Rajasthan High Court - Jaipur
Sanjay Jain vs Smt Neeru Sharma And Others on 15 April, 2013
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Civil Misc. Stay Application No.701/2013 In S.B. Civil First Appeal No.143/2013 Sanjay Jain Versus Smt. Neeru Sharma & Ors. Date of Order::15.04.2013 Hon'ble Ms. Justice Bela M. Trivedi Mr. Rajendra Prasad, for appellant. Mr. Manoj Pareek, for respondent No.1.
Heard the learned counsels for the parties.
The appeal has already been admitted as per the order dated 01.04.2013.
Having regard to the facts and circumstances of the case, the operation of the decree in question is stayed on the condition that the appellant shall file an undertaking on oath before this Court within one week from today that in case the appellant loses in the appeal, the appellant shall pay mesne-profits @ 3,000/- per month with interest @ 9% per annum from the date of decree i.e. 08.02.2013 till the possession is handed over to the respondent No.1-plaintiff. The application stands disposed of accordingly.
(Bela M. Trivedi) J.
R.Vaishnav S-92.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Ramesh Vaishnav Jr.P.A