REGENT COMPUTRONICS PVT. LTD.

Deelipkumar And Co. Appellant

V/S

Mulla Gulamali And Saffia Rai Dhanaliwala Trust By Its Secretary, Sabbir Kurban Hussain Dhanaliwala Respondents

Referred Judgements :-

TRUSTEES OF CHARITY FUND V/S. THE COMMISSIONER OF INCOME TAX,BOMBAY [REFERRED TO]
BANKEL SINGH V/S. RADHA BAI KRISHNADASS LALA KALYANAMALAPA TRUST [REFERRED TO]
RADHAKANTA DEB VS. COMMISSIONER OF HINDU RELIGIOUS ENDOWMENTS ORISSA [REFERRED TO]
BUDREE DAS MUKIM VS. CHOONI LAL JOHURRY [REFERRED TO]
MAHANTH RAMSARAN DAS VS. JAI RAM DAS [REFERRED TO]
RAMDAS BHAGAT VS. KRISHNA PRASAD TEWARI [REFERRED TO]
WAZIR SHAH VS. SANT SHAH [REFERRED TO]

JUDGEMENT

(1.) This second appeal is filed by the unsuccessful defendant.

(2.) The suit was filed for delivery of vacant possession of the suit property by the plaintiff.

(3.) The case of the plaintiff is that the plaintiff is a public charitable trust. The defendant is a monthly tenant in a portion in the ground floor on payment of Rs. 226. The tenancy is for non -residential purpose. On 26.7.1982, notice was sent for payment of rent, As there was no payment on 7.9.1982, notice determining the tenancy was sent. Since there was no compliance the suit was filed.

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DEELIPKUMAR AND CO. Vs. MULLA GULAMALI AND SAFFIA RAI DHANALIWALA TRUST BY ITS SECRETARY, SABBIR KURBAN HUSSAIN DHANALIWALA

Referred Judgements :-

JUDGEMENT

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