REGENT COMPUTRONICS PVT. LTD.

OASIS BAR AND RESTAURANT Appellant

V/S

P.UMABALA Respondents

Referred Judgements :-

ASPINWALL AND CO.,LIMITED V. COMMISSIONER OF INCOME TAX [REFERRED TO]
SAMIR MUKHERJEE V. DAVINDER K. BAJAJ AND ORS. [REFERRED TO]
SURAJMAL JAIL V. KANKALATA [REFERRED TO]
SUREESWAR PANDIT V. ASMA KHATOON [REFERRED TO]
RAJARAM V. K.P. SINGH [REFERRED TO]
RAM KUMAR DAS VS. JAGDISH CHANDRA DEO DHABAL DEB [REFERRED TO]
BHAWANJI LAKHAMSHI VS. HIMATLAL JAMNADAS DANI [REFERRED TO]
DALHOUSIE PROPERTIES LIMITED VS. SURAJMULL NAGARMULL [REFERRED TO]
IDANDAS VS. ANANT RAMCHANDRA PHADKE DBAD [REFERRED TO]
GOLKONDA REAL ESTATE AND FIN CORP VS. CH S R SOMAYAJULU [REFERRED TO]
BROHMANANDA DAS VS. NAGENDRA CHANDRA SARKAR [REFERRED TO]

JUDGEMENT

(1.) This appeal and cross-objections are directed against the judgment and decree passed in OS No. 521 of 1991 on the file of the learned I Additional Sub-Judge, Visakhapatnam.

(2.) The facts that arises for consideration can be stated briefly as follows:

(3.) It is stated that 1st defendant died during the pendency of the matter and the other defendants were impleaded, who are said to the managing partners of the 2nd defendant. As the defendants did not vacate the premises, the plaintiffs have filed the suit for eviction against the defendants from the scheduled premises and for recovery of vacant possession along with the fixtures and also sought for arrears of rent. The plaintiffs also claimed damages for use and occupation of the building from 1-9-1991 to 30-9-1991 and also for subsequent damages from the date of suit i.e., from 1-10-1991.

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OASIS BAR AND RESTAURANT Vs. P UMABALA

Referred Judgements :-

JUDGEMENT

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