REGENT COMPUTRONICS PVT. LTD.

LEO COFFEE GRINDING WORKS REPRESENTED BY ITS SOLE PROPRIETOR P.R.K.BHASKARAN. Appellant

V/S

D.MOHANALAKSHMI Respondents

Referred Judgements :-

ELUMALAI ..VS.. KOTTEESWARAN @ KOTTI NAICKER [REFERRED TO]
VIJAY SINGH VS. VIJAYALAKSHMI AMMAL [REFERRED TO]
S VENUGOPAL VS. A KARRUPPUSAMI [REFERRED TO]
AMEERUDDIN VS. PREMAKUMARI [REFERRED TO]
R MOHAMMED HANIF VS. ABDUL WAHAB [REFERRED TO]
PURANDARA VITTAL VS. RADHA BAI [REFERRED TO]
B M A NAJIRA BEGUM VS. A M S KASSIM [REFERRED TO]
PARASMAL PROP MEHTA STORES VASTRALAYA NO 137 MINT STREET CHENNAI 600079 VS. R MOHAN [REFERRED TO]
SRIDHARAN VS. S NATARAJAN [REFERRED TO]

JUDGEMENT

(1.) This revision is directed against the judgment passed by the learned Rent Control Appellate Authority in RCA. No. 787 of 2004 dated 15.12.2009 in confirming the eviction order passed by the learned Rent Controller in RCOP. No. 349 of 2000 dated 20.04.2004 on the ground of demolition and reconstruction. The Revision Petitioner herein was the respondent/tenant and the respondent herein was the petitioner/landlady before the learned Rent Controller.

(2.) The brief facts of the case of the petitioner/landlady before the Rent Controller are as follows:-

(3.) The brief facts of the case of the respondent/tenant before the Rent Controller are as follows:

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LEO COFFEE GRINDING WORKS Vs. D MOHANALAKSHMI

Referred Judgements :-

JUDGEMENT

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