REGENT COMPUTRONICS PVT. LTD.

T. Elamurugan Appellant

V/S

Dr. G. Jayachitra Respondents

Referred Judgements :-

ARJUNLAL BHATT MALL GOTHANI VS. GIRISH CHANDRA DUTTA [REFERRED TO]
R KANTHIMATHI VS. BEATRICE XATRICE XAVIER [REFERRED TO]
AHMEDSAHEB (D) BY LRS VS. SAYED ISMAIL [REFERRED TO]
S K M MOHAMMED AMANULLAH VS. T C S RAMASANGU PANDIAN [REFERRED TO]
S VENKATESULU VS. V CHANDRA [REFERRED TO]
S GURUMURTHY VS. N RAMAN [REFERRED TO]
N.L. NARASIMHAN VS. T.I. VISWANATHAN [REFERRED TO]

JUDGEMENT

(1.) The above Civil Revision Petition arises against the judgment and decree passed in R.C.A. No. 524 of 2014 on the file of VIII Judge, Court of Small Causes, Chennai confirming the order in R.C.O.P. No.1202 of 2012 on the file of XI Judge, Court of Small Causes, Chennai.

(2.) The petitioner is the tenant and the respondent is the landlady.

(3.) The landlady filed R.C.O.P. No.1202 of 2012 for eviction on the ground of wilful default.

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T.ELAMURUGAN Vs. G.JAYACHITRA

Referred Judgements :-

JUDGEMENT

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