Ramavtar Singh Gurjar vs Triveni Bai
2022 Latest Caselaw 477 MP

                                      1                                SA-152-2017
             The High Court Of Madhya Pradesh
                       SA No. 152 of 2017
                         (RAMAVTAR SINGH GURJAR Vs TRIVENI BAI)

Gwalior, Dated : 10-01-2022
          Heard through Video Conferencing.

          Shri Santosh Agarwal, learned counsel for the appellant.
          Shri Pramod Gohadkar, learned counsel for the respondent.

Having heard learned counsel for both the sides on IA No. 1401/2017, a stay application, the effect and operation of the impugned judgment shall remain stayed till disposal of the second appeal subject to deposit of mesne

profit at the rate of 1000/- per month from the date of filing of the suit till date within two months with the Trial Court which shall be kept in FDR in Nationalized Bank fetching maximum interest and further yearly mesne profit shall be deposited in the month of January of each year till disposal of second appeal. This deposited amount shall be subject to outcome of the second appeal.

List this matter in due course.

(SATISH KUMAR SHARMA) JUDGE

Prachi

PRACHI MISHRA 2022.01.11 10:28:19 +05'30'