REGENT COMPUTRONICS PVT. LTD.

VISHNU GOYAL Appellant

V/S

JYOTI SHARMA Respondents

Referred Judgements :-

SOUNDARA RAJU AND ANOTHER VS. BORE PRASAD [REFERRED TO]
MT. NATHABAI VS. BAIJNATH KUNJILAL AND ANOTHER [REFERRED TO]
MOHD. ASHRAF AND OTHERS VS. BUTA MAL AND OTHERS [REFERRED TO]
MANEKA SANJAY GANDHI VS. RANI JETHMALANI [REFERRED TO]
KULWINDER KAUR ALIAS KULWINDER GURCHARAN SINGH VS. KANDI FRIENDS EDUCATION TRUST [REFERRED TO]
SAWAL SINGH VS. RAMSAKHI [REFERRED TO]
M V GANESH PRASAD VS. M L VASUDEVAMURTHY [REFERRED TO]
RAMDAS VS. ARTI [REFERRED TO]

JUDGEMENT

(1.) This revision petition has been preferred against the impugned order dated 15.04.2009 passed by the District Judge,Gwalior in Misc. Civil Case No. 37/2009.

(2.) Short facts relevant for the purpose of this case are that the plaintiff / non-applicant No. 1 instituted a suit for eviction and recovery of arrears of rent against revisionist and non-applicant No. 2 under the provisions of M.P. Accommodation Control Act, 1961.

(3.) Defendants submitted their written statement refuting thereby the allegations contained in the plaint. They inter -alia denied relationship of landlord and tenant between plaintiff and defendants.

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VISHNU GOYAL Vs. JYOTI SHARMA

Referred Judgements :-

JUDGEMENT

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