REGENT COMPUTRONICS PVT. LTD.

MURUGAN FINANCE, ARNI, BY ITS MANAGING PARTNER BALASUBRAMANYAN, ARNI Appellant

V/S

SENTHILNATHAN Respondents

Referred Judgements :-

AMARJIT SINGH VS. KHATOON Q UAMARAIN [REFERRED TO]
GOVIND VS. JEETSINGH [REFERRED TO]
RAMESH KUMAR VS. KESHO RAM [REFERRED TO]
GURDEV SINGH VS. SURJIT KUMAR ALIAS JIT ANOTHER [REFERRED TO]
UBAIBA VS. DAMODARAN [REFERRED TO]
J JERMONS VS. ALIAMMAL [REFERRED TO]
G. SASTHA VS. G. GOMATHI AMMAL [REFERRED TO]

(1.) TENANT in R.C.O.P.No.8 of 1996 on the file of the Rent Controller, Arni, is the revision petitioner.

(2.) PARTIES herein will be referred to according to their rank before the Rent Controller.

(3.) THE concurrent findings of the Authorities below are challenged in this revision under Sec.25 of the Tamilnadu Rent Control Act.