RAMESH GAUTAM Vs. JAGDAMBA PRASAD & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner has filed this petition challenging the order dated 6.11.2008 passed by the Incharge District Judge in Rent appeal No. 100 of 2008 (Dinesh Chaudhari Vs. Jagdamba Prasad) whereby as a condition to stay the eviction of the petitioner, he has been directed to deposit rent @ Rs. 3,500/- per month.

(3.) The submission of learned counsel for the petitioner is that at the time of filing of the appeal, the appellate court vide order dated 16.10.2008 had fixed the rent at Rs. 3,000/- per month to be payable by the petitioner during pendency of the appeal. There is no justification for increasing the rent of Rs. 3,500/- per month.