Satish S/O Late Shri Laxman Das vs Radheshyam S/O Late Shri Laxman ...
2022 Latest Caselaw 7209 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                S.B. Civil First Appeal No. 696/2022

Satish S/o Late Shri Laxman Das,
                                                  ----Appellant-Defendant
                                    Versus
Radheshyam S/o Late Shri Laxman Das,
                                            ----Respondent-Respondent

For Appellant(s) : Mr. J.P. Goyal, Sr. Advocate assisted by Ms. Deeksha Mittal For Respondent(s) : Mr. Gajender Singh Rathore

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/11/2022

Appellant-defendant has preferred this first appeal against

the judgment and decree dated 29.09.2022 passed by the

Additional District Judge No.2, Alwar in civil suit No.2/2013

whereby and whereunder the civil suit for possession and mesne

profit filed by the respondent-plaintiff has been decreed and

plaintiff has been held entitled to get the possession from the

defendant as also mesne profit @Rs 2000/- per month from the

date of suit till delivery of possession.

On behalf of respondent-plaintiff, counsel has appeared as

Caveator.

Heard.

Admit.

Since respondent has already appeared, no need to issue

notice.

Record be summoned.

(2 of 2) [CFA-696/2022]

In the meanwhile, appellant shall not be dispossessed from

the suit property subject to payment of mesne profit as decreed in

the impugned judgment dated 29.9.2022 and on payment of

mesne profit @Rs2000/- month to month basis regularly.

Two months' time is granted to the appellant-defendant to

deposit/pay the mesne profit from the date of suit to November,

2022.

Respondent-plaintiff undertakes to provide his bank account

number to the appellant-defendant within a period of three weeks

from today and on furnishing bank account the appellant shall

deposit the mesne profit in the given bank account.

(SUDESH BANSAL),J

TN/5

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