REGENT COMPUTRONICS PVT. LTD.

Vandana Gulati Appellant

V/S

Gurmeet Singh Alias Mangal Singh Respondents

Referred Judgements :-

RAM NATH AND OTHERS VS. ANGAN [REFERRED TO]
SHIV DUTT SINGH VS. RAM DASS [REFERRED TO]
PUWADA VENKATESWARA RAO VS. CHIDAMANA VENKATA RAMANA [REFERRED TO]
HARCHARAN SINGH VS. SHIVRANI [REFERRED TO]
MADAN AND CO VS. WAZIR JAIVIR CHAND [REFERRED TO]
ANIL KUMAR VS. NANAK CHANDRA VERMA [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
JAGAT RAM KHULLAR VS. BATTU MAL [REFERRED TO]
GANGA RAM VS. PHULWATI [REFERRED TO]
BARINDRA KUMAR BARUA VS. ADDL DISTT JUDGE ALLAHABAD [REFERRED TO]
DHARAMPAL TYAGI VS. ANIL KUMAR [REFERRED TO]

JUDGEMENT

(1.) The Small Causes Court Suit of the landlord in respect of house No.18/182A, Kursawan, Kanpur Nagar, on the strength of the notice of demand and determination of tenancy dated 02.02.07 has been decreed by the court below vide judgment and order dated 06.08.12.

(2.) The tenant has challenged the aforesaid judgment and order in this revision on a very limited point that the notice determining tenancy was not sent to her at her residential address and therefore, no presumption of its service would arise so as to legally determine her tenancy.

(3.) I have heard Sri B.N. Agarwal, learned counsel for the tenant revisionist and Sri Atul Dayal, learned counsel appearing for the respondent landlord, who agreed for the final disposal of the revision at the stage of admission itself.

Click here to view full judgment.

VANDANA GULATI Vs. GURMEET SINGH ALIAS MANGAL SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address