ZAVERBEN MAVJI HARIYA(SMT.) Vs. BUILDING REPAIRS & RECONSTRUCTION BOARD AN UNDERTAKING OF MAHARASHTRA GOVERNMENT & ANR.

JUDGEMENT

(1.) Admit.

(2.) Heard learned counsel for both the parties finally at the stage of admission itself.

(3.) This appeal is preferred against the Judgment and Order dated 31.10.2015 passed by the City Civil Court, Mumbai in S. C. Suit No. 2498 of 2011. By the impugned Judgment and Order, the Trial Court was pleased to dismiss the appellant's suit on the ground that the appellant has failed to prove her authorized possession in the suit structure.