JANARDAN NARSINGH MAHAJAN Vs. MAKHIJA VOHRA BUILDERS

JUDGEMENT

(1.) Heard Mr. Vijay Gharat, learned counsel for the petitioner and Mr. Bhavin Gada, learned counsel for respondent No.1. None has appeared for the remaining respondents.

(2.) By filing this petition under Article 227 of the Constitution of India, petitioner seeks quashing of judgment and order dated 22.07.1999, passed by the City Civil Court, Bombay in Short Cause Suit No.3733/1992 whereby the said suit preferred by respondent No.1 as the plaintiff for restoration of possession of the suit flat was decreed in favour of respondent No.1.

(3.) It may be mentioned that Short Cause Suit No.3733/1992 was instituted by respondent No.1 as the plaintiff wherein Janardhan Narsing Mahajan was arrayed as the defendant. Janardhan Narsing Mahajan is the petitioner in the present writ petition. On his death, he has been substituted by his legal heirs.