REGENT COMPUTRONICS PVT. LTD.

JAGDISH CHAND Appellant

V/S

Kangra Ram Respondents

Referred Judgements :-

METALWARE AND CO S JATANMAL SAMANDARIYA JAYANTILAL JAYNARAYANJEE S JATANMAL SAMANDARIYA VS. BANSILAL SARMA AND CO :PRAKASHMAL BHANDARI:PRAKASHMAL BHANDARI:PRAKASHMAL BHANDARI [REFERRED TO]
PORR AND SONS PRIVATE LIMITED VS. ASSOCIATED PUBLISHERS MADRAS LIMITED [REFERRED TO]
SUBASH KUMAR VS. PRINCIPAL OFFICER MERCANTILE MARINE DEPARTMENT MADRAS [REFERRED TO]
VIJAY SINGH VS. VIJAYALAKSHMI AMMAL [REFERRED TO]
AMAIYAPPA TRANSPORT VS. N S RAJULU [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. VENKATESHA GUPTA [REFERRED TO]
JAGAT PAL DHAWAN VS. KAHAN SINGHDEAD [REFERRED TO]
P S PAREED KAKA VS. SHAFEE AHMED SAHEB [REFERRED TO]
S VENUGOPAL VS. A KARRUPPUSAMI [REFERRED TO]
A N SRINIVASA THEVAR VS. SUNDARAMBAL ALIAS PREMA [REFERRED TO]
S RAJU VS. K NATHAMANI [REFERRED TO]

JUDGEMENT

(1.) This Revision Petition is directed against the judgment dated 26.7.2010 passed by the learned Appellate Authority, Hamirpur in Rent Appeal No. 4 of 2008.

(2.) Material facts necessary for the adjudication of this petition are that the Respondent-landlord (hereafter referred to as 'landlord' for convenience sake) filed petition, under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987 (hereinafter referred to as ?the Act? for brevity sake) against the Petitioner-tenant (hereinafter referred to as 'tenant' for convenience sake) before the Rent Controller, Hamirpur on the following grounds:

(3.) That the Respondent has made the following alterations, additions and repairs without the consent of the Petitioner either oral or written:

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JAGDISH CHAND Vs. KANGRA RAM

Referred Judgements :-

JUDGEMENT

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