ASHOK KUMAR Vs. RAMESH CHANDRA KAKANI

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming for the following reliefs:-

(2.) The dispute in question pertains to the payment of outstanding rental dues with respect to a shop premises, situated near the bus stand of Village-Gangrar, DistrictChittorgarh.

(3.) The principal order assailed by way of the present petition is the order, dtd. 15/2/2019, passed by the Additional Civil Judge No.1, Chittorgarh whereby the present petitioner-Ashok Kumar was directed to evict the shop premises in question and handover the possession thereof to the respondents no.1 to 3, and make payment of outstanding rental dues towards monthly rent, of Rs.700.00 for a period of 36 months prior to institution of suit, amounting to Rs.25,200.00 at a monthly interest rate of Rs.1.00 per Rs.100,.00 amounting to an additional Rs.2,400.00 i.e. a total of Rs.27,600.00 and an amount of Rs.1,400.00 towards use and occupation of the shop premises in question, to respondents no. 1 to 3.