REGENT COMPUTRONICS PVT. LTD.

B. SELVARAJ Appellant

V/S

KRISHNA REDDY Respondents

Referred Judgements :-

R.R.DHINAKARAN V. CHINNA KUPPASAMY [REFERRED TO]
G.SUBBURAJ V. B.V.VIDYASEKAR [REFERRED TO]
MANMOHAN DAS SHAH VS. BISHNU DAS [REFERRED TO]
RAFAT ALI VS. SUGNI BAI [REFERRED TO]
SHA NIRBHAYALA BAHADURMAL VS. KRISHNA RAO M NIKAN [REFERRED TO]
RAJARANI SILK PALACE VS. C K B MURUGAN [REFERRED TO]
M SHANMUGAM VS. C KANNABIRAN [REFERRED TO]
A DURAISWAMI VS. A ARUMUGHAM [REFERRED TO]
B RAMESH VS. H NANDEESWARI [REFERRED TO]
G. NATARAJAN VS. P. THANDAVARAYAN [REFERRED TO]
MOHAMMED ARIF AND ORS. VS. K.P.R. JAFARULLAH [REFERRED TO]
M. KARUPPANNA GOUNDER VS. C. VISUVASAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Whether all acts of waste allegedly committed by the tenant would amount to a ground for eviction or it is only those acts of waste, which would very probably impair the value of the building or its utility, would be a ground for eviction;

(2.) The tenant is the revision petitioner. On the death of the tenant / sole revision petitioner, (B.Selvaraj), his legal representatives have been brought on record, as petitioners 2 to 6 (vide order, dated 19.03.2014, made in CMP Nos.927 to 929 of 2013).

(3.) The landlords sought for eviction of the tenant on the ground that the tenant altered the super-structure of the rented building, without the consent of the landlords and that it has impaired the value and utility of the building.

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B. SELVARAJ Vs. KRISHNA REDDY

Referred Judgements :-

JUDGEMENT

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