IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  7376   OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.5550 OF 2011)

VIVEK KASHINATH PATIL                             APPELLANT

                VERSUS

RAJENDRASING KHUSHALSING MAHENDRA(SIKH)           RESPONDENT  

O R D E R

Leave granted. We have heard learned counsel for the parties.

In our view, the High Court was not justified in  

reversing the findings of the courts below.  Consequently, the  

impugned judgment of the High Court is set aside.  The tenant,  

who is respondent herein, is given one year time to vacate the  

premises on filing usual undertaking in the Registry of this  

Court within four weeks from today.

The Civil Appeal is disposed of accordingly.

...................J. (DALVEER BHANDARI)

...................J. (SWATANTER KUMAR)

NEW DELHI; 19TH AUGUST, 2011