UMESH ASHOK KUMAR SHARMA Vs. KHAGANYALSINGH KISHANSINGH THAKORE

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Tejas P.Satta, learned advocate waives service of notice of rule for and on behalf of the respondent.

(2.) The petitioner has challenged the order dated 23 rd November, 2017 passed by the City Civil Court, Ahmedabad in Civil Suit No. 82 of 2017 in Chamber Summons below Exh. 19 wherein, learned Judge partly allowed the Chamber Summons of the petitioner by directing the respondent to deposit sum of Rs.200.00 per month as mesne profit instead of monthly contractual sum of Rs.800.00. The petitioner has prayed for the following reliefs :-

(3.) Heard learned advocates for the respective parties.