REGENT COMPUTRONICS PVT. LTD.

NANDARANI DASSI Appellant

V/S

SATYANARAYAN HARIT Respondents

Referred Judgements :-

REMON V. CITY OF LONDON REAL PROPERTY CO. [REFERRED TO]
BROWN V. DRAPER [REFERRED TO]
BITHAL DAS V. LAL BEHARI [REFERRED TO]
KESHAB MITTER V. P. GHOSH [REFERRED TO]
BROWN V. BRASH [REFERRED TO]
OAK PROPERTY CO. LTD. V. CHAPMAN [REFERRED TO]
TARAK CHANDRA DE VS. ASOKE PROSANNA BAL [REFERRED TO]
O C GANGULY VS. KAMALPAT SING DUGAR [REFERRED TO]
SM SUKUMARI DEVI VS. RAJDHARI PANDEY [REFERRED TO]
KARNANI INDUSTRIAL BANK VS. SATYA NIRANJAN SHAW [REFERRED TO]
MANICKLALL DUTT VS. S. DABIRUDDIN AHMED [REFERRED TO]

JUDGEMENT

(1.) This is an appln by the deft under Section 18 (1), West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 for an order that the decree passed in this suit be vacated & for leave to pay in arrears of rent within the time to be fixed by the Ct & for other reliefs.

(2.) The deft was a tenant of the pltf in respect of shop room & a store room at premises No. 114/1, Cotton Street.

(3.) In August 1949 the pltf instituted this suit for ejectment of the deft from these rooms, for recovery of arrears of rent, taxes, electric charges & for other reliefs. He alleged, firstly that there was default in payment of rent for three consecutive months & therefore the tenancy stood 'ipso facto' terminated & he also alleged that the tenancy as to one room has been forfeited on account of certain breaches of the covenant.

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NANDARANI DASSI Vs. SATYANARAYAN HARIT

Referred Judgements :-

JUDGEMENT

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