Rajasthan High Court - Jaipur
Bhopal Singh vs Precious Properties Pvt Ltd on 19 December, 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.2372/2012 in S.B. Civil Misc. Appeal No.3138/2012 Bhopal Singh vs. Precious Properties Private Limited Date of Order::19.12.2013 Hon'ble Ms. Justice Bela M. Trivedi Mr. R.K. Agarwal, Sr. Counsel, for the appellant. Mr. G.P. Sharma, for the respondent.
Heard the learned counsels for the parties.
The appeal arises out of the order dated 25th May, 2012 passed by the Additional District Judge No.2, Jaipur Metropolitan, Jaipur(hereinafter referred to as 'the Trial Court') in Civil Suit No.16/2002, whereby the Trial Court has decreed the suit of the respondent-plaintiff fixing the standard rent at Rs.4,000/- per month for the suit premises situated at the first floor of the building situated at Johari Bazar, Jaipur.
The Trial Court, after having considered the oral evidence led by the parties, and the prime locality, where the suit premises is situated and the use of the said premises, has fixed the standard rent at Rs.4,000/- per month, which could not be said to be on the higher side.
The Court prima facie does not find any error in the said order. Hence, the appellant is required to pay the standard rent as fixed by the Court pending the appeal.
The stay application stands dismissed.
(Bela M. Trivedi) J.
Sanjay Solanki JrPA.
Sanjay SolankiJrPA41 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.Sanjay Solanki Jr. Personal Assistant