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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 7313-7314 OF 2016 [@ SPECIAL LEAVE PETITION(C) NO. 3250-3251 OF 2016]

GIRISH S/O DHARMAVIR MADAN THROUGH ITS GPA    Appellant(s)                                 VERSUS

NANDKUMAR S/O SHANKARRAO RASNE AND ORS.       Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   

2. The  only  submission  of  the  appellant  is  that unless his 3/7th share of the property is identified as per the preliminary decree dated 06.12.2004, the eviction  proceedings  at  the  instance  of  the  first respondent may not be proceeded with.    3. Therefore, these appeals are disposed of with a direction to the trial court to take steps to appoint the  Court  Commissioner  in  the  final  decree proceedings so as to identify the respective shares. The  process  of  identification  of  the  respective shares  shall  be  completed  within  a  period  of  two months from the date of production of a copy of this Judgment  by  either  party  before  the  trial  court. Till such time, the eviction proceedings as against the appellant shall be kept in abeyance.

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4. However, by way of abundant caution, it is made clear that the special leave petition filed against the Judgment in Second Appeal No. 611 of 2010 shall have no bearing on the eviction proceedings.   

No costs.        .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; August 05, 2016.