STATE BANK OF INDIA Vs. SMT. MINAKSHI PODDAR

JUDGEMENT

(1.) This First Appeal is directed against an eviction decree dated 20th November, 2013 passed by the learned Civil Judge (Senior Division), 2nd Court, Alipore, Distract 24 Parganas (South) in title suit No. 10385 of 2011 at the instance of the defendant/tenant.

(2.) After filing the appeal an application being CAN No. 10320 of 2014 was filed by the defendant/appellant praying for stay of further proceedings of the Title Execution Case No. 7713 of 2014 pending before the Learned Civil Judge(Senior Division), 2nd Court, Alipore, District 24 Parganas (South). Conditional stay was granted.

(3.) The defendant/appellant was directed to deposit all arrear rents upto the month of May, 2011 at the contractual rate of Rs. 14,200.00 per month to the credit of the plaintiff/respondent in the executing Court within four weeks from date.