Lala Trilok S/O Ram Chandra vs Deenanath Deceased Through His ...
2022 Latest Caselaw 2878 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Second Appeal No. 591/2019

Lala Trilok S/o Ram Chandra
                                                                    ----Appellant
                                    Versus
Deenanath Deceased Through His Legal Heirs
                                                                 ----Respondents

For Appellant(s) : Mr. Mukesh Sharma Mr. Arvind Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/04/2022

The appellant-tenant has assailed the decree for eviction

dated 05.10.2019 passed by Additional District Judge No.5, Kota

in civil first appeal No.92/2015 (CIS No.16/2015) whereby he

confirmed and amended the judgment and decree dated

19.08.2015 passed in civil suit No.20/1994 (Reg. No.429/14) for

eviction filed on the ground of default.

The residential premise is a house of tenancy of the

appellant at the rate of 250/- per month.

Looking to old tenancy, notice may be issued to respondents

and both parties may explore the possibility of grant of time to

vacate the rented house. In case, parties do not agree for grant of

time, matter would be heard on merits.

Issue notice to respondents. Notices be issued in both

modes, one to be sent by ordinary process another by registered

post.

In the meanwhile, appellant shall not be dispossessed.

(2 of 2) [CSA-591/2019]

The copy of this order be also attached with notices to

respondents.

Appellant shall ensure the service of notice upon respondents

by way of 'dasti'.

(SUDESH BANSAL),J

Sachin/4

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