REGENT COMPUTRONICS PVT. LTD.

REGIONAL MANAGER, MANAGING DIRECTOR AND MANAGER, TAMIL NADU HANDLOOM WEAVERS COOPERATIVE SOCIETY LTD Appellant

V/S

V NATARAJAN Respondents

Referred Judgements :-

TAMIL NADU WAKF BOARD,REP BY ITS SECRETARY K.T. FAKIR AHMED V. S. SYED INAM SAHEB AND ANR. [REFERRED]
THIRU CHELLIAH PANDITHAN V. TMT. ANTHONIAMMAL AND TWO ORS. [REFERRED]
BATA INDIA LIMITED,MANAGER V. M.R. MANICKAM AND [REFERRED]
SUPER FORGINGS AND STEELS (SALES) PRIVATE LIMITED V. THYABALLY RASULJEE (DEAD)THROUGH L.RS. [REFERRED]
Bata India Limited VS. M R Manickam [REFERRED]

JUDGEMENT

(1.) Heard both sides.

(2.) The unsuccessful tenants are the revision petitioners herein.

(3.) The respondent/landlord filed RCOP 10 of 1997, on the file of the Principal Rent Controller, Kumbakonam, for eviction of the revision petitioners on the ground of owner's occupation under Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act.

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REGIONAL MANAGER, MANAGING DIRECTOR AND MANAGER, TAMIL NADU HANDLOOM WEAVERS COOPERATIVE SOCIETY LTD Vs. V NATARAJAN

Referred Judgements :-

JUDGEMENT

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