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                                                NON-REPORTABLE

              IN THE SUPREME COURT OF INDIA

               CIVIL APPELLATE JURISDICTION

                CIVIL APPEAL NO.2381 OF 2009                (Arising out of SLP(C) No. 8329 of 2008)

Mahabir Prasad Jalan & Anr.                       ..........Appellant

                                 Versus

Satish Deora                                       ........Respondent

                                WITH

                 CIVIL APPEAL NO.2382 OF 2009                (Arising out of SLP(C) No. 19209 of 2008)

Mahabir Prasad Jalan & Anr.                         ..........Appellant

                                 Versus

Satish Deora                                       ........Respondent

                               ORDER

       Leave granted in both these special leave petitions.

 2)    Appellant’s application filed before the trial court in T.S. No. 23

       of 2001, for issuance of a direction to the defendant therein, is

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    rejected by the trial court and the same is confirmed by the High

    Court by dismissing the Revisional Application C.O. No. 3410 of

    2007 dated 1.10.2007.

3)   The appellant by filing application under Section 151 of C.P.C. in

    T.S. No. 23 of 2001, had sought for a direction to the defendant in

    the Civil Suit to pay rent/compensation at the enhanced rate.

4)   At the time of hearing of this appeal, Shri S.N. Mukherjee, the

    learned Senior Counsel appearing for the respondent herein, on

    instructions; very fairly submits that the respondent herein would

    pay an amount of Rs.31,656.04 and Rs. 38, 961.08 in both these

    appeals, respectively, commencing from 5th of April, 2009, subject

    to the result of the Civil Suit pending before the trial court

    between the parties.

5)   Shri Vijay Hansaria, learned Senior Counsel appearing for the

    appellant, has no objection to the suggestion made by learned

    Senior Counsel for the respondent.

6)   In view of the above, it may not be necessary for us to go into the

    issues raised by the parties in this appeal.      Accordingly, we

    dispose of the appeals, by directing the respondent herein to pay

    an amount of Rs. 31,656.04 and Rs. 38, 961.08 by way of

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     rent/compensation for the two premises in their occupation during

     the pendency of the Civil Suit commencing from 5th of April,

     2009, and also subject to the result of the suit/s. Appeals are

     disposed of.

7)    We place on record our deep appreciation to the efforts made by

     the learned Senior Counsel Shri S.N. Mukherjee in amicably

     settling the matter.

                                        .......................................J.                                          [ TARUN CHATTERJEE ]

                                        .......................................J.                                          [ H.L. DATTU ] New Delhi, April 13, 2009.

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