REGENT COMPUTRONICS PVT. LTD.

Kilburn Electricals Ltd. Appellant

V/S

Madras Pinjrapole Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LIMITED VS. DILBAHAR SINGH [REFERRED TO]
K NARASIMHA RAO VS. T M NASIMUDDIN AHMED [REFERRED TO]
N S M AHMAD JAMALIA BEEVI VS. D N SHAH [REFERRED TO]
CHORDIA AUTOMOBILES VS. S MOOSA [REFERRED TO]
MARIYAM BEGUM VS. BASHEERNISA BEGUM [REFERRED TO]
P M PUNNOOSE VS. K M MUNNERUDDI [REFERRED TO]
DIVISIONAL MANAGER UNITED INDIA INSURANCE CO LTD VS. SAMIR CHANDRA CHAUDHARY [REFERRED TO]
MARAGATHAMMAL VS. KAMALAMMAL [REFERRED TO]
SWAYAM PRAKASH ASHRAMAM VS. G ANANDAVALLY AMMA [REFERRED TO]
N DAKSHINAMOORTHY VS. ALPHONSEA CELESTINE KAMALA BENJAMINE [REFERRED TO]

JUDGEMENT

(1.) Challenging the concurrent finding of eviction recorded by the Rent Controller, Chennai, and confirmed by the Rent Control Appellate Authority, Chennai, the tenant has preferred the present Civil Revision Petition before this Court.

(2.) The civil revision petitioner is the tenant, and the respondent is the landlord.

(3.) For the sake of convenience, the parties shall hereinafter be referred to according to their jural relationship, viz., the revision petitioner company as the tenant and the respondent as the landlord.

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KILBURN ELECTRICALS LTD. Vs. MADRAS PINJRAPOLE

Referred Judgements :-

JUDGEMENT

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