REGENT COMPUTRONICS PVT. LTD.

CHOWDRI KALYAN CHAND Appellant

V/S

V.R.DWARAKNATH Respondents

Referred Judgements :-

RAJA RAM TEWARI V. LACHMAN PERSHAD [REFERRED TO]
ALRIDGE V. BARROW [REFERRED TO]
RANGAYYA V. SUBRAMANYA [REFERRED TO]
SETURATNAM V. VENKATACHELA [REFERRED TO]
M V RAVINDRANATH VS. UNION OF INDIA [REFERRED TO]
ISWAR BHAI C PATEL BACHU BHAI PATEL VS. HARIHAR BEHERA [REFERRED TO]
AMBIKA UPADHAYA VS. NAKCHED UPADHAYA [REFERRED TO]
CORPORATION OF CALCUTTA VS. RADHAKRISHNA DEV [REFERRED TO]
NITAI LAL DUTTA VS. GOBINDA BHUSHAN SEN [REFERRED TO]
NABA KUMAR HAZRA VS. RADHESHYAM MAHISH [REFERRED TO]

JUDGEMENT

(1.) This is a reference made by a learned Single Judge of this Court to give a finding on a question whether a Landlord can maintain a single eviction petition against the tenants of two different portions of a building leased out under two separate lease deeds in the light of Order 1 Rules 3 and 9 and Order 2 Rules 6 and 7 of the Code of Civil Procedure, 1908 (for short 'C.P.C.').

(2.) Before delving into the question, we wish to refer to the relevant provisions of C.P.C.

(3.) Order 1 of the C.P.C. deals with parties to a suit. Order 1 Rule 3 reads as follows :

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CHOWDRI KALYAN CHAND Vs. V R DWARKANATH

Referred Judgements :-

JUDGEMENT

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