SHIVMOORI JAGATDEV Vs. ASSISTAND DIVISION ENGINEER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and with the consent of the parties, heard finally.

(2.) As these Petitions assail a common judgment and order dtd. 20/4/2022 passed by the Principal Judge, City Civil Court, they were heard together and are being decided by this common judgment. Writ Petition No.6821 of 2022

(3.) By this Petition under Articles 226 and 227 of the Constitution of India, the Petitioner takes exception to the judgment and order passed in Misc. Appeal No.4 of 2019 by the learned Principal Judge, City Civil Court, Mumbai, whereby the appeal preferred by the Petitioner along with Misc. Appeal No.7 of 2019 preferred by the Liquidator - Mumbai CST Central Railway Employees Consumer Co-operative Society Limited (R3) came to be partly allowed to the extent of modification of the quantum of damages, while upholding the order of eviction passed by the Estate Officer (R2) directing the Petitioner and Liquidator (R3) to vacate the premises admeasuring 875 sq.ft. situated at Administrative Building, Central Railway, Mumbai (the subject premises).