REGENT COMPUTRONICS PVT. LTD.

BATCO ROADWAYS, REP., BY ITS PARTNER MR. M.H. PATNI Appellant

V/S

MRS. A. RADHAMMAL Respondents

Referred Judgements :-

THIRUPATHY VS. KANTA RAO [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
M M QUASIM VS. MANOHAR LAL SHARMA [REFERRED TO]
BALAGANESAN METALS VS. M N SHANMUGHAM CHETTY [REFERRED TO]
SUBRAMANIAM SHANMUGHAM VS. M L RAJENDRAN [REFERRED TO]
S J EBENEZER VS. VELAYUDHAN [REFERRED TO]
BALAJI KRISHNA HARDWARE STORES VS. SRINIVASAIAH [REFERRED TO]
M S V RAJA VS. SEENI THEVAR [REFERRED TO]
KANNIAMMAL VS. CHELLARAM [REFERRED TO]
K PARASURAMAIAH VS. POKURL LAKSHMAMMA [REFERRED TO]
R KRISHNASWAMY VS. N ARUMUGAM [REFERRED TO]
S M SUBBIAH VS. S NANDAPPAN [REFERRED TO]
SOWKATH ALI VS. PAPPU [REFERRED TO]
T P BHASKAR RAO VS. MOHAN ALIAS SADASIVAM [REFERRED TO]
T SOUNDARAPANDIAN VS. G RATHINAM [REFERRED TO]
Sharbudin VS. K Subramani [REFERRED TO]
P M S PAKKIR MOHIDEEN VS. K SUSILA [REFERRED TO]
SURESH KUMAR KOTHARI CHENNAI VS. T RAMACHANDRAN [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of concurrent orders of eviction passed by the Rent Controller and the Appellate Authority.

(2.) I have heard Mr. V. Raghavachari, learned counsel for the petitioner and Mr. M.S. Krishnan, learned Senior Counsel for the respondent.

(3.) BEFORE the Rent Controller, the landlady's son was examined as PW.1 and he filed the following documents:- 1. The letter of authorization from the landlady as Ex.P.1. 2. The rental receipts as Ex.P.2 series. 3. The copy of the plaint in O.S.No.8298 of 1995 as Ex.P.3. 4. The receipt issued by Chennai Corporation to the landlady's son as Ex.P.4. 5. The photograph and negative of the Tea stall "Sri Sastha Snacks" as Ex.P.5. 6. The letters written by the tenant to the landlady as Ex.P.6 series. 7. The letter written by the tenant to the landlady as Ex.P.7.

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BATCO ROADWAYS Vs. A RADHAMMAL

Referred Judgements :-

JUDGEMENT

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