REGENT COMPUTRONICS PVT. LTD.

NAVEENCHAND Appellant

V/S

NAGARJUNA TRAVELS AND HOTELS PRIVATE LTD., HYDERABAD Respondents

Referred Judgements :-

N. VENKATESAM VS. JADAO BAI AND OTHERS [REFERRED TO]
R. K. GUPTA,MANAGING DIRECTOR,MAYA STRAP LIMITED VS. SIRTAZ KARAN [REFERRED TO]
M. JIJAYALAXMI VS. G. GOVARDHAN REDDY [REFERRED TO]
DAMODHAR TUKARAM MANGALMURTI VS. STATE OF BOMBAY [REFERRED TO]
MANGILAL VS. SUGAN CHAIID RATHIDECEASED AND AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES [REFERRED TO]
RAFIQUENNESSA MOHAMMAD WAHEDULLA VS. LAL BAHADUR CHETRI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESEN TATIVES:MOHAMMAD ABDUL HANAID [REFERRED TO]
SURENDRA NATH BIBRA VS. STEPHEN COURT LIMITED [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. S B SARDAR RANJIT SINGH [REFERRED TO]
DATTONPANT GOPALVARAO DEVAKATE VS. VITHALRAO MARUTHIRAO JANAGAVAL [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
BURMAH SHELL OIL DISTRIBUTING NOW KNOWN AS BHARAT PETROLEUM COR PORATION LIMITED VS. KHAJA MIDHAT NOOR [REFERRED TO]
ATMA RAM MITTAL VS. ISHWAR SINGH PUNIA [REFERRED TO]
IDUL HASAN VS. RAJINDRA KUMAR JAIN [REFERRED TO]
PARRIPATI CHANDRASEKHARRAO AND SONS VS. ALAPATI JALAIAH [REFERRED TO]
R V BHUPALPRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MARSHALL SONS AND COMPANY I LIMITED VS. SAHI ORETRANS PRIVATE LIMITED [REFERRED TO]
APPAREL TRENDS VS. KRISHNA DANDONA [REFERRED TO]
HAJIRA BIBI VS. ABRAR HUSSAIN [REFERRED TO]
MUNNI DEVI VS. STATE OF U P [REFERRED TO]
M JAGANMOHAN REDDY VS. DEPUTY SECRETARY TO GOVERNMENT GA ADMINISTRATION [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. KAREM ZAHEER YAR JUNG [REFERRED TO]
H VRAJAN VS. C NGOPAL [REFERRED TO]
B NARAYANA REDDY VS. N R VASUDEVA BHATTA [REFERRED TO]
NILKANTHA PATI VS. KSHITISH CHANDRA SATPATI [REFERRED TO]

JUDGEMENT

(1.) These two appeals are directed against the common judgment and decree dated 02-04-1999 rendered in O.S.No. 778 of 1996 and O.S.No. 461 of 1998 on the file of learned IV-Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The defendant, who suffered eviction decree and also decree for mesne profits at the rate of Rs. 20,000-00 per month for the suit schedule premises from 01-11-1995 to 30-04-1996 and also future rent at the rate of Rs. 20,000-00 per month from the date of decree till delivery of vacant possession in O.S No. 778 of 1996, filed the appeal - CCCA.No. 99 of 1999.

(3.) The plaintiff-landlord aggrieved by the common judgment and decree in O.S.No. 778 of 1996 filed A.S.No. 100 of 1999 filed CCCA No. 100 of 1999 claiming mesne profits at the rate of Rs. 40,000-00 per month from 26-4-1996 till date of present appeal and future rent at the same rate till the date of delivery of vacant possession.

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NAVEENCHAND Vs. NAGARJUNA TRAVELS AND HOTELS P LTD

Referred Judgements :-

JUDGEMENT

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