MUKESH KUMAR Vs. RANJANA ARORA

JUDGEMENT

(1.) This order is in continuation of the order dated 02.11.2015. On the said date, counsel for the plaintiff had offered that the entire dispute could be resolved if the defendant is agreeable to the amount already deposited by him being released in favour of the plaintiff and in that eventuality, he would be in a position to persuade his client to give up the claim for mesne profits. Counsel for the defendant had sought time to obtain instructions from his client.

(2.) Today, counsel for the defendant states that his client is agreeable to the aforesaid suggestion. He further states that the plaintiff has to refund the security amount of Rs.30,000/- lying with him. He suggests that the rent payable to the plaintiff for the month of November, 2015 may be deducted from the security amount liable to be refunded by the plaintiff and he may approach the Registry for seeking refund of the amount deposited by the defendant, less a sum of Rs.5,800/- (after adjusting the rent for the month of November, 2015 from the security amount of Rs.30,000/-) from the amount lying deposited.

(3.) Counsel for the plaintiff states that the balance sum of Rs.5,800/- may be released in favour of the defendant only upon his furnishing a no dues certificate from the concerned authorities for the consumption of the electricity and water in respect of the suit premises.