REGENT COMPUTRONICS PVT. LTD.

MOTILAL Appellant

V/S

NIRMAL KUMARI Respondents

Referred Judgements :-

BELL AND CO. LTD. V. WAMAN HEMRAJ [REFERRED TO]
BIBI GURDEVI V. MOHAMMAD BAKSH [REFERRED TO]
SAGARMAL V. GULAB CHAND [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED VS. GOKAL CHAND [REFERRED TO]
MALINI AYYAPPA NAICKER NOW DEAD VS. SETH MANGHRAJ UDHAVADAS FIRM [REFERRED TO]
ZARIF AHMAD VS. SATISH KUMAR [REFERRED TO]
RAGHUNATH BHANDARY VS. SEETHARAMA PUNJA [REFERRED TO]

JUDGEMENT

(1.) This is a civil revision filed under S.25 of the Provincial Small Cause Courts Act.

(2.) A Suit No. 1 of 1983 was filed by one Smt. Nirmal Kumari, the opposite party, against the revisionist in the Court of the 2nd Additional District Judge, Fatehpur, in his capacity as the Judge, Small Cause Courts at Fatehpur, for ejectment and recovery of arrears of rent etc.

(3.) The case of the plaintiff opposite party was that the revisionist had obtained the premises in dispute on rent on 27th June, 1979, and had executed a rent note and delivered it to the plaintiff opposite party. On that date, he paid rent only for one month and, thereafter, did not pay the rent, hence the suit.

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MOTILAL Vs. NIRMAL KUMARI

Referred Judgements :-

JUDGEMENT

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