USHA ARORA

Referred Judgements :-

JUDGEMENT

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