REGENT COMPUTRONICS PVT. LTD.

MAHESH CHANDRA Appellant

V/S

ASHWANI KUMAR Respondents

Referred Judgements :-

VED PRAKASH WADHWA VS. VISHWA MOHAN [REFERRED TO]
SHAFIQUR RAHMAN KHAN VS. THE IIND ADDL. DISTRICT JUDGE,RAMPUR AND OTHERS [REFERRED TO]
SIRAJ AHMAD SIDDIQUI VS. PREM NATH KAPOOR [REFERRED TO]
ADVAITA NAND VS. JUDGE SMALL CAUSE COURT MEERUT [REFERRED TO]
SUDERSHAN DEVI VS. SUSHILA DEVI [REFERRED TO]
MAN CHAND PAL VS. SHANTI AGARWAL [REFERRED TO]
ASHOK KUMAR VS. RISHI RAM [REFERRED TO]
MOHD SALIM ALIAS SALIM UDDIN VS. 4TH ADDL DISTRICT JUDGE ALLAHABAD [REFERRED TO]
HAR PRASAD VS. IST ADDL DISTRICT JUDGE ETAH [REFERRED TO]
JAI RAM DASS VS. IIND A D J JHANSI [REFERRED TO]
HIRA LAL VS. RAM DAS [REFERRED TO]
CHATURBHUJ PANDEY VS. VI A.D.J. [REFERRED TO]
SAADAT ALI VS. J.S.C.C., MORADABAD AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Kshitij Shailendra, learned counsel for the petitioner and Sri A.K.Gupta, learned counsel for the respondents.

(2.) The writ petition is directed against judgment and order dated 23.8.2002 passed by Small Cause Court, Chandausi District Moradabad in SCC Suit No.3 of 1994 and judgment and order dated 5.11.2004 passed by Revisional Court i.e. Addl. District Judge, Chandausi, District Moradabad dismissing S.C.C. Revision No.16 of 2002.

(3.) The petitioners are tenant and disputed premises is a shop situated at Telgali Bazar Pasratta, Chandausi, District Moradabad. The respondent Ashwani Kumar is the owner/landlord of disputed shop. The landlord served a notice dated 22.11.1993 upon tenant alleging that rent is due since 1.1.1993 and therefore, demanding arrears of rent and also terminated his tenancy. Thereafter another notice dated 27.12.1993 was given stating that there was typographical error about the date in rent due and in fact instead of 1.1.1993, it was due from 1.1.1991.

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MAHESH CHANDRA Vs. ASHWANI KUMAR

Referred Judgements :-

JUDGEMENT

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