Page 1

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

CIVIL APPEAL NO.5708 OF 2006

NALINI MEHRA APPELLANT(S)

                               VERSUS

GROUP CAPTAIN H. KAUSHAL & ANR. RESPONDENT(S)

J U D G M E N T KURIAN, J.

1. The appellant has come up against an order of remand.  The High Court has remitted the case to the Competent  Authority  to  decide  the  amount  of compensation payable to the landlord.  The High Court has made it clear that except the jurisdiction aspect it will be open to the appellant herein to take all available contentions before the Competent Authority. 2. In that view of the matter, we do not find it a fit  case  for  interference.   The  appeal  is  hence dismissed. 3. However, it will be open to both the sides to take all available contentions except the contention on jurisdiction before the Competent Authority.

1

Page 2

4. Pending  applications,  if  any,  shall  stand disposed of. 5. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MARCH 29, 2017.

2