REGENT COMPUTRONICS PVT. LTD.

S MARIAMMAL Appellant

V/S

SORNAVALLI ACHI Respondents

Referred Judgements :-

MANGILAL V. SUGAN CHAND [REFERRED TO]
RAMACHANDRAN V. LAKSHMINARAYANASWAMI [REFERRED TO]
HARIHAR BANERJI V. RAMSHASHI ROY AND OTHERS [REFERRED TO]
BURMAH SHELL OIL DISTRIBUTOR V. KHAJA MIDHAT NOOR [REFERRED TO]
BHAIYA PUNJALAL BHAGWANDDIN VS. DAVE BHAGWATPRASAD PRABHUPRA SAD [REFERRED TO]
MANGILAL VS. SUGAN CHAIID RATHIDECEASED AND AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES [REFERRED TO]
BURMAH SHELL OIL DISTRIBUTING NOW KNOWN AS BHARAT PETROLEUM COR PORATION LIMITED VS. KHAJA MIDHAT NOOR [REFERRED TO]
CARRARA MARBLE AND TERRAZO CO LTD VS. CHARU CHANDRA GUHA [REFERRED TO]
BAIDYANATH BHATTACHARJEE VS. NIRMALA BALA DEVI [REFERRED TO]

JUDGEMENT

(1.) LEGAL heirs of the defendant are the appellants before this Court.

(2.) THE suit filed by the plaintiff was one for recovery of possession on termination of tenancy.

(3.) THE following substantial question of law was raised for consideration at the time of admission of the second appeal: "whether the notice dated 3. 11. 1980 is in accordance with the provisions of Sec. 106 of the Transfer of Property Act""

Click here to view full judgment.

S MARIAMMAL Vs. SORNAVALLI ACHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address