JAGMOHAN SINGH BAGGA Vs. SHIAM NARAIN SHARMA

JUDGEMENT

(1.) CM(M) 456/2014 & CM 7887/2014(stay)

(2.) The first appellate court at the time of issuing of notice in the appeal by an order dated 23.05.2012 imposed a condition on the present petitioner, appellant before the First Appellate Court, to deposit arrears of rent for the period from 01.09.2004 to 31.01.2005 and damages/mesne profits from 01.09.2004 to 31.01.2006. Arrears of rent was to be paid at the rate of Rs.4250/- per month and for different periods, the damages/mesne profits were to be paid at the rate of Rs.4,750/- per month, Rs.5,300/- per month, Rs.5,900/- per month, Rs.6,600/- per month and Rs.7,350/- per month.

(3.) This conditional order issuing notice in the appeal was not complied with and instead a review application was filed on the next date, i.e 23.08.2012. This review application was dismissed by the order dated 10.09.2012, however, time was extended for compliance of the order dated 23.05.2012 for deposit of arrears of rent.