REGENT COMPUTRONICS PVT. LTD.

R.MITTALAL JAIN Appellant

V/S

JOHNY D'COUTA Respondents

Referred Judgements :-

MARUDACHALA UDAYAR V. DHANDAPANI [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
RAJA MUTHUKONE D VS. T GOPALASAMI [REFERRED TO]
E PALANISAMY VS. PALANISAMY [REFERRED TO]
P M PUNNOOSE VS. K M MUNNERUDDI [REFERRED TO]
Nambi Thevar VS. State of Tamilnadu [REFERRED TO]

JUDGEMENT

(1.) The tenant is the revision petitioner who has been evicted on the grounds of wilful default. The Rent Controller and the appellate authority confirmed the findings of wilful default.

(2.) The learned counsel for the petitioner attacked the order of eviction on the following grounds:

(3.) The learned counsel for the caveator on the other hand would submit that,

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R MITTALAL JAIN Vs. JOHNY DCOUTA

Referred Judgements :-

JUDGEMENT

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