SHRIMATI KAURAN DEVI Vs. LAL CHAND

JUDGEMENT

(1.) THIS regular first appeal raises a very short point for decision. Bakshi Mehtab Singh, predecessor -in -interest of the present appellant, was the owner of the property in question and he had obtained a decree for eviction against Lakhmi Chand respondent from a Rent Controller. This decree became final.

(2.) WHILE seeking to execute this decree, the landlord had to obtain permission of the authorities concerned under section 19 of the Slum Areas (Clearance and Improvement) Act, 1956. This permission was not allowed and the landlord is stated to have failed in his attempt right up to the Supreme Court.

(3.) WHETHER the Civil Court has jurisdiction to try this suit ?