B. P. Singh, J. - (1.) Heard counsel for the parties.
(2.) This appeal is against an interim order of the High Court whereby in a pending Second Appeal the High Court directed the respondent to deposit the rent at the rate of Rs.1250/- per month from 1-5-1993 and at the rate of Rs.2000/- per month with effect from January 1, 1999 till the disposal of the Second Appeal.
(3.) The grievance of the appellant is that the land which was leased out in the year 1973 for a period of 20 years for setting up a Petrol Station is being utilised by the respondent for parking of vehicles which gives to the respondent an earning of Rs.1000/- per day. Therefore, the appellant prayed before the High Court that during the pendency of the appeal respondent should be directed to deposit by way of rent a sum of Rs.10,000/- per month. The prayer, as noticed above, was only partly allowed with the direction to deposit rent at the enhanced rates noted above.;