RAMU PREMDAS MESHRAM Vs. RAMABAI RAMESHWAR SARODE

JUDGEMENT

(1.) Heard.

(2.) The impugned order dtd. 3/2/2023 passed by the learned Special Court, Nagpur, grants stay to the execution of the judgment and decree dtd. 12/3/2019 passed in R.C.S. No.510/2013 on the condition to deposit of Rs.10,000.00 per month by the petitioner who is the appellant in the Court towards the compensation for use and occupation of the suit property from the date of judgment and decree as a condition precedent for the stay of the execution of the decree.

(3.) By the order dtd. 8/3/2023, the following proposition canvased by Mr. Bhangde, learned counsel for the petitioner, was recorded: