LAWS(SC)-2011-8-3

VIVEK KASHINATH PATIL Vs. RAJENDRASING KHUSHALSING MAHENDRA

Decided On August 19, 2011
VIVEK KASHINATH PATIL Appellant
V/S
RAJENDRASING KHUSHALSING MAHENDRA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) In our view, the High Court was not justified in reversing the findings of the courts below. Consequently, the impugned judgment of the High Court is set aside. The tenant, who is respondent herein, is given one year time to vacate the premises on filing usual undertaking in the Registry of this Court within four weeks from today.