CASYAB PVT. LTD Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The plaintiff instituted a suit for eviction of the defendant, Central Bank of India, on the ground of expiry of lease by efflux of time and for mesne profits, damages and other reliefs.

(2.) The suit was instituted on 10th May, 2006.

(3.) During the pendency of the suit, the plaintiff had taken out an application under Chapter XIII-A of the Code of Civil Procedure for a summary decree. In the said proceeding, a learned Single Judge of this Court by an order dated 22nd March, 2007 passed a final judgment and decree for eviction of the Central Bank of India from the suit premises. However, the claim for damages, mesne profits, interests and other reliefs were relegated to suit and the defendants were given leave to defend the said claims.