REGENT COMPUTRONICS PVT. LTD.

S. SUBRAMANIAM Appellant

V/S

G.R. PALANISAMY GOUNDER Respondents

Referred Judgements :-

V DHANAPAL CHETTIAR VS. YESODAI AMMAL [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]
UNION OF INDIA VS. GODFREY PHILIPS INDIA LIMITED :INDIA TOBACCO COMPANY LIMITED :VAZIR SULTAN TOBACCO COMPANY LIMITED [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
SHRIDHAR S O RAM DULAR VS. NAGAR PALIKA JAUNPUR [REFERRED TO]

JUDGEMENT

(1.) THESE two revisions are by the tenant.

(2.) THE subject matter and parties are the same in both the revisions.

(3.) R.C.O.P. No. 338 of 1982 was filed by the landlord, respondent herein, for the purpose of eviction on the grounds of wilful default in the payment of rent, change of user, and also on the ground that he requires the premises in question for additional accommodation, for his business.

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S SUBRAMANIAM Vs. G R PALANISAMY GOUNDER

Referred Judgements :-

JUDGEMENT

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