REGENT COMPUTRONICS PVT. LTD.

S.V.M. NAGAVAIRAVA SUNDARAM Appellant

V/S

S. BAGEERATHAN Respondents

Referred Judgements :-

KELLEY V. GOODWIN [REFERRED TO]
RAFAT ALI V. SUNNI BAI [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
K A ANTHAPPAI VS. C AHAMMED [REFERRED TO]
K S SUNDARARAJU CHETTIAR VS. M R RAMACHANDRA NAIDU [REFERRED TO]
P SRIRAMAMURTHY VS. VASANTHA RAMAN MRS [REFERRED TO]
MALPE VISHWANATH ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
RENA DREGO VS. LALCHAND SONI [REFERRED TO]
AKANISSERY GOVINDAN NAMBIAR VS. KARIYATH RAGHAVAN [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
K PARASURAMAIAH VS. POKURL LAKSHMAMMA [REFERRED TO]
G R RAGUPATHY VS. DR K SANKAR [REFERRED TO]
NILGIRIS CO OP MARKETING SOCIETY VS. C T UTHANDI [REFERRED TO]

JUDGEMENT

(1.) SECOND respondent in H.R.C.O.P. No.68 of 1989, on the file of Rent Controller, Pondicherry, is the revision petitioner. Revision is filed under Sec.25 of the Pondicherry Buildings (Lease and Rent Control) Act. Parties hereinafter will be referred according to their rank in the rent control petition.

(2.) LANDLORD filed eviction petition on two grounds, viz., (1) First respondent who is the tenant has sub-let the building and the second respondent is in exclusive possession of the shop, and (2) The schedule mentioned shop premises is required as additional accommodation for the purpose of landlord's business.

(3.) IN regard to claim of eviction on the ground of sub-lease, both the Rent Controller as well as the appellate authority have concurrently held that there was no sub-lease.

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S V M NAGAVAIRAVA SUNDARAM Vs. S BAGEERATHAN

Referred Judgements :-

JUDGEMENT

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