REGENT COMPUTRONICS PVT. LTD.

A.RAMESH Appellant

V/S

P.KALYANI Respondents

Referred Judgements :-

KOLANDAIVELU CHETTIAR VS. KOLAYANA CHETTIAR [REFERRED TO]
RAJARATHINAM CHETTY V. ABDUL GANI AND OTHERS [REFERRED TO]
N.SIVATHANU PILLAI VS. R.SUBRAMANIAM [REFERRED TO]
THIRUNAVUKKARASU VS. VASANTHA AMMAL [REFERRED TO]
S.S.SUNDARAM CHETTIAR V. SITAL ACHI [REFERRED TO]
A.P.SWAMY V,V.KUNJITHAPADAM [REFERRED TO]
BROOKE BOND INDIA LIMITED,MADURAI VS. R.RAGHAVAN [REFERRED TO]
E.I.VELAYUTHAM V. HAJEERA [REFERRED TO]
RANA PARTAP VS. STATE OF HARYANA [REFERRED TO]
BIMLA DEVI KAILASH NANDAN PRASAD VS. FIRST ADDITIONAL DISTRICT JUDGE:ADDITIONAL DISTRICT JUDGE MORADABAD [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
JESS RAPHAEL VS. K L REGINA JOSEPH MRS [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
M ABDUL RAHMAN VS. S SADASIVAM [REFERRED TO]
RUTH MARGARET GONSALVES VS. K T H PRESSES [REFERRED TO]
M NEMICHAND JAIN VS. P ETHIRAJAN [REFERRED TO]
ARUMUGHA CHETTIAR VS. JAYARAMAN [REFERRED TO]
BROOKE BOND INDIA LIMITED VS. R RAGHAVAN [REFERRED TO]
SHERWOOD EDUCATIONAL SOCIETY NO 3 XIII AVENUE HARRINGTON ROAD CHETPET MADRAS 31 VS. ABID NAMAZIE [REFERRED TO]
VELMURUGAN ENGINEERS VS. A KALIAPPAN [REFERRED TO]
P RAMASAMY VS. TAMIL NADU PUBLIC SERVICE COMMISSION [REFERRED TO]
T V JAGATRAKSHAGAN SINCE DECEASED VS. N FUTAREE BAI [REFERRED TO]
AKTHARS VS. HITESH V SHAH [REFERRED TO]
S NAGARAJAN VS. T SIVAPRAKASAM [REFERRED TO]
S N VAIRAVELU VS. P SUNDARAM [REFERRED TO]
Sharbudin VS. K Subramani [REFERRED TO]
PRESIDENT COMMUNIST PARTY VS. MOHAMMAD RAHAMATUL ANSARI [REFERRED TO]
J V BHOOPALAN VS. RAJAMANI CKAMMAL [REFERRED TO]
V KANNADASAN VS. A MALIK [REFERRED TO]
V DINESH KUMAR CHENNAI VS. INDIRA BAI [REFERRED TO]
BATCO ROADWAYS VS. A RADHAMMAL [REFERRED TO]

JUDGEMENT

(1.) The Petitioners/Appellants/Respondents have projected this Civil Revision Petition as against the Judgment dated 22.07.2009 in R.C.A.No.761 of 2007 passed by the Learned VII Judge, Court of Small Causes, Chennai.

(2.) The Learned Appellate Authority viz., the VII Judge, Court of Small Causes while passing orders in R.C.A.No.761 of 2007 has among other things observed that 'the requirement of the Respondent/Landlady for occupation of her second son is a bonafide one and that she has established the ingredients of Section 10(3)(a)(iii) of the Act and resultantly, dismissed the Appeal without costs.'

(3.) Dissatisfied with the Judgment dated 22.07.2009 in R.C.A.No.761 of 2007 passed by the Learned Appellate Authority viz., VII Judge, Court of Small Causes, Chennai, the Civil Revision petitioners/Appellants/Tenants have filed this Civil Revision Petition before this Court.

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A RAMESH Vs. P KALYANI

Referred Judgements :-

JUDGEMENT

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