REGENT COMPUTRONICS PVT. LTD.

ARUMUGHA CHETTIAR Appellant

V/S

JAYARAMAN Respondents

Referred Judgements :-

AZIMUDDIN SAHIB V. RANGASWAMI PILLAI [REFERRED TO]
AZIMUDDIN SAHIB V. RANGASWAMI PILLAI [REFERRED TO]
MARI ANIMAL V. KANDASWAMY [REFERRED TO]
COMMISSIONER OF INCOME TAX MADRAS VS. KUMBAKONAM MUTUAL BENEFIT FUND LIMITED [REFERRED TO]
MAJATI SUBBARAO VS. P V K KRISHNA RAO [REFERRED TO]
K S SUNDARARAJU CHETTIAR VS. M R RAMACHANDRA NAIDU [REFERRED TO]
P N RAJU CHETTIAR VS. STATE OF TAMIL NADU [REFERRED TO]
K GOPALAN NAIR VS. V KAMALAMMAL [REFERRED TO]
SARASWATHI ALIAS SASIKALA VS. SYED IBRAHIM [REFERRED TO]
T ANANDAN VS. NOORJAHAN [REFERRED TO]

JUDGEMENT

(1.) R. C. O. P. No. 19 of 1985 on the file of District Munsif, cuddalore, was filed by the petitioner herein, for eviction of the respondent on the ground that the non-residential building, which is the subject matter of the proceeding, is bona fide required for his own occupation and also on the ground that the building requires demolition and reconstruction.

(2.) IT is alleged by the petitioner that as per Ex. A-23 partition deed in his family, he obtained ownership over the scheduled property. The respondent herein was the tenant under his father, and, after the petitioner became the landlord, the tenancy has been attorned to him. The rate of rent is Rs. 75 per month.

(3.) I will first take up the ground of demolition and reconstruction, for decision.

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ARUMUGHA CHETTIAR Vs. JAYARAMAN

Referred Judgements :-

JUDGEMENT

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