REGENT COMPUTRONICS PVT. LTD.

V.LOKANADHA REDDY Appellant

V/S

D.NAGARATHANAMMA, MUNEMMA Respondents

Referred Judgements :-

VISHNU PRASAD BHATT V. K. NARAYANA RAO AND OTHERS [REFERRED TO]
G. NARAYANA V. SHRI GOGIKAR KISHANJI [REFERRED TO]
BUSCHINE SCHMITZ (P) LTD. V. P. T. MENGHANI [REFERRED TO]
RAJ KUMAR KHAITAN VS. BIBI ZUBAIDA KHATUN [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
BODDU NARAYANAMMA VS. VENKATARAMA ALUMINIUM CO [REFERRED TO]
LIAQ AHMED VS. HABEEB UR REHMAN [REFERRED TO]
AMTUAL HAFEEZ VS. D MOHAMMED IBRAHIM [REFERRED TO]
SONA OPTICS VS. SHYAM SUNDERBHARGAVA [REFERRED TO]
K MOTHILAL VS. MOHAMMAD JAHIRUDDIN [REFERRED TO]

JUDGEMENT

(1.) Questioning the order of the Rent Control Appellate Authority in CMA No.2 of 1995 dated 20-7-2000 both the tenant and the landlady filed CRP No.4138 of 2000 and CRP No.3044 of 2001 respectively to the extent the judgment of the Rent Control Appellate Authority went against their interest.

(2.) As both the revision petitions relate to same mulgi bearing No. 10-5-40, Seshapriya Street, Chittoor, they can be disposed of by a common judgment.

(3.) The parties are referred to as the tenant and the landlady for brevity.

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V LOKANADHA REDDY Vs. D NAGARATHANAMMA MUNEMMA

Referred Judgements :-

JUDGEMENT

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