Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The matter comes up for orders on application No.31102 dated 14.10.2011 filed by the plaintiff-respondent (Landlord) under Order 41 Rule 5 read with Section 151 Civil Procedure Code for grant of mesne profits during pendency of this appeal.
(3.) It is an admitted fact that the suit shop is situated on main M.I. Road, Jaipur in a commercial-cum-residential building known as "Duggar Bhavan" and it was let out to the defendant-appellant (tenant) years back at the rate of Rs. 46 per month.;