B.N.Sapru, J. - (1.) This is a defendants appeal arising out of a suit for ejectment filed by the plaintiff from the accommodation in possession of the defendant.
(2.) The suit for ejectment was decreed. The appellant on the 10th March, 1970 preferred the present second appeal. In this appeal an application was made for the grant of an interim order. The application for the grant of an interim order was also considered by the Court on the 10th March, 1970 and the following order was made: "Issue notice. The appellant shall not be ejected from the accommodation in question meanwhile provided he deposits the entire decretal amount, costs and rent as calculated up to 28th February, 1970. The rent for the subsequent months shall also be deposited by the 15th of the succeeding months, i.e. the rent for the month of March shall be deposited by the 15th of April, and so forth. In case of default of any of the conditions mentioned above, the stay order shall stand automatically discharged."
(3.) The interim application came up for final hearing on the 7th May, 1973, on which date the following order was made, - "Heard counsel for the parties. The interim order dated 10-3-1970 is confirmed.";