(1.) C.R.P.No.2898 of 1998 is filed by landlord and the same arises from R.C.O.P.No.262 of 1986. C.R.P.No.2198 of 1998 is filed by tenant and the same arises from R.C.O.P.No.272 of 1988. For the sake of convenience, parties will be referred to as "landlord" and "tenant".
(2.) BOTH the eviction petitions were filed by same landlord against same tenant. R.C.O.P.No.262 of 1986 was filed by landlord claiming eviction on the ground that the building requires immediate demolition and reconstruction and also for the reason that after demolition, building is required for the occupation of landlord's son for his business requirement and to augment income.
(3.) BOTH these petitions were clubbed together and evidence was taken in R.C.O.P.No.262 of 1986 from which C.R.P.No.2898 of 1998 arises. On the side of landlord Exs.P-1 to P-14 were marked and on the side of tenant Exs.R-1 to R-7 were marked Commissioner's report is marked as Ex.C-1. Enclosures in the Commissioner's report were marked as Exs.C-2 and C-3. Oral evidence consist of P.Ws.1 and 2 and R.Ws.1 and 2.
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..
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