- (1.) Leave granted.
(2.) The High Court, by its impugned judgment and order dated 3 September 2018, directed the respondents who are the judgment debtors to pay occupation charges at the rate of Rs 50,000 per month, in terms of the judgment of the trial Court dated 11 June 2018 until the disposal of the appeal.
(3.) The appeal before this Court has been filed principally on the ground that: (i) no direction has been passed by the High Court for deposit of the occupation charges from the date of institution of the suit in August 1996 until the date of the decree on 18 January 2018 despite there being a money decree; and (ii) post decree, the occupation charges of Rs 50,000 must be enhanced.;