ASHA CHANDRAKANT NERURKAR Vs. SANJEEV KUMAR A. RAPOLU

JUDGEMENT

(1.) This Appeal under Order-43 Rule-1 (r) read with Sec. 104 of the Code of Civil Procedure, challenges the order dtd. 21/6/2021 in Notice of Motion No. 1303/2021 in S.C. Suit No. 1086/2021 passed by the Judge, City Civil Court, Greater Mumbai, by which Defendants and their Servants have been restrained by temporary injunction from obstructing and or disturbing and or evicting Plaintiff from two cabins in suit premises i.e. Office No. 115, T.V. Industrial Estate, S.K. Ahire Marg, beside National Cycle Company, Worli, Mumbai - 400 030, without following due process of law.

(2.) Facts in Brief leading to this Appeal are as under;

(3.) Plaintiff would plead and claim that the Respondent No.1 is Owner-Landlord, of the suit premises. The Respondent No.3 - Jagdish Punjabi, acquired tenancy rights of the suit premises from the Landlord, under tenancy agreement dtd. 26/8/1996 and deed of confirmation dtd. 22/10/2015.