V. M. Kanade, J. - (1.) The Petitioner is original Defendant and the Respondent is original Plaintiff. Respondent is challenging the judgment and order passed by Appellate Bench of the Small Causes Court in Appeal No.757 of 2004 in L.E. & C. Suit No.21/32 of 1984. The Appellate Bench of the Small Causes Court was pleased to allow the appeal and set aside the judgment and order of the Trial Court and decreed the suit with costs and directed the Petitioner herein to hand over possession of the suit premises and also directed the Petitioner to pay decretal amount of Rs 26,856/- with interest @ Rs 15% per annum from the date of filing of the suit till realization and further directed that inquiry be made into mesne profit under Order 20 Rule 12 of the Civil Procedure Code.
(2.) Brief facts are as under:-
(3.) The Petitioner is a Statutory Corporation established by and under the Life Insurance Corporation Act, 1956 and is duly owned by the Central Government and carries on business of life insurance in India. The Respondent is Board of Trustees of the Port of Mumbai and and it is also a Statutory Corporation incorporated and established under the provisions of the Major Port Trusts Act, 1963.;