KEDAR SANJEEV KHADKE Vs. ANANT KRISHNAN NARAYANAN

JUDGEMENT

(1.) Admit, with the consent of the learned counsel for the parties taken up for final hearing forthwith.

(2.) The revisionary jurisdiction of this Court under Section 115 of the Code of Civil Procedure is invoked against the judgment and order dated 3/12/2013 passed by the learned 2nd Joint Civil Judge, Senior Division, Pune thereby decreeing the suit filed by the Respondent No.1 herein under Section 6 of the Specific Relief Act 1971. Consequential to the decree passed, the Defendant No.1 i.e. the Petitioner herein is directed to hand over the possession of the premises in question being Show Room No.3 in Akshay Complex Aundh, Pune to the Plaintiff.

(3.) The facts giving rise to the filing of the above Civil Revision Application in brief can be stated thus :