J. R. AJAY KUMAR Vs. BHAGYALATHA

JUDGEMENT

(1.) Petitioner being the plaintiff in a mandatory injunction suit in O.S.No.1/2017 is invoking the writ jurisdiction of this Court for assailing the order dated 13.03.2018, a copy whereof is at Annexure-A, whereby the learned I Addl. Sr. Civil Judge, Mandya having allowed respondent-defendants application filed u/s.151 of CPC, 1908 has directed him to pay the arrears of rent quantified at Rs.61,10,500/- (Rupees sixty one lakh ten thousand and five hundred) only with a default clause of eviction.

(2.) After service of notice, the respondents having entered appearance through their counsel, resist the writ petition by filing the Statement of Objections.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court grants a limited reprieve to the petitioner as under, because: