Savani Transport (P) Ltd. Vs. L. Rajamanikkam [1994] INSC 25 (13 January 1994)
Mohan, S. (J) Mohan, S. (J) Mukherjee M.K. (J)
CITATION: 1994 SCC Supl. (2) 483
ACT:
HEAD NOTE:
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.
