Brajmohan @ Brajraj Tailor Son Of ... vs Chameli Devi Wife Of Late Kistur ...
2022 Latest Caselaw 5374 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 159/2022

                                   Brajmohan @ Brajraj Tailor Son Of Onkar Lal
                                                                                          ----Appellant-Defendant
                                                                        Versus
                                   Chameli Devi Wife Of Late Kistur Chand
                                                                                           ----Respondent-Plaintiff

For Appellant(s) : Mr. D. K. Dixit For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/08/2022

Heard.

Issue notice to the respondent.

Record of the court below be summoned.

In the meanwhile, the decree for eviction shall remain stayed

subject to payment of the entire arrears of mesne profits as per

the judgment and decree dated 09.05.2022 passed in Civil First

Appeal No.46/2021 (39/2019) by Additional District Judge No.2,

Gangapur City, Sawai Madhopur and on payment of future mesne

profits @ Rs.3,000/- per month. If any amount has been

deposited by the appellant-tenant, the same would be liable to be

adjusted.

(SUDESH BANSAL),J

TN/14

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