REGENT COMPUTRONICS PVT. LTD.

CHANAN LAL Appellant

V/S

Romesh Kumar Gandotra Respondents

Referred Judgements :-

STATE OF KERLA AND ANOTHER V. MOHD KUNHI (DEAD) BY LRS,AND OTHERS [REFERRED TO]
HARVINDER SINGH AND OTHERS V. PRITAM KAUR AND OTHERS [REFERRED TO]
SARASWATI DEVI GUPTA V. HAR NARAIN JOHARI AND OTHERS [REFERRED TO]
GULABBAI VS. NALIN NARSI VOHRA [REFERRED TO]
RAMESH KUMAR VS. KESHO RAM [REFERRED TO]
PARSINI DEAD VS. ATMA RAM [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
SHEELCHAND VS. PRAKASH CHAND [REFERRED TO]
TAHERAKHATOON D VS. SALAMBIN MOHAMMAD [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
LABANYA NEOGI VS. W B ENGINEERING COMPANY [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]

JUDGEMENT

(1.) CHANAN Lal -Plaintiff -Appellant has invoked the jurisdiction of this Court in terms of the mandate of Section 100 of the Code of Civil Procedure by the medium of the Second appeal in hand.

(2.) IT is necessary to notice brief facts of the case, the womb has been given birth to the instant appeal.

(3.) THE plaintiff -appellant rented out a shop, description of which is given in the plaint, to the defendant -respondent on rent basis, sought eviction in terms of the mandate of Jammu and Kashmir Houses and Shops Rent Control Act, 1966, on the ground that his son namely Deepak Gupta was un -employed and was dependent on him and required the said shop for adjusting his son, enabling him -son to earn livelihood thereby sought eviction on the ground of personal necessity.

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CHANAN LAL Vs. ROMESH KUMAR GANDOTRA

Referred Judgements :-

JUDGEMENT

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