REGENT COMPUTRONICS PVT. LTD.

S. KATTAPPAN Appellant

V/S

CIVIL ADVOCATES CLERKS' ASSOCIATION, REB. BY ITS PRESIDENT 5A COLLECTOR OFFICE ROAD DINDIGUL TOWN Respondents

Referred Judgements :-

VIJAY SINGH VS. VIJAYALAKSHMI AMMAL [REFERRED TO]
AHAMMAD KANNA VS. MUHAMMED HANEEF [REFERRED TO]
KALLIANI VS. MADHAVI [REFERRED TO]
SARAMMA VARGHESE VS. GEORGE [REFERRED TO]
SHERWOOD EDUCATIONAL SOCIETY NO 3 XIII AVENUE HARRINGTON ROAD CHETPET MADRAS 31 VS. ABID NAMAZIE [REFERRED TO]

JUDGEMENT

(1.) C.R.P. No. 1386 of 1993 is by the tenant and C.R.P. No. 3181 of 1993 is by the landlord. They arise from the same proceedings in R.C.O.P. No. 21 of 1986, on the file of Rent Controller (Principal District Munsif) Dindigul.

(2.) PARTIES herein will be referred to according to their array in the rent control proceedings.

(3.) BOTH the grounds were opposed by the tenant.

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S KATTAPPAN Vs. CIVIL ADVOCATES CLERKS ASSOCIATION REB

Referred Judgements :-

JUDGEMENT

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