SALIGRAM RAMESH KUMAR Vs. ARVIND SOOD

JUDGEMENT

(1.) When this case was taken up for consideration, Shri Prakash Chand (Petitioner No. 2) submits that at the maximum, in case, he is permitted to retain the demised premises till the month of March, 2023, he undertakes to deposit monthly use and occupation charges at the rate of Rs.1000.00 from the month of September, 2021 onwards.

(2.) Mr. Ashok Sud, learned Senior Counsel appearing for the respondents, on instructions, submits that a direction be passed for payment of use and occupation charges from the date of passing of the judgment by the learned Appellate Court.

(3.) Mr. Deepak Kaushal, learned Counsel for the petitioners, on instructions, submits that this is not possible and petitioner No. 2 would not like to make incorrect statement in the Court. He submits that petitioner No. 2 does not has any source of income and the use and occupation charges, which he is undertaking to pay from the month of September, 2021, is also on account of the wages, which his wife is earning while serving as domestic help.