AIR 2013 SUPREME COURT 1099 ::2013 AIR SCW 877 ::2013 (2) ABR 862 ::2013 (2) AIR Kant HCR 136 ::(2013) 1 CLR 556 (SC) ::(2013) 119 RevDec 354 ::(2013) 1 WLC(SC)CVL 364 ::(2013) 1 All RentCas 574 ::2013 (9) SCC 221 ::(2013) 2 RecCivR 295 ::(2013) 1 Scale 731 ::AIR 2013 SC (Civ) 862 ::(2013) 97 All LR 520 ::(2014) 4 Cal HN 246 ::(2013) 2 All WC 2094 ::(2013) 1 ICC 128 ::(2014) 2 MPLJ 19 ::(2014) 2 Mah LJ 150 ::(2013) 2 Mad LW 843 ::2013 (4) KCCR SN 375 (SC) ::(2013) 3 Pun LR 1 ::(2013) 1 RentLR 311 ::(2013) 1 LandLR 24 ::(2013) 3 AndhLD 64 ::(2013) 123 AllIndCas 121 (SC)

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): P. Sathasivam, Ranjan Gogoi , JJ

(A) Specific Relief Act (47 of 1963) , S.6— Suit for possession - Object of S. 6 is to provide immediate remedy against dispossession - Question of title or better right of possession - Alien to such suit. A proceeding under S. 6 of the Specific Relief Act, 1963 is intended to be a summary proceeding the object of which is to afford an immediate remedy to an aggrieved party to reclaim possession of which he may have been unjustly denied by an illegal act of dispossession. Questions of title or better rights of possession does not arise for adjudication in a suit under S. 6 where the only issue required to be decided is as to whether the plaintiff was in possession at any time six months prior to the date of filing of the suit. The legislative concern underlying S. 6 is to provide a quick remedy in cases of illegal dispossession so as to discourage litigants from seeking remedies outside the arena of law. The same is evident from the provisions of S. 6(3) which bars the remedy of an appeal or even a review against a decree passed in such a suit.(Para 12) (B) Specific Relief Act (47 of 1963) , S.6(3)— Decree in suit for possession - Bar to appeal - Does not apply to letters Patent appeal. (Para 13) ....