REGENT COMPUTRONICS PVT. LTD.

Hateemy Sales Corporation Appellant

V/S

R. Sudhakar Respondents

Referred Judgements :-

A.GOPALAKRISHNA CHETTIAR V. T.K.A.YAKUB HUSSAIN [REFERRED TO]
R.R.DINAKARAN V. S.L.CHINNA KUPPUSWAMI [REFERRED TO]
THE MADRAS DISTRICT CENTRAL CO-OPERATIVE BANK LIMITED,MYLAPORE BRANCH,MADRAS - 4 V. A.VENKATESH [REFERRED TO]
OM PRAKASH VS. AMAR SINGH [REFERRED TO]
D DEVAJI VS. K SUDARASHANA RAO [REFERRED TO]
AKANISSERY GOVINDAN NAMBIAR VS. KARIYATH RAGHAVAN [REFERRED TO]
PRATAP RAI TANWANI VS. UTTAM CHAND [REFERRED TO]
A DURAISWAMI VS. A ARUMUGHAM [REFERRED TO]
A GURUSAMI VS. A JACOB [REFERRED TO]
C R SUBRAMANIAM VS. N VASUDEVAN [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below in ordering eviction under section 10(3) (a) (iii) and Sec. 10(2)(ii)(a) of Tamilnadu Buildings (Lease and Rent Control) Act 1960 on the ground of for own use, act of waste of the petition mentioned property and causing nuisance to the occupants, the present revisions have been filed.

(2.) Since both the Rent Control appeals are arising out of a common judgment passed by the Rent Controller as well as the appellate authority, this Court is also inclined to dispose of both the revisions in a common Order. The parties are arrayed as per their own ranking before the trial Court.

(3.) The brief facts leading to filing of RCOP.No.1290 of 2000 subject matter of CRP.No.204 of 2013 is as follows :

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HATEEMY SALES CORPORATION Vs. R. SUDHAKAR

Referred Judgements :-

JUDGEMENT

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