ISHWAR CHAND Vs. RADHA KRISHANAN

JUDGEMENT

(1.) HEARD Shri R.K. Agarwal for the revision petitioner and Shri Sanjay Mehrish for the non -petitioner.

(2.) THIS litigation has a long history. A suit for ejectment was brought in violation of provisions of Section 14(3) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 which prohibits bringing of suit for ejectment from premises let out for commercial purpose within five years of letting out the premises on the ground of bona fide requirement. Admittedly, objection to the maintainability of the suit was not raised in the trial court, first appellate court and the second appellate court and the suit was decreed despite this defect even by the second appellate court. When the decree was being executed, an objection was raised as to inexecutability of the decree on the ground that the decree was nullity being passed in a suit which was not maintainable. That objection was also over -rule holding that it did not relate to execution, discharge, or satisfaction of the decree. The revision petition against the order of the executing Court was also dismissed by this Court. Thereupon a suit for declaration that the decree was nullity was filed. Along with the suit, an application for temporary injunction for staying execution of decree was also filed. The trial court allowed the application for temporary injunction against which a Misc. Appeal was filed in the District Court. The District Court set aside the temporary injunction. Against this order of the District Court, the present revision petition is directed.

(3.) WITHOUT expressing any opinion on the merits of the controversy it can be said that the questions raised are not flimsy or frivolous. There are serious questions which have to be answered after hearing both the parties. When the suit itself is pending and the learned trial court thought it fit to grant a temporary injunction against eviction during the pendency of the suit, it was not proper for the appellate court to vacate that injunction and permit eviction even during the pendency of the suit. The impugned order passed by the appellate Court deserves to be and is, hereby, set aside. However, looking to the plight of the plaintiff who has fought up to this Court for obtaining a decree of eviction, which is still under challenge, it is necessary to direct the trial court to dispose of the suit expeditiously. Accordingly, the trial court is directed to dispose of the suit within a period of six months from the date of receipt of a copy of this order either through the Registry or through the parties.