REGENT COMPUTRONICS PVT. LTD.

SRIRAM Appellant

V/S

Chidambarakani Respondents

Referred Judgements :-

M.ABDUL RAHMAN VS. S.SADASIVAM [REFERRED TO]
A.SANKARAN AND ANR VS. S.K.BALASUNDARAM AND ANR [REFERRED TO]
M/S.AKTHARS,REP BY ITS PROPRIETOR VS. HITESH V.SHAH [REFERRED TO]
P.S.JANAKAVALLI AMMAL VS. THE REGIONAL MANAGER TAMILNADU HAND-LOOM WEAVERS CO-OP SOCIETY LTD. [REFERRED TO]
R.RANGA BABU AND ORS VS. A.R.DEVANDRAN [REFERRED TO]
ABDUL KADAR VS. PACKIYARAJ (DIED) AND ORS. [REFERRED TO]
MATTULAL VS. RADHE LAL [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
AKTHARS VS. HITESH V SHAH [REFERRED TO]
PRABHAKARAN VS. MUTHULAKSHMI [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petitions is directed as against the fair and decreetal order dated 22.01.2016 passed by the learned Principal Subordinate Judge, Salem, (herein after called as Rent Control Appellate Authority) in R.C.A.No.10 of 2015, confirming the order dated 07.11.2014 passed by the learned I Additional District Munsif, Salem, (herein after called as Rent Controller) in R.C.O.P.No.62 of 2013, thereby dismissing the petition for eviction on the ground of owners occupation.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the petitioner/landlord in brief is as follows :-

Click here to view full judgment.

SRIRAM Vs. CHIDAMBARAKANI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address