REGENT COMPUTRONICS PVT. LTD.

HARISHCHANDRA DHANU Appellant

V/S

FARIDA F.S.VAKIL Respondents

Referred Judgements :-

OLGA TELLIS AND OTHERS VS. BOMBAY MUNICIPAL CORPORATION AND OTHERS [REFERRED TO]
RAMNIK VALLABHDAS MADHVANI AND OTHERS V. TARABEN PRAVINLAL MADHAVANI [REFERRED TO]
ANDERSON WRIGHT AND CO. V. AMAR NATH ROY AND ORS. [REFERRED TO]
ATMA RAM PROPERTIES (P) LTD. V. FEDERAL MOTORS (P) LTD. [REFERRED TO]
NIYAS AHMAD KHAN VS. MAHMOOD RAHMAT ULLAH KHAN AND ANR. [REFERRED TO]
JAWAJEE NAGNATHAM VS. REVENUE DIVISIONAL OFFICER ADILABAD A P [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. SIDAPPA OMANNA TUMARI [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
ACHAL MISRA VS. RAMA SHANKER SINGH [REFERRED TO]
ANDERSON WRIGHT AND CO VS. AMAR NATH ROY [REFERRED TO]
G L VIJAIN VS. K SHANKAR [REFERRED TO]
PRADEEP KUMAR VS. HAJARI LAL [REFERRED TO]
SADHU RAM VS. PARMINDER SINGH [REFERRED TO]
MAJID AHMEDBHAI OOMERBHOY VS. RASHID SATTAR OOMERBHOY COURT RECEIVER HIGH COURT BOMBAY [REFERRED TO]
CROMPTON GREAVES LTD. VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard finally, by consent.

(2.) The petitioners-original defendant Nos. 2 and 3/tenants have challenged the impugned order dated 30th September, 2008 passed on Exhibit 9 in Appeal No. 395 of 2008 in R.A.E. Suit No. 975/1640 of 2000 by the Appellate Bench of the Court of Small Causes at Bombay, to the extent of fixing the monthly compensation of the flat at Rs. 50,000/- p.m. and directing the petitioner to pay the same till the disposal of the appeal.

(3.) The petitioners' case is-Prior to 1997-1998, one Laldevi Trust was the owner and the landlord of a building known as "fader Bhuvan" situated at Pandita Ramabai Road, Mumbai 400 007. The said building consists of the ground and two upper floors.

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CHANDRAKANT DHANU Vs. SHARMILA KAPUR

Referred Judgements :-

JUDGEMENT

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