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Anima Mallick v. Ajoy Kumar Roy And Another

Anima Mallick
v.
Ajoy Kumar Roy And Another

(Supreme Court Of India)

Civil Appeal No. 1566 of 2000 (Arising out of SLP (C) No. 13621 of 1999) | 25-02-2000


Special leave granted

These proceedings arise from a suit filed under Section 6 of the Specific Relief Act which was filed by the respondent as per the judgment of the High Court. The respondent in his suit stated that he was using the garage owned by the appellant, his sister. The contention was that he had been dispossessed from the garage by his sister

The trial court ordered possession to be restored but on an application filed under Section 115-A of the Civil Procedure Code, the District Judge allowed the said application filed by the applicant (appellant herein). The order of the trial court was set aside. This order was sought to be challenged by a petition under Article 227 of the Constitution of India in the Calcutta High Court and the decision of the trial court had been restored

Without going into the question of law we are of the opinion that under Article 227 the High Court ought not to have exercised its discretion and interfered with the judgment of the District Judge. It is evident that the respondent was using the garage of the appellant on permission having been granted by the sister to the brother. According to the judgment of the High Court the respondent was claiming no legal interest in the said garage as he was not claiming its ownership because he was not claiming to be a tenant or even a licensee. His possession was purely gratuitous and even if without the knowledge of the respondent the appellant has reclaimed the possession, it was not a fit case for the High Court to have interfered under Article 227 of the Constitution

We, therefore, allow this appeal, set aside the judgment of the High Court and restore the decision of the District Judge.

Advocates List

For

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE JUSTICE B. N. KIRPAL

HON'BLE JUSTICE S. S. M. QUADRI

Eq Citation

(2000) 4 SCC 119

LQ/SC/2000/400

HeadNote

Constitution of India — Art. 227 — Interference with order of restoration of possession by District Judge — Propriety — When respondent was using garage of appellant on permission granted by sister to brother, and respondent was claiming no legal interest in said garage as he was not claiming its ownership because he was not claiming to be a tenant or even a licensee — Held, even if without knowledge of respondent appellant reclaimed possession, it was not a fit case for High Court to have interfered under Art. 227 — Civil Procedure Code, 1908, S. 115-A