REGENT COMPUTRONICS PVT. LTD.

Narhari Chandrayya Kanda Appellant

V/S

Heren Damji Gala Respondents

Referred Judgements :-

BABULAL BHURAMAL VS. NANDRAM SHIVRAM [REFERRED TO]
HIRALAL VALLABHRAM VS. SHETH KASTURBHAI LALBHAI [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
NATRAJ STUDIOS PRIVATE LIMITED VS. NAVRANG STUDIOS [REFERRED TO]
NATRAJ STUDIOS PRIVATE LIMITED VS. NAVRANG STUDIOS [REFERRED TO]
RENUSAGAR POWER COMPANY LIMITED VS. GENERAL ELECTRIC COMPANY [REFERRED TO]
MANSUKHLAL DHANRAJ JAIN VASDEV PRAKASH VS. EKNATH VITHAL OGALE:VIMLA PREMCHAND HINDUJA MRS [REFERRED TO]
LAXMIDAS MORARJI VS. BEHROSE DARAB MADAN [REFERRED TO]
DATTATRAYA KRISHNA JANGAM VS. JAIRAM GANESH GORE [REFERRED TO]
SUTAR PUKRAJ SOMTIJI VS. YELLUBAI MALLAPPA WAGLE [REFERRED TO]
RAFIUDDIN NURUDDIN MUSALMAN VS. ABDUYL KARIM ABDUL REHEMAN [REFERRED TO]
PIUS BONAVENTURE FERNANDES VS. MANU NARANG [REFERRED TO]

JUDGEMENT

(1.) These two Civil Revision Applications are filed under Sec. 115 of the Code of Civil Procedure, by the applicants who were original defendant no.1 (landlord) and defendant no.2 (new tenant) in a declaratory suit, filed by legal heir of original tenant.

(2.) For the sake of convenience, the parties are hereinafter referred to as per their nomenclature in the trial Court.

(3.) The premises in the present proceedings is a residential room bearing no.11, admeasuring 10 ft. x 12 ft. situated at Bohori Chawl, Senapati Bapat Marg, Dadar, Mumbai - 400 028 (for short 'the suit premises').

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NARHARI CHANDRAYYA KANDA Vs. HEREN DAMJI GALA

Referred Judgements :-

JUDGEMENT

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