REGENT COMPUTRONICS PVT. LTD.

SONALI REP. BY ITS PARTNER AMIT K. SAIYA, Appellant

V/S

C. BALAJI Respondents

Referred Judgements :-

JAYARAM METAL WORKS REPRESENTED BY ITS PARTNER SUBRAMANIAN V. G.JAGANATHAN AND ANOTHER [REFERRED TO]
RAM KUMAR DAS VS. JAGDISH CHANDRA DEO DHABAL DEB [REFERRED TO]
ANAND NIVAS PRIVATE LIMITED VS. ANANDJI KALYANJIS PEDHI [REFERRED TO]
DATTONPANT GOPALVARAO DEVAKATE VS. VITHALRAO MARUTHIRAO JANAGAVAL [REFERRED TO]
BISWABANI PRIVATE LIMITED VS. SANTOSH KUMAR DUTTA [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
DEV KUMAR DIED VS. SWARAN LATA [REFERRED TO]
S J EBENEZER VS. VELAYUDHAN [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
VALLAMPATI KALAVATHI VS. HAJI ISMAIL [REFERRED TO]
KANNIAMMAL VS. CHELLARAM [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
RAVAL AND CO VS. K G RAMACHANDRAN [REFERRED TO]
M|S CHILDRENÏ¿½S CHOICE VS. G K ADISESHIAH [REFERRED TO]
NANDAN BROTHERS VS. KAMALADEVI CHANDAK [REFERRED TO]
NATARAJA TRADING COMPANY VS. K MANOHAR [REFERRED TO]
N RENGAIYAN VS. A M NOORULLAH [REFERRED TO]
S M MOHAMED MEERA SHA VS. STATE [REFERRED TO]
AKTHARS VS. HITESH V SHAH [REFERRED TO]
LAKSHMIDAS VED VS. PARAG MAWANI [REFERRED TO]
Mohamed Rehmatullah VS. Sankaran [REFERRED TO]
V DINESH KUMAR CHENNAI VS. INDIRA BAI [REFERRED TO]
RASI SILKS VS. T A VENKATACHALAM [REFERRED TO]
S C SEKAR VS. TAMILNAD MERCANTILE BANK SHAREHOLDERSÏ¿½ WELFARE ASSOCIATION [REFERRED TO]
TAMIL NADU MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. RESERVE BANK OF INDIA [REFERRED TO]
SENAITHALAIVAR MAHAJANA SANGAM CHARITABLE TRUST VS. A K LOGANATHAN [REFERRED TO]
BATCO ROADWAYS VS. A RADHAMMAL [REFERRED TO]

JUDGEMENT

(1.) THE Civil Revision Petitioner/Appellant/Respondent/ Tenant has preferred this Civil Revision Petition as against the order dated 12.10.2009 in R.C.A.No.754 of 2008 passed by the Learned VIII Judge, Court of Small Causes, Chennai.

(2.) THE Learned Appellate Authority viz., VIII Judge, Court of Small Causes, Chennai, while passing order in R.C.A.No.754 of 2008 dated 12.10.2009, has among other things observed that '... THE Petitioner has pleaded and established has bona fides with regard to his claim and he is entitled for an order of eviction against the Respondent on the ground of owner's own use and occupation.' Further, the Learned Appellate Authority has opined that the 'Learned Rent Controller has addressed all the issues in its proper perspective and has come to a right conclusion that the claim of the Petitioner is bona fide and ordered eviction of the Respondent which suffers from no serious factual or legal infirmity that warrants interference from this Court' and resultantly, dismissed the Appeal without costs.

(3.) BEING dissatisfied with the order passed by the Learned Appellate Authority viz., VIII Judge, Court of Small Causes, Chennai in R.C.A.No.754 of 2008 dated 12.10.2009, the Revision Petitioner/Respondent/Tenant has preferred this Revision before this Court.

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SONALI Vs. C BALAJI

Referred Judgements :-

JUDGEMENT

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