ANIMA MALLICK Vs. AJOY KUMAR ROY

JUDGEMENT

(1.) Special leave granted.

(2.) These proceedings arise from a suit filed under Section 6 of the Specific Relief Act which was filed by the respondent as per the judgment of the High Court, The respondent in his suit stated that he was using the garage owned by the appellant, his sister. The contention was that he had been dispossessed from the garage by his sister.

(3.) The trial court ordered possession to be restored but on an application filed under Section 115-A of the Civil Procedure Code, the District Judge allowed the said application filed by the applicant (appellant herein). The order of the trial court was set aside. This order was sought to be challenged by a petition under Article 227 of the Constitution of India in the Calcutta High Court and the decision of the trial court had been restored.