REGENT COMPUTRONICS PVT. LTD.

KUNJI BAI G.CHUGANI Appellant

V/S

FASHIONS, SECUNDERABAD Respondents

Referred Judgements :-

JUPUDI SRIRANGANAYAKULU V. BONAGIRI SUBBALAKSHMI [REFERRED TO]
P. RAMACHANDER RAO V. K. DAYANAND [REFERRED TO]
MOHD. ABDUL REHMAN AND OTHERS V. B. MANORAMA AND ANOTHER [REFERRED TO]
VIDYABAI V. SHANKARLAL [REFERRED TO]
M PADMANABHA SETTY VS. K P PAPLAH SETTY [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
HASMAT RAI VS. RAGHUNATH PRASAD [REFERRED TO]
DUGGI VEERA VENKATA GOPALA SATYANARAYANA VS. SAKALA VEERA RAGHAVAIAH [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
RAMESH VS. A BALREDDY [REFERRED TO]
RAMESH KUMAR VS. KESHO RAM [REFERRED TO]
BABA KASHINATH BHINGE VS. SAMAST LINGAYAT GAVALI [REFERRED TO]
D DEVAJI VS. K SUDARASHANA RAO [REFERRED TO]
MURUGESAN VS. RAMALINGAM PILLAI DEAD [REFERRED TO]
BOORGU JAGADESHWARAIAH AND SONS VS. PUSHPA TRADING CO [REFERRED TO]
OM PRAKASH VS. BASANTHILAL [REFERRED TO]
STATE OF RAJASTHAN VS. T N SAHANI [REFERRED TO]
M L PRABHAKAR VS. RAJIV SINGAL [REFERRED TO]
KISHAN CHAND VS. JAGDISH PERSHAD [REFERRED TO]
RAJINDER DHADA VS. JAGJIT SINGH [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
SESHAMBAL VS. CHELUR CORPORATION CHELUR BUILDING [REFERRED TO]
BALAIAH VS. LACHAIAH [REFERRED TO]
JAGANNADHAM VS. LAKSHMIKANTHAMMA [REFERRED TO]
M S MALPANI VS. A D ASAWS [REFERRED TO]
BOLLABHA ARTHO THYADI VS. GRANDHI KAMARAJU [REFERRED TO]
VIJAYALAXMI PRINTING PRESS VS. N SHANKAR [REFERRED TO]
NARASAIAH VS. P NARASIMHA REDDY DEAD PER L RS [REFERRED TO]
V CHANDRA KUMARI VS. A NARASLMHA RAO [REFERRED TO]
BATCHU RAMAKRISHNA VS. GOLLA VENKATA KOTESWARARAO [REFERRED TO]
P LINGAMMA VS. P VENUGOPAL [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 10.02.2009, passed by the Additional Chief Judge, City Small Causes Court, Hyderabad (Appellate Authority) in R.A.No.94 of 2008, whereby and whereunder, the Appellate Authority has set aside the orders of the Principal Rent Controller, Secunderabad, passed in R.C.No.137 of 2006, dated 27.03.2008. The parties hereinafter will be referred to as they are arrayed before the Principal Rent Controller for the sake of convenience.

(2.) The petitioner is a landlady. Her simple case is that she is the owner of the shop bearing No.1-2-74 to 76, admeasuring about 1400 square feet, situated at Parklane, Secunderabad (hereinafter referred to as petition schedule shop).

(3.) The respondent is her tenant and the agreed rent is Rs.900/- per month. The petitioner's sons and husband are carrying on business under the name and style of "Ramesh Watch Company" from a tenanted shop bearing No.127 and 128 (old) corresponding to 1-6-55 (new), situated at Parklane, Secunderabad, and an eviction petition had been instituted against Ramesh Watch Company for its eviction from the said premises in R.C.No.140 of 2004 on the file of the Principal Rent Controller, at Secunderabad, and the said R.C. has been allowed on 31.03.2006 ordering the eviction of Ramesh Watch Company.

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KUNJI BAI Vs. FASHIONS

Referred Judgements :-

JUDGEMENT

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