Citation : 2022 Latest Caselaw 12549 Raj
Judgement Date : 19 October, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13284/2022
Shiv Lal Parihar S/o Sh. Mohan Lal Parihar, Aged About 50 Years, By Caste Ghanchi, Address - Sunny Art Studio And Video Shooting, Near Najar Ji Ki Bawari, Jalori Gate, Jodhpur.
----Petitioner Versus Kailash @ Kailash Viashnav S/o Late Sh. Dayaram Vaishnav, Aged About 52 Years, By Caste Brahmin, Address - Sunny Art Studio And Video Shooting, Near Nagar Ji Ki Bawari, Jalori Gate, Jodhpur.
----Respondent
For Petitioner(s) : Mr. Vikas Chouhan with Mr. Shyam Sunder Bundela For Respondent(s) : Mr. Shreedhar Mehta
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order
19/10/2022
The petitioner has preferred this writ petition being
aggrieved by the impugned judgment and decree dated
04.08.2022 passed by the Rent Appellate Tribunal, Jodhpur in
Rent Appeal No.9/2022, whereby the appeal of the petitioner has
been dismissed and the judgment dated 21.12.2021 passed by
the Rent Tribunal, Jodhpur has been affirmed. By the judgment
dated 21.12.2021, the Rent Tribunal, Jodhpur has allowed the
Original Application filed by the respondent for eviction and
recovery of rent against the petitioner.
Learned counsel for the petitioner, upon instructions, submits
that the petitioner does not want to press the writ petition on
merits, however, prays that reasonable time may be granted to
him to handover the vacant and peaceful possession of the suit
premises.
(2 of 3) [CW-13284/2022]
Learned counsel for the respondent agrees that he has no
objection if reasonable time is given to the petitioner to handover
the vacant and peaceful possession of the suit premises.
Learned counsel for the petitioner has submitted that the
petitioner is ready to pay the mesne profit of disputed premises at
the rate of Rs.6,000/- per month from the date the rent is due
and is also ready to continue to pay mesne profit every month by
15th day of the next succeeding month or in advance to the
respondent up till the vacant possession is handed over to the
respondent.
Accordingly, with the consent of both the learned counsel,
the present writ petition is dismissed as not pressed on merits
with a direction to the petitioner to submit an undertaking to the
effect that he will handover the peaceful and vacant possession of
the suit premises to the respondent on or before 31.12.2023 with
the following conditions:-
(i) The petitioner shall submit an undertaking to the effect
that he shall handover the vacant and peaceful possession of the
suit premises in dispute to the respondent on or before
31.12.2023 and shall not cause any damage to the rent property
and shall maintain the same as it is. The respondent shall not
execute the impugned decree till 31.12.2023.
(ii) The petitioner shall pay the mesne profit of Rs.6,000/-
per month from the date the rent is due and shall further continue
to pay mesne profit every month by 15th day of the next
succeeding month or in advance to the respondent up till vacant
possession is handed over to the respondent. The arrears of rent
and mesne profit as determined by the Tribunals below, if not
already paid, shall also be paid by the petitioner within a period of
(3 of 3) [CW-13284/2022]
three months from today and entire amount including the amount
already deposited on this account will be disbursed to the
respondent.
(iii) The petitioner shall further undertake that he will not
sub-let, assign or part with the possession of the suit premises or
any part thereof in favour of anyone else and would not create any
third party interest in the same during the aforesaid period and if
he do so, the same will be treated as void.
(iv) The petitioner shall furnish a written undertaking
incorporating the aforesaid conditions in the trial Court by 31st
October, 2022 and one copy thereof along with affidavit in this
Court.
(v) The respondent will give the details of his bank account
number in which the arrears of rent or mesne profit and regular
mesne profit now to be paid, will be deposited within a period of
three months from today.
(vi) It is made clear that in case, the petitioner does not
comply with any of the aforesaid conditions, then it will be open
for the respondent to get the decree passed in his favour executed
forthwith even before the aforesaid dated i.e. 31.12.2023 and the
respondent may also initiate contempt proceedings in this Court
against the petitioner.
No costs.
A copy of this judgment be sent to the learned court below
forthwith.
(VINIT KUMAR MATHUR),J 222-Nitin/-
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