MAHABIR PRASAD JALAN Vs. SATISH DEORA

JUDGEMENT

(1.) Leave granted in both these special leave petitions.

(2.) Appellant s application filed before the trial court in T.S. No. 23 of 2001, for issuance of a direction to the defendant therein, is rejected by the trial court and the same is confirmed by the High Court by dismissing the Revisional Application C.O. No. 3410 of 2007 dated 1.10.2007.

(3.) The appellant by filing application under Section 151 of C.P.C. in T.S. No. 23 of 2001, had sought for a direction to the defendant in the Civil Suit to pay rent/compensation at the enhanced rate.