REGENT COMPUTRONICS PVT. LTD.

CHATAR LAL Appellant

V/S

RAMDAS Respondents

Referred Judgements :-

MAHOMED KAMIL V. ABDOOL LUTEEF [REFERRED TO]
SHEOAMBAR SINGH V. LALLU SINGH [REFERRED TO]
RAM MEHR V. PALI RAM [REFERRED TO]
HINDE V. BRAYAN [REFERRED TO]
BAL KISHEN V. JASODA KUAR [REFERRED TO]
NIVATH SINGH V. BHIKKI SINGH [REFERRED TO]
ISHWARA BHATTA V. ISHWARA BHATTA [REFERRED TO]
KESHEO V. TUKARAM [REFERRED TO]
KISHAN LAL V. SOHANLAL [REFERRED TO]
MD. HANIF MIA V. HALADHAR LAHKAR [REFERRED TO]
TEJPAL JAMNA DAS V. EARNEST V. DAVID [REFERRED TO]
BALAJI SADASHIV V. VISHNU GANAJI [REFERRED TO]
BRIJMOHAN MATHULAL V. CHANDRABHAGABAI [REFERRED TO]
SUBODH GOPAL BOSE VS. BROJENDRA KISHORE ROY [REFERRED TO]
KUER NEHAL SINGH VS. LALA SEWA RAM [REFERRED TO]

JUDGEMENT

(1.) The following question of law was referred by one of us (M. C. Jain, J.) to be answered by the Full Bench vide order of reference dated 2-9-1978:-

(2.) The material facts leading to the present reference may be briefly stated as follows:--

(3.) Mahant Ramdas, plaintiff-respondent, instituted a suit for arrears of rent and ejectment from the disputed premises on the ground of personal necessity and default in the Court of Munsif, Udaipur, who by his judgment dated 30-11-1966 decreed the suit for eviction having found issue No. 2 regarding personal necessity in favour of the plaintiff. The defendant went in appeal, but his appeal was dismissed by the learned Additional District Judge, vide his judgment dated 10th of July, 1968. The defendant then preferred the second appeal. During the pendency of the second appeal the Rajasthan Premises (Control of Rent and Eviction) (Amendment) Act, 1976, came into force and in view of the amended Section 14 (2) the following issue of comparative hardship was remitted for trial by this Court to the first Appellate Court vide order dated 31-3-1976:--

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CHATAR LAL Vs. RAMDAS

Referred Judgements :-

JUDGEMENT

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