JARNAIL SINGH Vs. RAMESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 9th of July, 2007 passed by the High Court of Judicature of Rajasthan at Jodhpur in S.B. Civil Misc. Appeal No. 1101 of 2007, whereby the High Court had allowed the appeal of the respondent in part.

(3.) The question that was raised before the High Court was that what was the rate of rent in respect of the shop room, which is in occupation of the tenant for more than 20 years, who was paying at the rate of Rs. 250 per month to the landlord. The suit was filed before the Court of the Additional District Judge, Sriganganagar, Rajasthan for a decree for eviction of the tenant in respect of the shop room and also for arrears of rent amounting to Rs. 1,08,000/- and payment of rent @ Rs. 3000 per month during the pendency of the suit.