Manjula Aggarwal & Ors Vs Vinod Kakkar Since Deceased Through Lrs & Ors
.... him, though he had not received the original of the Rent Agreement. As such, the photocopy of the Rent Agreement was exhibited as PW-1/D-1, and was identified as the copy of the Rent Agreement received by PW-2 Vinod Kakkar from the previous owner Baldev Raj Sethi. In this context, the cross-exami ...
Delhi High Court
Aqil Beg (Deceased) Thr Lrs Vs Mushtaq Beg & Anr
.... is two married sons, namely, Mohsin Beg & Asim Beg and two married daughters. Family of Mohsin Beg consists of his wife, two unmarried sons, aged 21 and 16, respectively and one unmarried daughter, aged 17 years. Family of Asim Beg consists of his wife, two sons and one daughter. It is conte ...
Delhi High Court
Raj Kuma Rajora & Ors Vs Ajay Dhingra & Anr
.... arable one as the said property is being used by Axis Bank for their currency chest which requires extremely heavy-duty construction and a specialised kind of building to be constructed. In the present case, the property in question has a building which is in dilapidated condition and thus the l ...
Delhi High Court
Ishwarlal Vrajlal Mistry And Ors Vs Manohar Ujjanna Shetty And Ors
.... se, a three-Judge Bench of the Supreme Court had a reference before it. The reference was because of what was felt to be a conflict between two of its Division Bench decisions: Atma Ram Properties and Niyas Ahmad Khan. 23. Then, Super Max International has held that there was no conflict bet ...
Bombay High Court
Ram Babu Shaw Vs Sunil Kumar Agarwal & Anr
.... ide order dated 1st October, 2018 is required to be modified or not. The said question was conclusively decided when the Hon’ble Supreme Court declined to interfere with the occupational charges determined by the High Court to be paid by the petitioner on monthly basis during the pendency of the ...
Calcutta High Court
Harbans Singh Through Lr Vs Bharti Devi @ Sarita And Others
.... in clause (1) of Section 2 of the Act, the tenancy does not stand terminated merely by its termination under the general law; it terminates with the passing of the decree for eviction. With effect from that date, the tenant is liable to pay mesne profits or compensation for use and occupation of ...
High Court Of Punjab And Haryana At Chandigarh
Lalit Dutt Sharma Vs Lokesh Jasoria
.... Save as otherwise expressly provided in this Act, no civil court shall entertain any suit or proceeding in so far as it relates to the fixation of standard rent in relation to any premises to which this Act applies or to eviction of any tenant therefrom or to any other matter which the Controlle ...
Delhi High Court
Smt. Indu - Appellant Vs Shri. Sri Kishan and Another - Respondents
.... vent of the death of the person continuing in possession after the termination of his tenancy shall be as follows:- (a) firstly, his surviving spouse; (b) secondly, his son or daughter, or both, if there is no surviving spouse, or if the surviving spouse did not ordinarily live with the deceas ...
DELHI HIGH COURT
Rama Shanker Vs Prithvi Narain Berry and Sons (HUF)
.... he deceased person up to the date of his death. Explanation II.--If the person, who acquires, by succession, the right to continue in possession after the termination of the tenancy, was not financially dependent on the deceased person on the date of his death, such successor shall acquire such r ...
Delhi High Court
Raj Khanna Vs Mira Chawla
.... use, son or daughter of the deceased person, or if such surviving spouse, son or daughter or any of them, did not ordinarily live in the premises as a member of the family of the deceased person up to the date of his death; and (d) fourthly, his daughter-in-law, being the widow of his pre-decease ...
Delhi High Court
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