(1.) Heard. Rule. Taken up for final hearing pursuant to the order dated 23.7.2009 noted in the farad sheet.
(2.) The petitioner proprietress of a Res-taurant by this petition has thrown challenge to the judgment and order of the Adminis-trative Tribunal, Panaji, Goa dated 25.11.2008 dismissing the Eviction Appeal No. 5/2002 preferred against the order dated 31.12.2001 of eviction passed by the Rent Controller in case No. BLDG/ARCV/43/89 directing the petitioner to vacate the suit premises belonging to the respondents.
(3.) A short question that arises in the present petition is whether enclosing of the open space with the pakka structure having a roof of tin sheets and kitchen platforms therein on the rear side of the leased premises ie. the suit premises amounts to an act of damage as is likely to impair materially the value or utility of the building as envisaged under the provisions of Goa, Daman and Diu Building (Lease, Rent and Eviction) Control Act, 1968 (hereinafter referred to as the Act).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN