REGENT COMPUTRONICS PVT. LTD.

HOTEL K K RESIDENCY Appellant

V/S

A MARIA CHARLES Respondents

Referred Judgements :-

COMMON WEALTH PACKING INDUSTRIES AND ANOTHER V. S.S.PERUMAR,PROPR. PIONEER ENGINEERING WORKS,MADRAS AND ANOTHER [REFERRED TO]
GANGARAM V. N.SHANKAR REDDY [REFERRED TO]
A.P.ABDUL RASHEED V. M/S.HOTEL K.K.RESIDENCY REP.BY MANAGING PARTNER K.M.THAJUDEEN [REFERRED TO]
S.R.BABU V. T.K.VASUDEVAN AND OTHERS [REFERRED TO]
CHHOTELAL PYARELAL THE PARTNERSHIP FIRM VS. SHIKARCHAND [REFERRED TO]
S DEVAN VS. N PALANIAPPAN LANDLORD [REFERRED TO]
MOOKKAN VS. A ABDUL RASHEETH DECEASED [REFERRED TO]
K M RANGANATHAN VS. S SANKARALINGAM [REFERRED TO]
RASI SILKS VS. T A VENKATACHALAM [REFERRED TO]
K.A. LOGANATHA NAICKER VS. S.R. BALASUNDARAM MUDALIAR [REFERRED TO]

JUDGEMENT

(1.) Animadverting upon the against the judgment and decree dated 22.7.2011 passed by the 1st Additional Subordinate Judge-cum-Rent Control Appellate Authority, Coimbatire, in R.C.A. No. 10 of 2009 reversing the order dated 6.3.2009 passed by the District Munsif-cum-Rent Controller, Coimbatore, this civil revision petition is filed. The parties, for the sake of convenience are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(2.) A thumbnail sketch of the germane facts in a few broad strokes can be encapsulated thus:

(3.) Challenging and impugning the said judgment of the Rent Control Appellate Authority, this revision has been filed by the landlord on various grounds.

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HOTEL K K RESIDENCY Vs. A MARIA CHARLES

Referred Judgements :-

JUDGEMENT

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