Bhogilal Hargovindas Charitable Trust ... vs V. V. Sansare
2024 Latest Caselaw 2780 Bom

Bombay High Court

Bhogilal Hargovindas Charitable Trust ... vs V. V. Sansare on 30 January, 2024

                                                                                                21.cra.621.2019.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                             CIVIL REVISION APPLICATION NO. 621 OF 2019
                                Bhogilal Hargovindas Charitable Trust ,
                                Thr. Trustee Kashyap Arvindkumar Patel
                                And Ors.                                     ...Applicants
                                       Versus
                                V. V. Sansare                                 ...Respondent
                                              ____________________________________
                                Mr. Shankar Mhatre for the Applicant.
                                Ms. Sonal Dabholkar i/b Mr. Shriram Redij for the Respondent.
                                              ____________________________________
Amol
            Digitally signed
         by Amol

Diliprao Date:
         Diliprao Nawale


Nawale 2024.02.03
         17:22:50 +0530
                                                               CORAM     : RAJESH S. PATIL, J.

                                                               DATED     : 30 JANUARY 2024
                                P.C.:

1. This Civil Revision Application filed by the Landlord trust, challenges impugned judgment and order passed by the Appellate Bench Court of the Small Causes, thereby dismissing the suit for eviction filed by the Applicant/Landlord.

2. The eviction suit filed by the Applicant/Landlord for possession being R. A. E. Suit No.2122 of 2003 was decreed by the Trial Court. However, the Appeal was filed against the said eviction decree by the original Defendant No.1 was allowed by the Appellate Bench Court of Small Causes. Hence, the present Civil Revision Application filed by the Original Plaintiff/Landlord.

3. Place this matter for admission on 13 February 2024 "High On Board".

(RAJESH S. PATIL, J.)

Amol D. Nawale