REGENT COMPUTRONICS PVT. LTD.

R. RAJENDRAN Appellant

V/S

M. BHAWARLAL Respondents

Referred Judgements :-

AMEERUDDIN V. PREMAKUMARI [REFERRED TO]
VIJAY SINGH VS. VIJAYALAKSHMI AMMAL [REFERRED TO]
A V G P CHETTIAR AND SONS VS. T PALANISAMY GOUNDER [REFERRED TO]
S BALASUBRAMANIAM VS. GULAB JAN [REFERRED TO]
R RAMADOSS VS. SYED SHAHABUDEEN [REFERRED TO]
M M JAFFAR AND CO COIMBATORE VS. COIMBATORE BEARING STORES PROP T S DAYALAN 51 COMMERCIAL ROAD OTHAGAMANDALAM [REFERRED TO]
B M A NAJIRA BEGUM VS. A M S KASSIM [REFERRED TO]
KRISHNAN VS. K L N RAGHAVAN [REFERRED TO]

JUDGEMENT

(1.) In view of the interconnectivity of the issue involved in these cases, a common order is being passed.

(2.) In the eviction petition filed by the landlord under Section 14(1)(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, the following allegations are found:

(3.) In the counter filed by the tenant, the following are stated:

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R RAJENDRAN Vs. M BHAWARLAL

Referred Judgements :-

JUDGEMENT

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