NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1788 OF 2009 (Arising out of SLP(C) No. 22196 of 2007)

Mehul Mahendra Thakkar @ Karia                      ……….Appellant

Versus

Meena Mehul Thakkar @ Karia                            ……..Respondent

ORDER  

    Leave granted.

2) The  order  passed  by  the  High  Court  of  Bombay  in  Civil

Application No. 238 of  2007 filed in Family Court  Appeal  No.

128 of 2007 dated 5.10.2007 is the subject matter of this appeal.  

3) By the impugned order, the court has directed the Court Receiver

to  take  possession  of  the  flat  from  the  appellant  and  induct

respondent-wife in the flat during the pendency of the appeal.   

4) In  the  appeal  filed,  the  appellant  has  called  in  question  the

correctness  or  otherwise  of  the  findings  and  the  conclusion

reached by the Family Court in Petition No. A-1072/2000 dated

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6.2.2007,  wherein  the  Family Court  has  reached the conclusion

that both the husband and wife are joint owners of flat bearing No.

303,  Rajesh  Nagar  Co-operative  Housing  Society  Ltd.,  Borivali

(West), Mumbai.  

5) Even before giving a verdict on the findings and the conclusions

reached by the Family Court,  by way of interim relief, the court

has  granted  the  main  relief  itself.   This,  in  our  opinion  is

unsustainable. It is settled legal position, that by way of interim

relief, final relief should not be granted till the matter is decided

one way or the other.  

6) In view of the above, we allow this appeal and set aside the order

by the High Court in Family Court Appeal No. 128 of 2007 dated

5th day  of  October,  2007.   In  view  of  the  peculiar  facts  and

circumstances of this case,  we request the court to dispose of the

appeal as early as possible and at any rate within an outer limit of

six months from the date of receipt of copy of this court’s order.  

                                                                                     …………………………………J.                                                                                        [ TARUN CHATTERJEE ]

                                                                                     …………………………………J.                                                                                        [ H.L. DATTU ]

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New Delhi, March 23, 2009.

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