REGENT COMPUTRONICS PVT. LTD.

M.SHANMUGHASUNDARAM Appellant

V/S

N.T.P. SUBBURAYA CHETTIAR Respondents

Referred Judgements :-

AZIMUDDIN SAHIB V. RANGASWAMI PILLAI [REFERRED TO]
KOLANDAIVELU CHETTIAR V. KOOLAYANA CHETTIAR [REFERRED TO]
RAJAT ALI V. SUGNI [REFERRED TO]
M/S. ANNAMALAI AND COMPANY V. SITAL ACHI [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [REFERRED TO]
GANPAT RAM SHARMA VS. GAYATRI DEVI [REFERRED TO]
INDER MOHAN LAL VS. RAMESH KHANNA [REFERRED TO]
MALPE VISHWANATH ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
SARASWATHI ALIAS SASIKALA VS. SYED IBRAHIM [REFERRED TO]
T ANANDAN VS. NOORJAHAN [REFERRED TO]
ARUMUGHA CHETTIAR VS. JAYARAMAN [REFERRED TO]
THIRUNAVUKKARASU VS. VASANTHA AMMAL [REFERRED TO]
P RAMASAMY VS. TAMIL NADU PUBLIC SERVICE COMMISSION [REFERRED TO]

JUDGEMENT

(1.) TENANT in R.C.O.P.No.17 of 1985 on the file of District Munsif-cum-Rent Controller, Thiruvannamalai is the revision petitioner.

(2.) THE parties herein are referred according to their rank before Rent Controller.

(3.) THE appellate authority as per judgment dated 29.6.1999, confirmed the decision of the trial court and dismissed the appeal, declared that the claim of eviction on the ground of bona fide use is proved and the bona fides continues even on the date when the appeal was heard and decided. THE alleged subsequent events were also found to no relevance in doubting the bona fides of the landlord. THE appellate authority further found that the landlord's son is carrying on business and therefore satisfied the requirements to get the possession of the building. THE appeal was dismissed.

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M SHANMUGHASUNDARAM Vs. N T P SUBBURAYA CHETTIAR

Referred Judgements :-

JUDGEMENT

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