REKHA GURUNATH MHASHELKAR Vs YASHWANT VICHARE

19 September 2018
Supreme Court
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REKHA GURUNATH MHASHELKAR Vs YASHWANT VICHARE

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.-010658-010658 / 2013
Diary number: 7151 / 2012
Advocates: GAURAV AGRAWAL Vs BHASKAR Y. KULKARNI

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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  10658 OF 2013

REKHA GURUNATH MHASHELKAR                    Appellant(s)

                               VERSUS

YASHWANT VICHARE                             Respondent(s)

WITH

CIVIL APPEAL NO. 10720 OF 2013

J U D G M E N T

KURIAN, J.

1. The appellant filed a summary suit for eviction

in the year 2006, being RAE & R Suit No. 277/459 of

2006, on the file of the Small Causes Court, Mumbai.

That  suit  was  decreed  ex-parte  by  Judgment  dated

14.03.2007.   According  to  the  appellant,  even  the

execution  has  been  carried  out.   While  so,  the

respondent filed an application under Order IX Rule

13 CPC.  That was allowed by order dated 06.05.2009.

The  appellate court  of the  Small Causes  Court, by

order dated 09.12.2012 affirmed the order passed by

the  trial  court.   The  appellant  was  unsuccessful

before the High Court.

2. During the pendency of the appeals before this

Court, we are informed that the Court of Small Causes

tried the suit afresh.  The suit was decreed.  That

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was  affirmed  by  the  Appellate  Bench  of  the  Small

Causes  Court.   According  to  the  respondent,  he

proposes  to  challenge  the  same  before  the  High

Court .

3. In view of the above facts and circumstances of

the  case,  we  make  it  clear  that  none  of  the

observations and findings made in the impugned orders

shall stand in the way of the respondent pursuing his

remedy before the High Court in accordance with law.

4. We  make  it  further  clear  that  the  possession,

which  has  already  been  restored  to  the  appellant,

shall continue with her, of course, subject to any

final orders that may be passed by the High Court in

the challenge proposed to be made by the respondent.

5. In view of the above, the appeals are disposed

of.   

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

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; September 19, 2018.