REGENT COMPUTRONICS PVT. LTD.

Chandrakant Gangadas Sanghavi Appellant

V/S

Hansaben Dhirajlal Jadga Respondents

Referred Judgements :-

SMITH V. PENNY [REFERRED TO]
JONES V. WHITEHIL [REFERRED TO]
RAGHAVAN VS. KELAPPAN [REFERRED TO]
V.M. DESHMUKH V.K.M. KOTHARI [REFERRED TO]
KOLANDAVEL CHETTIAR V. KOOLAYANA CHETTIAR [REFERRED TO]
RUNJU V. AHMED UNNISA BEGUM [REFERRED TO]
SESHANARAYANA RAO V. VENKATESA RAO [REFERRED TO]
KAILASBHAI SHUKARAM TIWARI VS. JOSTNA LAXMIDAS PUJARA [REFERRED TO]
TARABEN VS. MANUBHAI HARINARAYAN PANDYA [REFERRED TO]
MUHAMMAD VS. SINNAMALU AMMA [REFERRED TO]
K BALAKRISHNA MENON VS. DISTRICT JUDGE KOZHIKODE [REFERRED TO]
KRISHNAN THAMPI VS. SANKARADAS [REFERRED TO]
BHAGEM ANANT SHIRODKAR VS. BASCORE VITOLA SINAI VAGLO [REFERRED TO]

JUDGEMENT

(1.) The present Civil Revision Application is filed under Sec. 29 of the Bombay Rents, Hotel and Lodging House Rates Control Act 1947 (for short "the Rent Act ") challenging Judgment and Decree passed by the Second Additional District Judge Rajula in Regular Civil Appeal No.12 of 2022, whereby the judgement and decree passed in Regular Civil Suit No.34 of 2016 by Additional Senior Civil Judge Rajula has been confirmed.

(2.) Since the substantial questions are involved in Regular Civil Suit No.34 of 2016, the same is considered as the lead suit and the parties of the Civil Suit No.34 of 2016 are referred to at their original status that was there in the Civil Suit No.34 of 2016 and common order is passed inf both the Civil Revision Applications as the point of issue is common in both the Civil Revision Applications.

(3.) For the sake of brevity and convenience, petitioners are referred to as the original defendant nos.5 and 6 and the respondent no.1 herein is referred to as plaintiff.

Click here to view full judgment.

CHANDRAKANT GANGADAS SANGHAVI Vs. HANSABEN DHIRAJLAL JADGA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address