(1.) This appeal at the instance of the landlord is directed against an order dated 20th May, 1994 passed by learned Assistant District Judge, 2rd Court, Contai in Appeal No. 115/92 whereby and whereunder the said learned Judge has set aside the judgment dated 7.7.81 and 30.7.92 as also the decree dated 22.7.81 passed by the learned Munsiff, 1st Court, Contai in Title Suit No. 53 of 1974.
(2.) The aforementioned suit was filed by the plaintiff- appellant for eviction of the defendant on the ground that the defendant who was a monthly tenant in respect of the suit premises at a monthly rental of Rs. 51.00 defaulted in payment of rent since Oct., 1969.
(3.) The suit was taken up for hearing ex parte as the defendant did not contest the suit. By reason of the said ex parte decree the defendant was directed to vacate the suit premises within 60 days.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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