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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