DHAMENDRA KUMAR SHARMA Vs SOMENDRA BABU S/O NIRANJAN LAL (SINCE DECEASED)
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-007396-007396 / 2018
Diary number: 13311 / 2018
Advocates: MONIKA GUSAIN Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7396 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9895 OF 2018]
DHAMENDRA KUMAR SHARMA Appellant (s)
VERSUS
SOMENDRA BABU (SINCE DECEASED) THROUGH LRS. & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Application for substitution is allowed.
2. Leave granted.
3. The appellant approached this Court, aggrieved by
the Judgment and order dated 28.03.2018 passed by the
High Court of Judicature at Allahabad in Civil Misc.
Petition No. 1284 of 2018, whereby the High Court
confirmed the order of eviction.
4. When the matter came up before this Court, it was
pointed out that the respondents-landlords have many
other shops. Therefore, it was directed by this
Court to ascertain whether the appellant can be
accommodated in one of the available shops at least
in the new complex, which is under construction. We
are happy to note that the parties have reached a
settlement whereby respondents have graciously agreed
to accommodate the appellant in a shop, which has
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been identified and on which the parties are in
agreement. Ordered accordingly. The rental will be
for a period of three years and the rent will be
Rs.10,000/- (Rupees Ten Thousand), as a special case,
excluding maintenance charges whereafter, appellant
will handover vacant and peaceful possession unless
agreed to in writing otherwise. The appellant is
given a period of one month to vacate the present
premises.
5. The respondents are directed to complete the
construction of the floor, where the appellant can be
accommodated, within three months thereafter and hand
over the shop to the appellant.
6. Before occupying the new shop, the appellant
shall clear all the arrears in respect of the old
shop. In view of the above, the appeal is disposed
of. Both the parties are directed to file their
respective undertakings in terms of this Judgment
within three weeks from today.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 31, 2018.