REGENT COMPUTRONICS PVT. LTD.

OMKAR TELE Appellant

V/S

MOHD. ABDUL RAHMAN Respondents

Referred Judgements :-

N.D. THADANI (DEAD) BY LRS. V. ARNAVAZ RUSTOM PRINTER,MUMBAI AND ANOTHER [REFERRED TO]
CHALLA MAHESWARA RAO AND ANOTHER V. VADAGAM VENKATA SUBBA RAO AND ANOTHER [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
RISHI KUMAR GOVIL VS. MAQSOODAN [REFERRED TO]
YADVENDRA ARYA VS. MUKESH KUMAR GUPTA [REFERRED TO]
SHAMSHAD AHMAD VS. TILAK RAJ BAJAJ [REFERRED TO]
UDAY SHANKAR UPADHYAY VS. NAVEEN MAHESHWARI [REFERRED TO]
MALLAMPALLI MALLIKARJUNA RAO VS. GODAVARTHI SESHAMMA [REFERRED TO]
PALICHETTY LATCHANNA VS. GIDUTHURI APPA RAO [REFERRED TO]
HAN PRASAD BAARUKA VS. T LAXMI [REFERRED TO]
SATYANARAYANA VS. MOZUDDIN KHAN [REFERRED TO]
LINGA PENTAMMA VS. T JAGADISHWAR RAO [REFERRED TO]
MOHAMMED GULAM MUSTAFA S O MAHAMMED PASHA VS. MOHAMMED ABDUL JABBAR S O MOHAMMED ABDUL RAUF [REFERRED TO]
S PENTAIAH VS. KHATIJA BEE [REFERRED TO]
MUNNALAL VS. ENGLARG PERSHAD [REFERRED TO]
MOHAMMED IZHAR ALI VS. OLIVE FOUNSECA DIED PER LRS [REFERRED TO]

JUDGEMENT

(1.) These two civil revision petitions are filed under Section 22 of the A.P. Buildings (lease, rent and eviction) Control Act, 1960 (hereinafter in short referred to as "Act" for the purpose of convenience) by the tenant and the landlords respectively as against the common order made in R.A. No. 220 of 2002 and R.A. No. 192 of 2002 being aggrieved of the portions of the order and the relief made in R.C. No. 476 of 1998 on the file of IV Additional Rent Controller, Hyderabad.

(2.) In view of the commonality involved in both these civil revision petitions and in the light of the fact that both the R.As. aforesaid also had been disposed of by a common order by the learned Additional Chief Judge, City Small Causes Court, Hyderabad, the Appellate Authority, these civil revision petitions are being disposed of by a common order by this Court.

(3.) Heard Smt. Manjiri S Ganu, learned Counsel representing tenant and Sri Hanumanthu Rajagopal Rao, learned Counsel representing landlords.

Click here to view full judgment.

OMKAR TELE Vs. MOHD ABDUL RAHMAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address