DEEPA SAJEEV Vs. THOMAS V THOMAS

JUDGEMENT

(1.) The decree in O.S.130/05 of the Sub Court, Mavelikara dated 16.11.2012 reads thus:

(2.) The defendant is directed by a decree of mandatory injunction to pay rent for the leased premises @ Rs.38, 000/- per month.

(3.) The plaintiffs are allowed to realize an amount of Rs.2, 10, 000/- as arrears of rent from the defendant together with interest @ 6% per annum from the date of suit till realization.