KEDAR CHANDRAKANT BERDE Vs. RISHABRAJ HOUSING AND ORS.

JUDGEMENT

(1.) The plaintiff has sued for entitlement of flat No.702 admeasuring 830 sq. ft carpet area on the 7th floor of the suit building being redeveloped by defendant No.1, for execution of a fresh permanent alternate accommodation in respect of the suit flat and for ancillary reliefs.

(2.) The plaintiff has taken out the notice of motion for the usual injunctions and the appointment of a Court Receiver.

(3.) There have been various arrangements between the parties, the last of which is for grant of the aforesaid flat No.702 admeasuring 830 sq.ft carpet area as per the plaintiff's prayer. The plaintiff has claimed the said relief in prayer (b) to the plaint and the defendant accepts the grant of the said relief.