REGENT COMPUTRONICS PVT. LTD.

A. DHARMARAJ Appellant

V/S

KASTURI Respondents

Referred Judgements :-

K.ALAGAPPAN PADAYATCHI VS. V.ALAGAPPAN PADAYATCHI [REFERRED TO]
N.ESWARI VS. K.SWARAJYA LAKSHMI [REFERRED TO]
MAHANT BIKRAM DASS CHELA VS. FINANCIAL COMMISSIONER REVENUE PUNJAB CHANDIGARH [REFERRED TO]
OWNERS AND PARTIES INTERESTED IN M V "VALI PERO" OWNERS AND PARTIES INTERESTED IN M V "VALI PERO" VS. FERNANDEO LOPEZ:FERNANDEO LOPEZ [REFERRED TO]
BHARAT KHANDASARI UDYOG VS. KHANDASARI INSPECTOR ROORKEE WEST CIRCLE [REFERRED TO]
B KANDASAMY REDDIAR RASULAHMED G SASTHA VS. O GOMATHIAMMAL [REFERRED TO]
VALLAMPATI KALAVATHI VS. HAJI ISMAIL [REFERRED TO]
IRENE VS. V S VENKATARAMAN [REFERRED TO]
UDAY SHANKAR UPADHYAY VS. NAVEEN MAHESHWARI [REFERRED TO]
M A RAJARATHNAM VS. T RAJAMMAL [REFERRED TO]
SOWKATH ALI VS. PAPPU [REFERRED TO]
P PALANI VS. NEW INDIA ASSURANCE COMPANY LTD CHENNAI [REFERRED TO]

JUDGEMENT

(1.) These Civil Revision Petitions arise out of the concurrent orders of dismissal of a petition for eviction filed by the landlord.

(2.) I have heard Mr. T.V. Ramanujun, learned Senior Counsel for the Petitioner in both the revisions and Mr. P. Gopalan, Learned Counsel for the Respondents in both the revisions.

(3.) The Petitioner herein filed RCOP Nos. 1508 and 1509 of 2001 against the Respondents in these revisions, seeking their eviction from non-residential buildings (shops), on the ground that he required the premises for own use and occupation. By a common order dated 18.7.2003, the Rent Controller dismissed the eviction petitions. The appeals filed by the Petitioner in R.C.A. Nos. 1213 and 1214 of 2003 were also dismissed by the Appellate Authority by an order dated 5.12.2008, forcing the Petitioner-landlord to come up with the above revisions.

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A DHARMARAJ Vs. KASTURI

Referred Judgements :-

JUDGEMENT

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