M/S. S.F. ENGINEER Vs. METAL BOX INDIA LTD.
LAWS(SC)-2014-3-53
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
March 28,2014
M/S. S.F. Engineer
Appellant
VERSUS
METAL BOX INDIA LTD.
Respondents
Referred Judgements :-
ASSOCIATED HOTELS OF INDIA LIMITED VS. S B SARDAR RANJIT SINGH [REFERRED TO]DIPAK BANERJEE VS. LILABATI CHAKRABORTY [REFERRED TO]
SHALIMAR TAR PRODUCTS LIMITED VS. H C SHARMA [REFERRED TO]
BHAIRAB CHANDRA NANDAN VS. RANADHIR CHANDRA DUTTA [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
UNITED BANK OF INDIA VS. COOKS AND KELVEY PROPERTIES PRIVATE LIMITED [REFERRED TO]
BHARAT SALES LIMITED VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
P JOHN CHANDY AND COMPANY PRIVATE LIMITED VS. JOHN P THOMAS [REFERRED TO]
JOGINDER SINGH SODHI VS. AMAR KAUR [REFERRED TO]
RENUKA DAS VS. MAYA GANGULY [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
VINAYKISHORE PUNAMCHAND MUNDHADA VS. BHUMI KALPATARU [REFERRED TO]
Cited Judgements :-
TARA CHAND VS. SATYA PRAKASH [LAWS(RAJ)-2015-1-21] [REFERRED TO]JAGDISH RAI AND ORS. VS. AJIT SINGH AND ORS. [LAWS(P&H)-2015-1-109] [REFERRED TO]
LOKNATH SHUKLA VS. BOARD OF REVENUE [LAWS(ALL)-2014-11-82] [REFERRED TO]
SANTA DAS VS. KISHORE KUMAR BURMAN [LAWS(CAL)-2015-2-104] [REFERRED TO]
RAM RANI SURI AND ORS. VS. LAXMI SHARMA AND ORS. [LAWS(HPH)-2015-7-50] [REFERRED TO]
MAHESH CHANDRA SHARMA AND ORS. VS. GOPAL KRISHNA AND ORS. [LAWS(ALL)-2015-10-2] [REFERRED TO]
NDMC THROUGH: EDUCATION OFFICER VS. ARYA DHARAM SEVA SANGH [LAWS(DLH)-2018-4-1] [REFERRED TO]
NDMC THROUGH VS. EDUCATION OFFICER [LAWS(DLH)-2018-4-263] [REFERRED TO]
ANIL KR. DAS VS. RAMEN DAS AND ORS. [LAWS(GAU)-2018-2-104] [REFERRED TO]
ASHWIN SETHI @ TITU VS. INDRAVEER SINGH BATRA S/O LATE GURUBAKSH SINGH BATRA [LAWS(CHH)-2017-4-51] [REFERRED TO]
JAGDISH PRASAD VS. SMT. MANJU GOYAL & OTHERS [LAWS(ALL)-2018-8-167] [REFERRED TO]
YOUNG FRIENDS & CO. & ORS. VS. PURI INVESTMENTS [LAWS(DLH)-2018-11-26] [REFERRED TO]
ABHISHEK BUILDCON PVT. LTD. VS. NEW DELHI MUNICIPAL COUNCIL [LAWS(DLH)-2020-6-79] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal, by special leave, by the landlord arises out of and is directed against the judgment and order dated 12.8.2010 of the Bombay High Court passed in Civil Revision Application No. 355 of 2010, allowing the respondent-tenants' appeal and in reversal of the concurrent findings of the courts below that there was an unauthorized subletting dismissing appellant's application under 13(1)(e) of the Bombay Rent Act, 1947 for an order for grant of possession.
(3.)The appellant-plaintiff, owner of the suit premises, i.e., Flat Nos. 201 and 204 on second floor of the building known as "Marlow" and two garages Nos. 7 and 8 on the ground floor of the suit building situate at 62-B, Pochkhanwala Road, Worli, Mumbai, instituted RAE No. 45/84 of 1997 for eviction of the first respondent (defendant No. 1) and its former employee, the respondent No. 2 (defendant No. 2). For the sake of convenience, the parties hereinafter shall be referred to as per the rank in the suit.
(2.)This appeal, by special leave, by the landlord arises out of and is directed against the judgment and order dated 12.8.2010 of the Bombay High Court passed in Civil Revision Application No. 355 of 2010, allowing the respondent-tenants' appeal and in reversal of the concurrent findings of the courts below that there was an unauthorized subletting dismissing appellant's application under 13(1)(e) of the Bombay Rent Act, 1947 for an order for grant of possession.
(3.)The appellant-plaintiff, owner of the suit premises, i.e., Flat Nos. 201 and 204 on second floor of the building known as "Marlow" and two garages Nos. 7 and 8 on the ground floor of the suit building situate at 62-B, Pochkhanwala Road, Worli, Mumbai, instituted RAE No. 45/84 of 1997 for eviction of the first respondent (defendant No. 1) and its former employee, the respondent No. 2 (defendant No. 2). For the sake of convenience, the parties hereinafter shall be referred to as per the rank in the suit.
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