Rajasthan High Court - Jodhpur
Mohan Lal vs . Smt. Manju on 15 April, 2015
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju
Order dated 15/04/2015
1/7
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
:: O R D E R ::
S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal S/o Sh. Shanker Ji, by caste Dhobi
Vs.
Smt. Manju W/o Sh. Manoj Rawat, by caste Ravat
Date of Order :::: (Wednesday) 15th April, 2015.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. S.K.M. Vyas, for the appellant/defendant.
--
BY THE COURT (ORAL):
1. The appellant/defendant having concurrently lost the legal battle before the two courts below, has filed this second appeal under Section 100 CPC, 1908, in this Court on 09.03.2015 aggrieved by the impugned judgment and eviction decree dated 23.01.2015 passed by learned Additional District Judge, Salumbar, District: Udaipur, in Civil Appeal No.10/2013- Mohan Lal Vs. Smt. Manju, dismissing the appellant's appeal and affirming the judgment and eviction decree dated 20.07.2013 passed by learned Civil Judge (Sr. Division) Kherwada, District:
Udaipur, in Civil Original Suit No.03/82011- Smt. Kamla Bai & S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju Order dated 15/04/2015 2/7 Anr. Vs. Mohan Lal, whereby the suit filed by the respondent/plaintiff for eviction and recovery of rent with respect to suit shop situated at Rishabhdeo, against the appellant/defendant, was decreed.
2. The plaintiff/respondent filed the suit for eviction and recovery of rent in connection with suit shop situated at Rishabhdeo, which was let out to the defendant/tenant for a period of one year at a monthly rent of Rs.3500/-. The tenancy was terminated by the plaintiff by issuing a notice, however, after expiry of notice period, the possession of the suit shop was not handed over to the plaintiff, therefore, the suit for eviction was filed, which has been granted by the two courts below concurrently.
3. The learned trial court after evaluating the evidence of the parties vide judgment and decree dated 20.07.2013 granted eviction decree in the following manner: -
"आदश पर ण मस रप द गण क द व रद पव द व क ककय ज क पव द क आदश कदय ज ह कक दगस दक न वजसक ण#न दपत क मद स%खय एक म( ककय गय ह, उक दगस दक न क आज वनण#य क कदन %क सद महकभ र क क कबज द क सपद# क द( ।
पव द द क बक य यज एण ऑकय2पशन क ए ज म( कदन %क 01.06.2011 स 31.07.2011 द म ह क 3500/- रपय पव म ह क द स स हज रपय अद क ।
S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju
Order dated 15/04/2015
3/7
स थ ह पव द द दय क व वथ स दगस दक न क
कबज प व5 क 3500 रपय पव म ह क द स य2ज एण
ऑकय2पशन क ए ज म( मधय 7 ल भ क रप म( द क अद
क (। द स पव द स द वय भ पज5 क न क हकद
ह ग । दनस व क पर # मर ककय ज ।
Sd/-
(व शबन?)
वसव ल नय य ? श ( .ख%.)
ख ड , वजल उदयप ( ज.)"
4. The first appeal filed by the appellant/defendant also came to be dismissed by the learned first appellate court vide judgment and decree dated 23.01.2015 affirming the judgment of the trial court in the following manner: -
"व दक स%खय 3-
व दक स%खय 2 क समबन? म( इस नय य लय द
पर ककय गय वनण#य क पक श म( कदन %क 31.07.2011 स
कक यद सम 5 ह न क ख स ख ल दक न क
स व क कबज प 5 ह न क उपय ग-उपभ ग क रप म(
3500 रपय पव म ह क द स मधय 7 ल भ क रप म( द
प 5 क न क व व?क रप स अव?क ह कयFकक द न
न रGस पदश# 2 क द पव द क कक यद सम 5 क द
ह औ उक न रGस क प व5 क ब ज2द भ न रGस म( अ%कक कक यद सम व5 क कदन %क क पश भ दगस दक न क ख ल कबज द क सपद# नहJ ककय हK। ऐस वसथव म( म नन य जसथ न उच नय य लय द उप क इम मद न बन म ग कलर%द क म मल म( पव प कद वसद न कक जह % ? 106 समपवO अन ण अव?वनयम क ह व व?क न रGस कद यकद कक यद सम 5 क द गई हK औ कक यद उक समपवO प अव कम क रप म( क वबज हK भ2-स म S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju
Order dated 15/04/2015
4/7
व कद पर स स कक य क रप म( वश प 5 क न क
अव?क नहJ ह लककन मधय 7 ल भ क रप म( वश प 5
क न क अव?क हK। इस पक व द न अ? नसथ नय य लय
न इस व दक क ज वनण#य द क पक म( ककय ह, ह एक
उवर वनण#य ह न स उसक पवR क ज ह।
अन ष
र2%कक इस नय य लय द उप क नF व दकF क
समबन? म( व द न अ? नसथ नय य लय द पर वनण#य क
पवR क गई ह। अ : अप ल, अप ल थ7 स ह न ह न स
अस क क ख र ज ककय ज न य गय ह।
आदश
पर ण म : अप ल थ7/पव द म हनल ल द
पस अप ल व रद पतयथ7/ द श म म%ज अस क क
खर ज क ज ह थ व द न अ? नसथ नय य लय द
पर अप ल ? न वनण#य ए % व क कदन %क 20.07.2013 क
पवR क ज ह। खर अप ल पकक न अपन -अपन हन
क ( ग। उक नस व क पर # बन य ज ।
Sd/-
(औक तय ग )
अप वजल नय य ? श
सल2मब , वजल उदयप ।"
5. Learned counsel for the appellant/defendant upon instructions submits that the appellant/defendant may be permitted to withdraw the present second appeal without pressing the same on merits and a reasonable time may be granted to them to handover the vacant and peaceful possession of the suit shop.
6. Accordingly, the present second appeal of the S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju Order dated 15/04/2015 5/7 appellant/defendant is dismissed as withdrawn and not pressed on merits and with a direction to the appellant/defendant to submit an undertaking to the effect that they will hand over the peaceful and vacant possession of the suit premises to the respondents/landlord on or before 30.04.2016 with the conditions given below.
(i) The appellant/defendant/tenant shall submit an undertaking and shall hand-over the vacant and peaceful possession of the suit premises, in dispute to the respondent/plaintiff on or before 30.04.2016. The respondent/plaintiff shall not execute the impugned decree till 30.04.2016.
(ii) The appellant/defendant shall pay the mesne profit of Rs.5,000/- per month from May, 2015 and will further continue to pay the mesne profit each month by 15th day of the next succeeding month or in advance to the respondents. The arrears of rent and mesne profit as determined by the Courts below, if not already paid, shall also be paid by the appellant within a period of three months from today and entire amount including the amount already deposited on this account will be disbursed to the respondent/plaintiff.
(iii) The appellant/defendant 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 any one else S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju Order dated 15/04/2015 6/7 and would not create any third party interest in the same during the aforesaid period and if they do so, the same will be treated as void.
(iv) The appellant/defendant shall furnish a written undertaking incorporating the aforesaid conditions in the trial Court by 31/05/2015 and one copy thereof along with affidavit in this Court.
(v) The respondent/plaintiff will give the details of his bank account number in which the arrears of rent or mesne profit and regular mesne profit now be paid, will be deposited, within the period of three months from today. .
(vi). It is made clear that in case, the appellant/defendant do not comply with any of the aforesaid conditions, then it will be open for the respondent/plaintiff to get the decree passed in her favour executed forthwith even before the aforesaid date i.e. 30.04.2016 and the respondent/plaintiff may also initiate the contempt proceedings in this Court against the appellant/defendant.
7. With the aforesaid terms, conditions and directions, the present second appeal of the appellant/defendant/tenant is, accordingly, disposed of. No costs. A copy of this order be sent to the parties concerned and the learned court below forthwith.
S.B. CIVIL SECOND APPEAL No.57/2015.
Mohan Lal Vs. Smt. Manju Order dated 15/04/2015 7/7 (Dr. VINEET KOTHARI), J.
DJ/-
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