REGENT COMPUTRONICS PVT. LTD.

A.Ahmed Ali Appellant

V/S

A. Venkatesh Respondents

Referred Judgements :-

H.P.PYAREJAN V. DASAPPA (DEAD) BY LRS. AND ORS. [REFERRED TO]
GUNWANTBHAI MULCHAND SHAH AND ORS. V. ANTON ELIS FAREL AND ORS. [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
PUKHRAJ D JAIN VS. G GOPALAKRISHNA [REFERRED TO]
R K PRAVATHARAJ GUPT VS. K C JAYADEVA REDDY [REFERRED TO]
NANAK BUILDERS AND INVESTORS PRIVATE LIMITED VS. VINOD KUMAR ALAG [REFERRED TO]
S GANANATHA PERUMAL VS. S VALLIAPPAN [REFERRED TO]
K MANOHARAN VS. T JANAKI AMMAL [REFERRED TO]

JUDGEMENT

(1.) The first respondent in CRP NPD No. 4095 of 2010 filed R.C.O.P. No. 560 of 2004 before the Rent Controller, Chennai, which contained the following allegations in short:

(2.) After analysing the pleadings, evidence and exhibits the learned X Judge, Small Causes at Chennai, allowed the petition fixing fair rent at Rs. 19,595.86 per month.

(3.) Aggrieved against the order of trial Court, the respondent/revision petitioner herein has preferred an appeal in R.C.A. No. 559 of 2005 before the learned VIII Judge, Small Causes at Chennai, in which he has filed an application under Order 41 Rule 27 C.P.C. in M.P. No. 672 of 2008 for receipt of additional documents on his side. In the affidavit filed in support of M.P. No. 672 of 2008, the petitioner/tenant is averred as under:

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A.AHMED ALI Vs. A. VENKATESH

Referred Judgements :-

JUDGEMENT

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