REGENT COMPUTRONICS PVT. LTD.

P.SIVACHANDRAN Appellant

V/S

M.P.PURUSHOTHAM Respondents

Referred Judgements :-

NELSON AND ANOTHER V. P.RANGANATHA MUDALIAR [REFERRED TO]
J.VISALAKSHI V. T.B. SATHYANRAYANA [REFERRED TO]
M/S.PRAKASH PHARMACY,REP.BY ITS PARTNERS AND OTHERS V. C.THIRUPURUSUNDARI AND ANOTHER [REFERRED TO]
AGARWALA S.G. V. ZEEVAR SULTAN KHALEELI [REFERRED TO]
M.S.CHORDIA AUTOMOBILES V. S.MOOSA AND OTHERS [REFERRED TO]
M K MUKUNTHAN VS. M PASUPATHI [REFERRED TO]
IRENE VS. V S VENKATARAMAN [REFERRED TO]
RAJA MUTHUKONE D VS. T GOPALASAMI [REFERRED TO]
E PALANISAMY VS. PALANISAMY [REFERRED TO]
KARRA KONDAMMA VS. KARRA NAGAMMA [REFERRED TO]
T EASWARA RAO VS. N E ANSARI DECD [REFERRED TO]
MAJESTICE LEATHERWARE VS. GOVINDA CHETTY [REFERRED TO]
K M MUNEERUDDIN VS. P M PUNNOOSE [REFERRED TO]
N Boraiah VS. N Eswaran [REFERRED TO]

JUDGEMENT

(1.) THE Civil Revision Petitioner is the tenant/respondent before the learned Rent Controller and the Appellate Authority.

(2.) THE revision petitioner/tenant has filed the present Civil Revision Petition before this Court aggrieved against the orders passed by the learned Appellate Authority viz. , 7th Judge, Court of Small Causes (full in-charge), Chennai in R. C. A. No. 1108 of 2002 dated 21. 07. 2003 in R. C. O. P. No. 1148 of 2001.

(3.) THE respondent/appellant/petitioner/landlord has filed R. C. O. P. No. 1148 of 2001 on the file of learned Rent Controller viz. , XIV Court of Small Causes, Chennai under Section 10 (2) (i) of Tamil Nadu Buildings (Lease and Rent) Control Act 23 of 1973 for wilful default against the revision petitioner/respondent/tenant, praying for an order of eviction and to deliver vacant possession.

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P SIVACHANDRAN Vs. M P PURUSHOTHAM

Referred Judgements :-

JUDGEMENT

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