REGENT COMPUTRONICS PVT. LTD.

A.DURAISWAMI Appellant

V/S

A.ARUMUGHAM Respondents

Referred Judgements :-

G.NATARAJAN V. T.THANDAVARAYAN [REFERRED TO]
SHRI ANUP CHAND AND OTHERS V. SHRI TRILOK SINGH [REFERRED TO]
MESDAMES TARA MOOLCAUKAR V. RAJA MOHAN RAO [REFERRED TO]
SAVITRI DEVI V. U. S. BAJPAI [REFERRED TO]
MESDAMES TARA MOOLCAUKAR V. RAJA MOHAN RAO [REFERRED TO]
MANMOHAN DAS SHAH VS. BISHUN DAS [REFERRED TO]
OM PRAKASH VS. AMAR SINGH [REFERRED TO]
BRIJENDRA MATH BHARGAVA VS. HARSH WARDHAN [REFERRED TO]
PRATAP NARAIN VS. DISTRICT JUDGE AZAMGARH [REFERRED TO]
VISWANATHAN VS. PORICHU [REFERRED TO]
SHANMUGAM VS. RAO SAHEB [REFERRED TO]
C KAILASCHAND JAIN VS. MOHAMED KASIM [REFERRED TO]
R.GOVINDASWAMI NAIDU VS. G.PUSHPALAMMAL [REFERRED TO]
R.GOVINDASWAMI NAIDU VS. G.PUSHPALAMMAL [REFERRED TO]

JUDGEMENT

(1.) TENANT in R. C. O. P. No. 17 of 1990, on the file of Rent controller, Tiruppur, is the revision petitioner.

(2.) EVICTION was sought by respondent herein on the ground that the revision petitioner has committed wilful default in payment of rent for a period of eight months at the rate of Rs. 700 per mensem. There was a further averment that the tenant has sub-let the building without the written consent of the landlord and that he has also committed acts of waste which has reduced the value and utility of the building permanently.

(3.) I will first take into consideration the contention put forward by learned counsel for the tenant, whether the landlord has substantiated his case that the tenant is liable to be evicted on the ground of acts of waste.

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A DURAISWAMI Vs. A ARUMUGHAM

Referred Judgements :-

JUDGEMENT

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