KESHAR BAI Vs. CHHUNULAL
LAWS(SC)-2014-1-14
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
January 07,2014
KESHAR BAI
Appellant
VERSUS
Chhunulal
Respondents
Referred Judgements :-
YASH PAL V. RAM LAL AND ORS. [REFERRED TO]RAJA MOHAMMAD AMIR AHMAD KHAN VS. MUNICIPAL BOARD OF SITAPUR [REFERRED TO]
TEJ BHAN MADAN VS. ADDITIONAL DISTRICT JUDGE [REFERRED TO]
MAJATI SUBBARAO VS. P V K KRISHNA RAO [REFERRED TO]
SHEELA VS. FIRM PRAHLAD RAI PREM PRAKASH [REFERRED TO]
DEVA SAHAYAM VS. P SAVITHRAMMA [REFERRED TO]
BHOGADI KANNABABU VS. VUGGINA PYDAMMA [REFERRED TO]
DEEP CHANDRA JUNEJA VS. LAJWANTI KATHURIA [REFERRED TO]
MD NOOMAN VS. MD JABED ALAM [REFERRED TO]
FIROJUDDIN VS. BABU SINGH [REFERRED TO]
STATE OF A P VS. D RAGHUKUL PERSHAD (D) BY LRS [REFERRED TO]
Cited Judgements :-
JITENDRA OCHHAVLAL SONI VS. RAJESH CHHAGANLAL GONDALIA [LAWS(GJH)-2019-9-26] [REFERRED TO]RAMJILAL VS. NARAYAN SINGH [LAWS(CHH)-2016-2-47] [REFERRED TO]
YOGESH VERMA VS. SHIV KUMAR AGARWAL [LAWS(SIK)-2017-6-15] [REFERRED TO]
HIMAL MATCH CO. PVT. LTD. VS. KIRAN AGARWAL [LAWS(SIK)-2023-5-7] [REFERRED TO]
JASPAL KAUR CHEEMA AND ANR. VS. M/S INDUSTRIAL TRADE LINKS AND ORS. ETC. [LAWS(SC)-2017-7-61] [RELIED]
SMT. RAMBHA DEVI, WIFE OF LATE SUDAMA SINGH VS. BAIJNATH SINGH, SON OF LATE RAMBRIKSH SINGH [LAWS(JHAR)-2016-7-136] [REFERRED TO]
LAXMIBAI AND ANOTHER VS. YOGESH KUMAR GLOCHA [LAWS(CHH)-2016-1-52] [REFERRED]
FIRM MUNGARAM SHANKAR LAL & ANR. VS. PURSHOTTAM DAS & ANR. [LAWS(RAJ)-2018-10-74] [REFERRED TO]
PARAMJEET KAUR BHAMBAH VS. JASVEER KAUR WADHWA [LAWS(MPH)-2016-3-59] [REFERRED TO]
KRISHNA MOHAN MAHROTRA VS. ADDITIONAL DISTRICT JUDGE COURT NO LAKHIMPUR KHERI [LAWS(ALL)-2015-4-6] [REFERRED TO]
NAVINBHAI VALJIBHAI KAPURIYA (PATEL) VS. SHIRISH JAGMOHAN SHAH [LAWS(GJH)-2015-12-3] [REFERRED TO]
PRAVEEN SHARMA (SINCE DECEASED) AND OTHERS VS. RAVI KUMAR AND ANOTHER [LAWS(ALL)-2019-3-114] [REFERRED TO]
MAHESH AGARWAL VS. UMESH AGARWAL [LAWS(SIK)-2020-12-11] [REFERRED TO]
SRI LALIT KUMAR BAGLA & ORS. VS. RAJIV KUMAR PODDER & ORS. [LAWS(CAL)-2016-5-219] [REFERRED TO]
RANJIT SINGH MATHARU VS. ANNA PURTY [LAWS(JHAR)-2019-11-2] [REFERRED TO]
LALIT KUMAR BAGLA AND ORS. VS. RAJIV KUMAR PODDAR AND ORS. [LAWS(CAL)-2015-9-45] [REFERRED TO]
RAJENDRA KUMAR GUPTA VS. RAM SEWAK GUPTA [LAWS(MPH)-2015-5-8] [REFERRED TO]
PARDEEP KUMAR VS. ASHWANI KUMAR [LAWS(HPH)-2019-11-216] [REFERRED TO]
ASHOK KHUBCHAND VASWANI VS. SMT. GOPIDEVI WIDOW OF SHYAMKUMAR VASWANI [LAWS(BOM)-2017-2-48] [REFERRED TO]
SARASWATIBAI VS. PRADEEP [LAWS(BOM)-2021-10-183] [REFERRED TO]
FIRM P.K. SEEDS AND ORS. VS. RENT TRIBUNAL AND ORS. [LAWS(RAJ)-2015-4-93] [REFERRED TO]
SIREMAL JAIN (DEAD) VS. PANKAJ KUMAR JAIN [LAWS(MPH)-2019-9-264] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal, by grant of special leave, is directed against the judgment and order dated 03/08/2010 passed by the High Court of Madhya Pradesh, Bench at Indore allowing Second Appeal No. 756 of 2004 filed by the respondent.
(3.)Briefly put, the facts are that the appellant-landlady purchased House No. 1/2, Street No. 6, Parsi Mohallah, Indore ('the said building') from M/s. Pyare Mohan Khar, Hari Mohan Khar, Shayam Sunder Khar and Anil Khar predecessors-in-title of the appellant by a registered sale deed dated 26/9/1991 for a consideration of Rs. 1,70,000/-. At the time of purchase of the said building, the respondent-tenant was occupying one room ('suit premises') situated on the rear side of the said building as tenant. The respondent was informed by the predecessors-in-title of the appellant that the appellant is the new landlady of the said building and he should pay the rent to her. The respondent agreed to pay the rent but failed to pay it. Failure of the respondent to pay the rent resulted in a notice being sent by the appellant to him on 23/11/2002, but despite the notice the respondent did not pay the rent.
(2.)This appeal, by grant of special leave, is directed against the judgment and order dated 03/08/2010 passed by the High Court of Madhya Pradesh, Bench at Indore allowing Second Appeal No. 756 of 2004 filed by the respondent.
(3.)Briefly put, the facts are that the appellant-landlady purchased House No. 1/2, Street No. 6, Parsi Mohallah, Indore ('the said building') from M/s. Pyare Mohan Khar, Hari Mohan Khar, Shayam Sunder Khar and Anil Khar predecessors-in-title of the appellant by a registered sale deed dated 26/9/1991 for a consideration of Rs. 1,70,000/-. At the time of purchase of the said building, the respondent-tenant was occupying one room ('suit premises') situated on the rear side of the said building as tenant. The respondent was informed by the predecessors-in-title of the appellant that the appellant is the new landlady of the said building and he should pay the rent to her. The respondent agreed to pay the rent but failed to pay it. Failure of the respondent to pay the rent resulted in a notice being sent by the appellant to him on 23/11/2002, but despite the notice the respondent did not pay the rent.
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