REGENT COMPUTRONICS PVT. LTD.

G.SUBBURAJ, PROPRIETOR, NATIONAL TRANSPORT COMPANY, D.NO.1-A, GURUSAMY LANE, MAHAL VADAMBOKI STREET, MADURAI Appellant

V/S

B.V.VIDYASEKAR Respondents

Referred Judgements :-

SHA JETMULL GENMULL VS. GOCOOLDASS JAMUNADAS & CO. [REFERRED TO]
SHAH JETMULL GENUMULL VS. G.JUMNADOSS & COMPANY [REFERRED TO]
MANMOHAN DAS SHAH VS. BISHNU DAS [REFERRED TO]
MANMOHAN DAS SHAH VS. BISHUN DAS [REFERRED TO]
VIPIN KUMAR VS. ROSHAN LAL ANAND [REFERRED TO]
SHA NIRBHAYALA BAHADURMAL VS. KRISHNA RAO M NIKAN [REFERRED TO]
ASSOCIATED TRADERS AND ENGINEERS LTD VS. ALAMELU AMMAL [REFERRED TO]
A DURAISWAMI VS. A ARUMUGHAM [REFERRED TO]
B RAMESH VS. H NANDEESWARI [REFERRED TO]
M Salem VS. Josephine Mary [REFERRED TO]
V DINESH KUMAR CHENNAI VS. INDIRA BAI [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) The tenant, who lost in both the Courts below is the revision petitioner herein.

(3.) The respondents/Landlords filed RCOP.No.3 of 2004, on the file of the District Munsif Court, Madurai, for eviction on the ground of act of waste under Section 10(2)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act and for demolition and reconstruction under Section 14(i)(b) of the Act.

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G SUBBURAJ Vs. B V VIDYASEKAR

Referred Judgements :-

JUDGEMENT

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