T.C. Thiagarajan, T.C. Venkatachalam, T.C. Ganesan and T.C. Vaideeswaran Vs V.K. Lakshminarayanan (deceased) and Others
.... struction of the building. It is not the case of the Defendant that he ever paid any amount as rent to T.S. Chandrasekaran or to the Plaintiffs. Thus, it is crystal clear that though the Defendant has been in occupation of the property from 01.10.1975 onwards, he has not paid even a single pie towar ...
Madras High Court
Lakshmi Subrahmanyam, Padmini Balagopal, Dr. Nanditha Krishna (rep. by their Power of Attorney holder Mr. A.T. Krishnakumar) and A.T. Krishnakumar Vs Indian Oil Corporation Ltd. and ICICI Bank
.... the Judicial Committee in unambiguous terms holding that the expression ''tenant'' in the several provisions of the Act, conferring right and benefits to the tenant refer only to the tenant as defined u/s 1(iii) and recognizing validity of the fresh contract of tenancy after the Act, by a tenant und ...
Madras High Court
Palani Ammal Vs Viswanatha Chettiar (dead) and others
.... to quite there would remain no occasion for him to claim any protection under the Protection Act by submitting that he remains a statutory tenant as he will not be continued in possession thereafter by his own act. It must, therefore, be held that an erstwhile tenant of a contractual lease of land ...
Supreme Court of India
Sri Kumarakattalai Subrahmanyaswami Devasthanam Vs K.S. Sundararajulu Chettiar
.... 1963. 4. The lower appellate Court has taken the view that u/s 13 of the Madras Act XXX of 1963, the owner, ship of the site merges with the ownership of the building and that as the Defendant is admittedly the owner of the building, the suit site also should vest in him. According to the lower ...
Madras High Court
N. Varadaraja Pillai and Another Vs The Salem Municipal Council and Others
.... n are found in conjunction with the words ''obligations incurred or imposed''. They think that the mere right (assuming it to be properly so called) existing in the members of the community or any class of them to take advantage of an enactment, without any act done by an individual towards availing ...
Madras High Court
V. Natesa Naicker Vs P. Arumugha Naicker
.... ion of buildings may undoubtedly involve limitation or deprivation of the rights of the tenant under the Act and to that extent the protection conferred by Section 12 in favour of the landlord may be lost. 14. It must be noticed that the last part of the citation above given takes in also contrac ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
