Full Judgment Text
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