REGENT COMPUTRONICS PVT. LTD.

V.ARUNACHALAM Appellant

V/S

SANTHANALAKSHMI Respondents

Referred Judgements :-

PORR AND SONS PRIVATE LIMITED VS. ASSOCIATED PUBLISHERS MADRAS LIMITED [REFERRED TO]
VIJAY SINGH VS. VIJAYALAKSHMI AMMAL [REFERRED TO]
HARRINGTON HOUSE SCHOOL VS. S M ISPAHANI [REFERRED TO]
SHAKEELULR RAHMAN VS. SYED MEHDI ISPAHANI [REFERRED TO]
S VENUGOPAL VS. A KARRUPPUSAMI [REFERRED TO]
VISHWAMITRA RAM KUMAR VS. VESTA TIME COMPANY [REFERRED TO]
KALLIANI VS. MADHAVI [REFERRED TO]
AMEERUDDIN VS. PREMAKUMARI [REFERRED TO]

JUDGEMENT

(1.) This Revision has been fifed against the order passed by the Rent Control Appellate Authority. Chengalpattu in R.C.A. No. 16 of 2004 dated 28.9.2007 confirming the order of the Rent Controller, Tambaram made in R.C.O.P. No. 122 of 1996 dated 21.4.2004.

(2.) The revision petitioner herein is tenant under the respondent/landlord, who suffered eviction order at the hands of the Rent Controller which was confirmed by the learned Rent Control Appellate Authority.

(3.) The case of the respondent/landlord the petitioner before the Rent Controller, would run as follows:

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V ARUNACHALAM Vs. SANTHANALAKSHMI

Referred Judgements :-

JUDGEMENT

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