NON REPORTABLE

  IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

   CIVIL APPEAL NO.2875 OF 2009 (Arising out of SLP(C) No. 15728 of 2007)

    Kamla                        …Appellant

VERSUS

   Gaurav Kumar Gupta & Ors.             ..Respondents

  J U D G M E N T

   TARUN CHATTERJEE,J.  

1. Leave granted.   

2. This appeal arises out of a Judgment and decree dated  

7th of August, 2007 passed by a learned Judge of the High  

Court of Judicature for Rajasthan at Jaipur Bench, Jaipur  

in SB Civil  Second Appeal  No. 229 of 2007 affirming the  

Judgment and decree passed by Addl. Civil Judge (Sr. Div.)  

and  Addl.  Chief  Judicial  Magistrate,  Jaipur  and  Addl.  

District Judge, Jaipur, Rajasthan.   

3. We have heard the learned counsel for the parties and  

examined the impugned Judgment and other materials on  

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record.   On a  perusal  of  the  impugned  Judgment  of  the  

High Court, it appears to us that the Second Appeal was  

dismissed by the High Court practically on the ground that  

the appellants had failed to pay off all the arrears of rent, as  

directed to be deposited by the interim order of the High  

Court  dated  17th of  April,  2007,  although  a  finding  was  

made  by  the  High  Court  that  in  Second  Appeal,  the  

concurrent  findings  of  fact  on  the  ground  of  bonafide  

necessity, nuisance, default in making the payment of rent  

and material alteration could not be disturbed.      

4. While issuing notice, this Court, by an order dated 10th  

of September, 2007, granted interim order in the following  

manner :-

“Issue notice.   

In the meantime, without prejudice to the rights  and  contentions  of  the  parties,  there  will  be  stay  of  dispossession  from  the  premises  in  question,  on  the  conditions  that  the  petitioner  shall go on depositing the rent at the rate of Rs.   600/-  p.m.  within  15th of  each  succeeding  month, the first of such deposit shall be paid or   deposited  on or  before 15th September,  2007.  The petitioner shall also deposit  all  arrears of  rent,  if  not  already  paid,  within  two  months  from this date.  In default of any of the above   conditions,  the  interim  order  shall  stand  automatically vacated.”  

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5. The  learned  counsel  appearing  for  the  appellant  

submitted  on  instructions  that  in  compliance  with  the  

aforesaid  interim  order  of  this  Court  dated  10th of  

September,  2007,  the  rent  at  the  rate  of  Rs.  600/-  per  

month and also the arrears of rent at the said rate have  

already been deposited by the appellant.  This fact could not  

be  disputed  by  the  learned  counsel  for  the  respondents.  

After hearing the learned counsel for the parties, we feel it  

appropriate  that  in  view  of  the  findings  of  the  Appellate  

Court as well as of the trial Court, the rate of rent ought to  

have been directed to be deposited at Rs. 1600/- per month  

and not Rs. 600/- per month.   

6. Therefore,  we  modify  the  interim  order  by  directing  

that the appellant shall go on depositing rent at the rate of  

Rs. 1600/- per month till the disposal of the Second Appeal  

and in view of the aforesaid, the arrears of rent, as noted  

herein earlier in our interim order dated 10th of September,  

2007, shall be calculated not at the rate of Rs. 600/- per  

month but at the rate of Rs. 1600/- per month, which shall  

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be deposited or paid by the appellant within three months  

from the date of receiving a copy of this order.     

7. Since  the  appeal  was  practically  decided  on  the  

aforesaid ground of non-compliance of the interim order of  

the  High  Court,  we  feel  it  appropriate  to  direct  that  the  

appeal should be decided on merits, provided the appellant  

deposits arrears of rent at the rate of Rs. 1600 per month  

instead of Rs. 600 per month as indicated above and also  

shall go on depositing at the rate of Rs. 1600/- per month  

till the disposal of the Second Appeal.   

8. Accordingly, we set aside the Judgment and decree of  

the High Court and request the High Court to decide the  

appeal  after  formulating  substantial  questions  of  law  in  

compliance with Section 100 of the Code of Civil Procedure  

and  thereafter,  decide  such  questions  of  law  after  giving  

hearing  to  the  parties  and  after  passing  a  reasoned  

Judgment within a period of six months from the date of  

compliance of  the order,  as indicated hereinabove and in  

case,  the  appellant  fails  to  comply  with  the  aforesaid  

direction,  this appeal  shall  stand dismissed automatically  

but if the direction is complied with, the High Court shall  

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decide the second appeal on merits in the manner indicated  

above.   

9. For the reasons aforesaid, the impugned Judgment of  

the  High  Court  is  set  aside  subject  to  directions  made  

hereinabove and the appeal  is  remitted back to the High  

Court  for  decision  in  the  light  of  the  observations  and  

directions made hereinabove.   

10.  The  appeal  is  thus  allowed  to  the  extent  indicated  

above.  There will be no order as to costs.            

                                      ………………….J. [Tarun Chatterjee]

New Delhi;          …………………. J. April 28, 2009.                                        [V.S. Sirpurkar]    

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