KETI F MEHTA Vs. EWART INVESTMENTS LTD

JUDGEMENT

(1.) HEARD. Rule. By consent rule made returnable forthwith and heard finally.

(2.) THIS writ petition impugns the order dated 15th March, 2008, passed by the Appellate Court of Small Causes Court at Bombay, whereby the appeal of the respondents challenging an interlocutory order of the Trial Court was allowed and the order of the Trial Court was set aside.

(3.) THE petitioner is the plaintiff in the suit being R.A.D. Suit No. 8 of 2008 wherein she has prayed for a declaration that she is a tenant in respect of two rooms being room No. 1 and 3, used as servant quarters on the third floor of the building known as 'Cabins'. Reliefs in the suit were also sought to the effect that the petitioner was entitled to the use toilet and bath room as also two terrace and the use of common areas and staircases for ingress and egress.