ABDUL AHMED Vs. GOURISHETTY NAGABHUSHANAM

JUDGEMENT

(1.) This civil revision is filed against order dated 10.7.2012 in IA No. 741 of 2011 in OS No. 92 of 2011 (I.A.) on the file of the Court of Senior Civil Judge, Jangaon. The petitioner herein is the second respondent in the I.A. and second defendant in the suit, the first respondent herein is the petitioner in the I.A. and plaintiff in the suit, whereas the respondents 2 and 3 herein are the respondents 1 and 3 in the I.A. and defendants 1 and 3 in the suit. For convenience, I refer the parties as they are arrayed in the I.A.

(2.) The petitioner filed the suit for recovery of possession of the suit premises (premises), payment of Rs. 92,570/- towards arrears of rent for August, 2011 and September, 2011 at Rs. 29,900A per month at Rs. 34,485/- per month for October, 2011 and November, 2011, difference of rent of Rs. 39,000/- all over for the tenancy period upto July, 2011, and mesne profits/damages for use and illegal occupation of the premises.

(3.) He also filed the I.A. under Order XVA Rule 1 and Section 151 of the Code of Civil Procedure, 1908 (CPC) to direct the respondents to deposit an amount of Rs. 92,570/- towards arrears of monthly rents along with accrued interest thereon and thereafter continue to deposit in each succeeding month the rent claimed in the suit or pass such other order as deemed fit to pass.