DEEPAK DHANRAJ MURPANA Vs. CANARA BANK

JUDGEMENT

(1.) After the matter is heard for some time, learned Senior Counsel submit that it would be in the best interests of justice that the matter be remanded back to the Small Causes Court, so that the suit can be heard expeditiously and that the Defendants deposit arrears of rent in accordance with the order dtd. 23/2/2021 impugned in this Petition.

(2.) Accordingly, the Respondent No.1 being Defendant No.1 in the T. E. Suit No. 56 of 2016 (the "said suit"), pending before the Small Causes Court at Bandra, without prejudice to the rights and contentions of both the parties, is permitted to deposit in the Small Causes Court at Bandra, the arrears of rent in respect of the suit premises at the rate of Rs.400.00 per month (i) for the period from April 2006 to 31/3/2020 as per the list or statement annexed to the application below Exhibit 46 in the said suit, (ii) the further arrears of rent in respect of the suit premises from 1/4/2020 till February, 2021.

(3.) Also without prejudice to the rights and contentions of the parties, Respondent No.1 is permitted to deposit future rent at the rate of Rs.400.00 per month from March, 2021 onwards on or before 10 th of each month till the final disposal of the suit.