MANISHA MAHESH SAWANT Vs. ADHIKARI ENGINEERING PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These appeals are taken up for hearing together, since the facts therein are substantially common.

(3.) The dispute, arose from Slum Rehabilitation Scheme sought, to be implemented by M/s. Adhikari Engineering Company Private Limited ("Developer-Defendant No.2" for short) and in particular relates to, whether suit structures, Room Nos.18, 19 and 21 at Samarth Nagar, Bhandup, Mumbai-400 078 ("suit premises" for short), occupied by the plaintiffs are falling in the alignment of rehabilitation building, in respect of which Slum Rehabilitation Authority ('SRA' for short) has issued plinth certifcate dtd. 11/1/2019. Necessarily, thus, it is 'Boundary Dispute', amenable to jurisdiction of Civil Court.