REGENT COMPUTRONICS PVT. LTD.

SOURIAMMAL Appellant

V/S

R.RAMESH Respondents

Referred Judgements :-

K.A.LOGANATHA NAICKER V. S.R.BALASUNDARAM MUDALIAR [REFERRED TO]
A.PERUMAL AND 4 OTHERS V. P.MOHAMMED SARBUDDEEN [REFERRED TO]
RAM NARAIN ARORA V. ASHA RANI AND OTHERS [REFERRED TO]
RANA PARTAP VS. STATE OF HARYANA [REFERRED TO]
RAM DASS VS. ISHWAR CHANDER [REFERRED TO]
MEENALEKNATHKSHIRSAGAR VS. TRADERS AND AGENCIES [REFERRED TO]
S R BABU VS. T K VASUDEVAN [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
MUNIAMMAL VS. R SUNDARA MAHALINGAM [REFERRED TO]
ARUMUGHA CHETTIAR VS. JAYARAMAN [REFERRED TO]
SANKARANARAYANAN VS. PALANISWAMI [REFERRED TO]
T S SETHURAMAN VS. J NAGALAKSHMI [REFERRED TO]
MOOKKAN VS. A ABDUL RASHEETH DECEASED [REFERRED TO]
T V JAGATRAKSHAGAN SINCE DECEASED VS. N FUTAREE BAI [REFERRED TO]
RASI SILKS VS. T A VENKATACHALAM [REFERRED TO]
SHAHJAHAN VS. JANATH ASHRAF UDUMAN [REFERRED TO]

JUDGEMENT

(1.) Animadverting upon the order dated 8.2.2007 passed by the Rent Control Appellate Authority(VII Small Causes Court) Chennai, in R.C.A. No. 600 of 1999 reversing the judgment and decree dated 28.7.1999 passed by the Rent Controller-XII Small Causes Court, Chennai, in R.C.O.P. No. 149 of 1996, this civil revision petition is focused.

(2.) Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Challenging and impugning the judgment of the appellate Court, the landlady filed this revision on various grounds, the gist and kernal of them would run thus:

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SOURIAMMAL Vs. R RAMESH

Referred Judgements :-

JUDGEMENT

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