REGENT COMPUTRONICS PVT. LTD.

Thirumaran @ Saravanan Appellant

V/S

VASANTHAKUMARI Respondents

Referred Judgements :-

RAJESWARI AND OTHERS VS. RAMALINGAM [REFERRED]
RAJENDRA KUMAR JAIN,ANAND KUMAR JAIN,GULATI ROAT VS. S.JAIKRISHNAN [REFERRED]
VINAYKISHORE PUNAMCHAND MUNDHADA VS. BHUMI KALPATARU [REFERRED]
MOHAMMED SALEHA VS. SYED NOORUDDIN [REFERRED]
KANNIKA VS. KRISHNASAMY [REFERRED]
R NAGARATHINAM AMMAL VS. M RAJA ALIAS GOVINDARAJ [REFERRED]
ABDUL RAHIM VS. JOTHI [REFERRED]

JUDGEMENT

(1.) The above Civil Revision Petition arises against the judgment and decree passed in R.C.A.No.3 of 2013 on the file of the Rent Control Appellate Authority (Principal Subordinate Court), Cuddalore, confirming the order of eviction passed in R.C.O.P.No.9 of 2008 on the file of the Rent Controller (Principal District Munsif Court), Cuddalore.

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

(3.) The respondent/landlady filed R.C.O.P.No.9 of 2008 for eviction on the ground of willful default, act of nuisance and sub-letting.

Click here to view full judgment.

THIRUMARAN @ SARAVANAN Vs. VASANTHAKUMARI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address