Prabhati Lal S/O Shri Natthu Ram vs Abhishek Sharma S/O Shri Suresh ...
2022 Latest Caselaw 3082 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                S.B. Civil Second Appeal No. 162/2021

                                   Prabhati Lal S/o Shri Natthu Ram,
                                                                                                     ----Appellant
                                                                      Versus
                                   Abhishek Sharma S/o Shri Suresh Chand Sharma,
                                                                                                   ----Respondent

For Appellant(s) : Mr. J.P. Goyal, Sr. Advocate assisted by Mr. Nikhil Yadav For Respondent(s) : Mr. Mithun Chaturvedi

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/04/2022

The eviction suit filed invoking the provision of Section 106

of Transfer of Property Act was dismissed by trial court vide

judgment dated 26.05.2017, however, the findings have been

reversed and decree for eviction has been passed in first appeal

vide judgment dated 03.09.2021.

Record of both courts below be summoned in order to

examine the substantial question of law suggested by counsel for

appellant.

In the meanwhile, the execution of decree for eviction shall

remain stayed subject to payment of due arrears of rent and to

payment of regular rent as mesne profit.

It is open for respondent to move any application for

enhancement/fixation of mesne profit.

(SUDESH BANSAL),J

SAURABH/10

Powered by TCPDF (www.tcpdf.org)