Kalyan
Vs. Gorakh [1995] INSC 837 (13 December 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
1996 SCALE (1)SP1
ACT:
HEAD NOTE:
O R D
E R
Leave
granted.
Having
heard the counsel on both sides, we are satisfied that there is no need to disturb
the findings recorded by the High Court. However, the High Court having found
the appellant in possession of the land after he had purchased the property
from the erstwhile landlord of the respondent, a protected tenant under the
provisions of the Hyderabad Tenancy And Agricultural Land Act, 1950; and so,
needed some protection, it directed appointment of receiver.
In
view of the finding that the appellant is in possession, we feel that in the
interest of justice, the appellant would continue in possession but should
deposit a sum of Rs.10,000/- every year from the year 1991 onwards to the
credit of the suit and keep depositing the same till the disposal of the suit
etc. In the event of the respondent succeeding in the suit, he is entitled to
withdraw the same.
As
soon as the appellant shall deposit the arrears as on date within a period of
three months from today and before 31st January of each year, the trial court
is directed to keep that amount in interest yielding deposit securities in a nationalised
Bank. In the event of the respondent's succeeding, he would be entitled to
withdraw the amount with interest accrued thereon. The trial court is directed
to dispose of the matter as expeditiously as possible preferably within a
period of six months from the date of the receipt of this order.
The
appeal is accordingly disposed of in terms of the above order. No costs.
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