Full Judgment Text
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PETITIONER:
SAVANI TRANSPORT (P) LTD.
Vs.
RESPONDENT:
L.RAJAMANIKKAM
DATE OF JUDGMENT13/01/1994
BENCH:
MOHAN, S. (J)
BENCH:
MOHAN, S. (J)
MUKHERJEE M.K. (J)
CITATION:
1994 SCC Supl. (2) 483
ACT:
HEADNOTE:
JUDGMENT:
ORDER
As on today, the position has drastically changed because
the landlord who obtained an order of eviction on the ground
of bona fide need has sold away the property in favour of V.
Mani of T.V. Swamy Road (West), R.S. Puram, Coimbatore who
is now before us as respondent. Therefore, the need of the
original landlord (Rajamanikkam) could no longer be
sustained. Accordingly, the appeal will stand allowed.
However, there shall be no order as to costs.
485