TILSK RAM Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Heard Sri P.K. Jain, learned counsel for the appellant and Sri M.K. Rajvanshi, learned counsel for the respondent as well as perused the record.

(2.) This second appeal has been filed challenging the validity and correctness of the judgment and order dated 22.11.2006 passed by the lower appellate Court dismissing Civil Appeal No. 4 of 2006, Tilak Ram v. Pramod Kumar and confirming the judgment and order dated 20.12.2005 passed by the trial Court in Original Suit No. 136 of 2000, Pramod Kumar v. Tilak Ram.

(3.) It appears from the record that when the case was taken up on 26.3.2007, the Court directed the appellant to deposit an amount of Rs. 70,000/- with the trial Court within a period of six weeks from the date of the order which may be paid to the plaintiff on moving appropriate application upon which the operation of the judgment and decree passed by the trial Court will remain stayed. It was further directed that in the event of default the interim protection given by this Court shall cease to operate and the authority will be free to execute the decree against the appellant.