REGENT COMPUTRONICS PVT. LTD.

Wilfred John Albuquerque Appellant

V/S

Custodio D'costa Respondents

Referred Judgements :-

MEHAR CHAND V. MILKHI RAM AND OTHERS [REFERRED TO]
KEDAR LAL SEAL AND ANOTHER V. HARI LAL SEAL [REFERRED TO]
H C PANDEY VS. G C PAUL [REFERRED TO]
TEXTILE ASSOCIATION INDIA BOMBAY UNIT VS. BALMOHAN GOPAL KURUP [REFERRED TO]
HARISH TANDON VS. ADDITIONAL DISTRICT MAGISTRATE ALLAHABAD U P [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
PANDOHI AHIR VS. FARUQ KHAN [REFERRED TO]
RATANLAL BANSILAL VS. KISHORILAL GOENKA [REFERRED TO]
SHINGOUNDA SHIDGOUNDA VS. GANESH YESHWANT [REFERRED TO]

JUDGEMENT

(1.) THIS is the defendants' Second Appeal arising from R.C.S. No.135/82.

(2.) SOME facts are required to be stated to decide the substantial questions of law raised.

(3.) AFTER the death of the said Fremiota, original defendant no.1,the son of defendant no.2 Cristalina filed eviction proceedings against the said Eulogio before the Rent Controller being Buildings Case No.99/78 and the learned Rent Controller by his Order dated 26.3.79 was pleased to stop further proceedings on the ground of non-payment of rent and order the eviction of the said Eulogio from the suit house.

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WILFRED JOHN ALBUQUERQUE Vs. CUSTODIO D'COSTA

Referred Judgements :-

JUDGEMENT

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