REGENT COMPUTRONICS PVT. LTD.

B.SURESH BABU Appellant

V/S

T.RAMAKRISHNAIAH Respondents

Referred Judgements :-

S HAIK PEDDA MOULALI V. SRERAMA MURTHY [REFERRED TO]
VENKATI PENCHALAIAH V. MD. MUNIRUDDIN [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
M L PRABHAKAR VS. RAJIV SINGAL [REFERRED TO]
R C TAMRAKAR VS. NIDI LEKHA [REFERRED TO]
AKHILESHWAR KUMAR VS. MUSTAQIM [REFERRED TO]
P S PAREED KAKA VS. SHAFEE AHMED SAHEB [REFERRED TO]
MOHAMMAD MOONIDDIN VS. YADAGIRI [REFERRED TO]
MADHUSUDAN MAHULI VS. L INDIRA BAI [REFERRED TO]
ATAULLAH B VS. K NISAR AHMED [REFERRED TO]
URIMI KAMAKSHAMMA DIED VS. BOLEM SEETHAMMA [REFERRED TO]

JUDGEMENT

(1.) The landlord filed the present C.R.P. aggrieved by the reversing order made in CMA No.6/2000 by the Senior Civil Judge-cum-Appellate Authority, Nandyal, preferred as against an order of eviction made in R.C.C.No.10/96 on the file of Rent Controller-cum-Principal Junior Civil Judge, Nandyal.

(2.) The learned Counsel representing the parties Sri O. Manohar Reddy, the Counsel representing the landlord, and Sri Bai Ram Reddy, the Counsel representing the tenant, made elaborate submissions.

(3.) The parties, for the purpose of convenience, would be referred to as landlord and tenant hereinafter.

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B SURESH BABU Vs. T RAMAKRISHNAIAH

Referred Judgements :-

JUDGEMENT

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