Shobha Chand Bagari S/O Late Shri ... vs Raghuveer Singh Katoda S/O ...
2021 Latest Caselaw 1311 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 3/2021

                                    Shobha Chand Bagari S/o Late Shri Meghraj Bagari
                                                                                          ----Appellant-defendant
                                                                       Versus
                                    Raghuveer Singh Katoda S/o Devkaran Singh
                                                                                          ----Respondent-plaintiff

For Appellant(s) : Mr. M.M. Ranjan, Sr. Adv. through VC assisted by Mr. Rohan Agrawal, Adv.

For Respondent(s) : Mr. R.K.Daga, Adv.

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

08/02/2021

Heard on the application (IA No. 1/2021) filed under

Order 41 Rule 5 of CPC for mesne profits.

Taking note of overall facts mentioned on the record, it

is ordered that if the appellant pays Rs. 7,500/- per month as

mesne profits in place of Rs. 5,000/- as decreed by the learned

trial Court vide impugned judgment and decree dated 17.12.2020.

The execution of the impugned judgment and decree passed by

Additional District and Sessions Judge No. 7, Jaipur Metropolitan,

Jaipur shall remain stayed till disposal of the appeal.

Provided the appellant deposits the amount of aforesaid

mesne profits along with arrears within 15 days from today and

further regularly by 10th of every month in the bank account of

plaintiff so mentioned in the application.

(GOVERDHAN BARDHAR),J

Ritu/53

Powered by TCPDF (www.tcpdf.org)