REGENT COMPUTRONICS PVT. LTD.

Chironjilal Phulchand Appellant

V/S

Ghanshyamdas Sharma Respondents

Referred Judgements :-

CHANDER KALI,V. JAGDISH SINGH [REFERRED TO]
DAMADILAL VS. PARASHRAM [REFERRED TO]
GIRDHARI LAL VS. HUKAM SINGH [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
INDERLAL BALKIRAM VS. MAHNGI BAI IMRATLAL [REFERRED TO]
KIKABHAI ABDUL HUSSAIN VS. KAMLAKAR [REFERRED TO]

JUDGEMENT

(1.) THE matter has come up before us on a reference of the following question by Single Bench : -

(2.) THE trial Court, i.e., the Court of Civil Judge, decreed the suit for arrears of rent after fixing the standard rent of the premises, and dismissed the suit for the remaining reliefs. To quote :

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CHIRONJILAL PHULCHAND Vs. GHANSHYAMDAS SHARMA

Referred Judgements :-

JUDGEMENT

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