RAM PRAKASH Vs. BENGALI SWEET CENTRE

JUDGEMENT

(1.) In this intra court appeal, the appellant who appears in person impugns the order dated 26 th August, 2011 of the learned Single Judge dismissing the application filed by the appellant in Contempt Case (Civil) No.789/2009 seeking release of the amounts deposited by the respondent in terms of order dated 6 th August, 2009 as modified vide order dated 30 th October, 2009 in CM (M) No.703/2009 preferred by the appellant.

(2.) Notice of the appeal was issued and we have heard the appellant in person and the counsel for the respondent.

(3.) The respondent was a tenant under the appellant in a portion of Premises No.B-48, South Extension Part-1, New Delhi-49 on the terms and conditions contained in registered Lease Deed dated 1 st May, 2007. The said Lease Deed was for a term from 1 st August, 2007 to 31 st July, 2010, on rent of Rs.30,000/- per month from 1 st August, 2007 to 31 st July, 2009 and the rent of Rs.34,500/- per month from 1 st August, 2009 to 31 st July, 2010.