20 November 2018
Supreme Court
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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.