COIR BOARD Vs. GERDIE CONSTRUCTIONS PVT. LTD.

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned counsel for the respondent.

(2.) THE suit was one for ejectment. The suit having been contested on several legal and technical objections, the same have been negated and the appellant has been directed to vacate the premises on or before three months from the date of the judgment. It is that which is challenge in this appeal.

(3.) IN this regard, the learned counsel for the plaintiff -respondent would seek to place reliance on a judgment of the Supreme Court in the case of Dr. Ambica Prasad v. Md. Alam and another : 2015 AIR SCW 2471, wherein in a similar situation on the question of jural relationship, the court had drawn attention to Section 109 of the Transfer of Property Act, 1882 (hereinafter referred to as 'the TP Act', for brevity), which reads as follows: