AIR 2019 SUPREME COURT 1047 ::AIROnline 2019 SC 79 ::AIR 2019 SC (Civil) 1119 ::(2019) 2 CurCC 53 ::(2019) 135 All LR 294 ::(2019) 3 AndhLD 29 ::(2019) 3 Mad LJ 540 ::(2019) 2 ICC 209 ::(2019) 2 All WC 1665 ::(2019) 199 AllIndCas 258 (SC)

Supreme Court Of India

Hon'ble Judge(s): Rohinton Fali Nariman, Vineet Saran , JJ

Specific Relief Act (47 of 1963) , S.6— Suit for restoration of possession - Dispossession of tenant - Rejection of interim mandatory injunction by Trial Court - Order of High Court in exercise of revision jurisdiction allowing interim mandatory injunction on ground that dispossession was acquiesced in police complaint, erroneous - Matter remanded back to Trial Court to decide case u/S. 6. Civil P. C. (5 of 1908) , S.115, O.39 R.1— (1970) 2 SCR 368; (1990) 2 SCC 117, Rel. on. (Para 5 6)