ORIENTAL INSURANCE COMPANY LIMITED Vs. D.J SHUKLA AND COMPANY

JUDGEMENT

(1.) This civil revision application is filed under Sec. 115 of the Civil Procedure Code, 1908 ('CPC') to challenge the order passed by the learned City Civil Court in the appeal preferred by the respondent to challenge the order of eviction and damages passed by the Estate Officer under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 ('said Act?).

(2.) Learned counsel for the applicant submitted that during the pendency of this civil revision application, the possession of the subject premises was handed over to the applicant. Accordingly, in the present civil revision application, the only issue to be decided is the applicant's claim for damages arising from the respondent's unauthorised occupation.

(3.) The proceedings are initiated in respect of the premises, which consist of a cabin on the mezzanine floor of a building known as the Oriental House, owned by the applicant. The respondent occupied the subject premises in the said building as a monthly tenant of the applicant.