REGENT COMPUTRONICS PVT. LTD.

K PERUMAL Appellant

V/S

G Subramania Pillai Respondents

Referred Judgements :-

VIDYA BAI V. SHANKERLAL [REFERRED]
DEVAJI,S. V. K.SUDARSHANA RAO [REFERRED]
R.SAKUNTHALA V. K.CHOCKALINGAM [REFERRED]
A.S.VENKATARAMAN V. A.V.HARIKRISHNAN NAIDU [REFERRED]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED]
VIJAYALAXMI PRINTING PRESS VS. N SHANKAR [REFERRED]
ZUBEDABI VS. ABDUL KHADER [REFERRED]
K GOPALAN NAIR VS. V KAMALAMMAL [REFERRED]
Bata India Limited VS. M R Manickam [REFERRED]
T Sivakumar VS. K Prabhakaran [REFERRED]
RADHA H JOSHI VS. PIONEER SURGICAL COMPANY [REFERRED]
D PERIYAGOPAL VS. K VISWANATHAN [REFERRED]
SIRONMANI VS. C.D. ANNA SHOLLY [REFERRED]

JUDGEMENT

(1.) This Civil Revision Petition is filed as against the order, dated 10.01.2014 passed in R.C.A.No.2 of 2013 on the file of Rent Control Appellate Court (Sub Court, Valliyoor), Tirunelveli District, confirming the order passed in R.C.O.P.No.4 of 2011 dated 13.02.2012 on the file of the Rent Controller (Principal District Munsif) Valliyoor.

(2.) Heard the learned counsels appearing for the petitioner and the respondent.

(3.) The revision petitioner herein is the tenant in respect of the petition premises owned by the respondent. The petitioner and the respondent are referred to as tenant and landlord.

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K PERUMAL Vs. G SUBRAMANIA PILLAI

Referred Judgements :-

JUDGEMENT

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