REGENT COMPUTRONICS PVT. LTD.

A.SHAMSUDDIN Appellant

V/S

K.CHELLAPPAN Respondents

Referred Judgements :-

MUNISAMI NAIDU V. KASIM KHAN [REFERRED TP]
MOHAMAD GANI V. RAJAMANI [REFERRED TP]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TP]
S N KOMARASAWAMI GOUNDAN VS. STATE OF TAMIL NADU [REFERRED TP]
GOLI AMMIRAJU ALIAS AMMANNA VS. GOLI KONDALRAYUDU [REFERRED TP]
V USMAN KOYA VS. R MUTHUKRISHNAN [REFERRED TO]
D KANNAN VS. SOUTHERN ROADWAYS [REFERRED TP]
CHINNARAJU NAIDU VS. BAVANI BAI [REFERRED TP]
KANNAPPAN VS. RAJESWARI AMMAL WIFE OF K BALASUNDARAM [REFERRED TP]
B C S ENTERPRISES VS. ASHOK KUMAR LUNIA [REFERRED TP]
KANNAIYAN VS. SUBRAMANIA PATHAR [REFERRED TP]
G JAYAPANDIAN VS. P C MANICKAM [REFERRED TP]
RUKMINI DEVI VS. PAWAN KUMAR GUPTA [REFERRED TP]

JUDGEMENT

(1.) TENANT in R.C.O.P.No.15 of 1982, on the file of Rent Controller (District Munsif's Court), Palani, is the revision petitioner.

(2.) THESE revisions have been filed under Art.227 of the Constitution of India.

(3.) WHEN the matter came for admission, since respondent had already entered caveat, learned counsel on both sides were heard. Learned counsel for petitioner reiterated the same contentions that were urged before the Rent Controller, and he also relied on the decisions reported in V.Munisami Naidu v. A.Kasim Khan, (1971)2 M.L.J. 379: 84 L.W. 521 and Rukmini Devi v. Paswan Kumar Gupta, A.I.R. 1979 Pat. 88.

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A SHAMSUDDIN Vs. K CHELLAPPAN

Referred Judgements :-

JUDGEMENT

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