REGENT COMPUTRONICS PVT. LTD.

ABDUL RASHEED Appellant

V/S

MUSLIM MAHADAVIA JAMATH Respondents

Referred Judgements :-

M.NAMASIVAYA PILLAI VS V.JAYARAMAN [REFERRED TO]
SOUTH GUJARAT ROOFING TILES MANU FACTURERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
MUNICIPAL BOARD SAHARANPUR VS. IMPERIAL TOBACCO OF INDIA LIMITED [REFERRED TO]
MUNICIPAL BOARD SAHARANPUR VS. SHAHDARA DELHI SAHARANPUR LIGHT RAIL COMPANY LIMITED [REFERRED TO]
RAJA SOMASEKHAR CHIKKA VS. M PADURAVATAMMA [REFERRED TO]
KAMLA DEVI VS. LAXMI DEVI [REFERRED TO]
LOK ADHIKAR SANGH VS. STATE OF GUJARAT [REFERRED TO]
PALS THEATERS VS. B ABDUL GAFOOR SAHIB [REFERRED TO]
ADHU VS. V M PALANISWAMY GOUNDER [REFERRED TO]
D M BELGUMVALA VS. TAMILNADU REAL ESTATES PVT LTD [REFERRED TO]
B SHAJI VS. SREE PRAVARASWAMY DEVASTHANAM [REFERRED TO]

JUDGEMENT

(1.) Animadverting upon the judgment and decree dated 25.08.2008 passed by the learned I Additional Subordinate Judge, (Rent Control Appellate Authority), Erode in R.C.A. No. 6 of 2007 confirming the order and decree dated 12.04.2007 passed by the learned Principal District Munsif (Rent Controller), Erode in RCOP No. 25 of 2005, this revision is focussed by the tenants. The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the Rent Controller.

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

(3.) Heard both sides.

Click here to view full judgment.

ABDUL RASHEED Vs. MUSLIM MAHADAVIA JAMATH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address