STATE BANK OF INDIA Vs. AMUM BUILDERS

JUDGEMENT

(1.) This Application is preferred to stay the effect, operation and implementation of the Mesne Profits Petition No. 3 of 2021 pending before the Court of Small Causes at Bandra, Mumbai, arising out of the judgment and decree passed by the Appellate Bench of the Court of Small Causes in Appeal No. 12 of 2016 in T.E. and R. Suit No. 14/23 of 2008.

(2.) The Applicants are the tenants in respect of the Suit premises. The Respondent-landlord instituted the Suit i.e., T. E. and R. Suit No. 14/23 of 2008 to regain the possession of the land situated at Irla Society, Vile Parle (W), Mumbai ("the Suit property"). The Trial Court dismissed the Suit by a judgment and decree dtd. 2/5/2016.

(3.) In Appeal No. 12 of 2016, preferred by the Respondents, the Appellate Bench partly allowed the Appeal and directed the Applicants to handover vacant possession of the Suit premises.