RABINDRA PRASAD @ RABINDRANATH PRASAD Vs. HIRALAL VISHWAKARMA

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed against the order dated 29.8.2009, passed by 3rd Additional Munsif, Ranchi in Title Eviction Suit No. 22 of 2005, directing the petitioner to deposit arrear of rent from July 2006 till August, 2009 by 15th of September, 2009 @ Rs. 100/-per month and go on depositing such rent by 15th of the next following month. It is further ordered that such deposit will be subject to final decision of the case.

(3.) Mr. R.A. Choubey, learned counsel for the petitioner, submitted that a suit was filed for specific performance of contract by the petitioner prior to filing of this suit and therefore in view of the dispute with regard to relationship of landlord and tenant, the court below could not have passed the impugned order.