RAM RAJ CHAURASIA Vs SHARDA DEVI .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-008066-008066 / 2015
Diary number: 4548 / 2015
Advocates: PREM PRAKASH Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8066 OF 2015
RAM RAJ CHAURASIA Appellant(s)
VERSUS
SHARDA DEVI & ANR. Respondent(s)
J U D G M E N T
KURIAN, J.
1. The appellant is the tenant. He was evicted on
the ground of requirement of the landlord for
reconstruction. It is the case of the appellant that
on account of collusion between the landlord and the
builder, no reconstruction is taking place and
virtually, he is devoid of his livelihood.
2. There is no representation on behalf of the
second respondent, who is the builder. It is the
case of the first respondent-landlord that actually
it is the collusion between the appellant and the
builder.
3. Be that as it may, we find that the appellant has
been evicted in the year 2015 on the ground of need
for reconstruction. Now that the appellant has been
evicted, it is for him to work out his remedy
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available to him under law. Without prejudice to
such liberty, this appeal is disposed of.
4. Pending interlocutory application(s), if any,
is/are disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ DEEPAK GUPTA ]
.......................J. [ HEMANT GUPTA ]
New Delhi; November 20, 2018.