- (1.) THIS writ petition has been preferred against the order dated 10. 08. 2004 by which the learned lower appellate court has partly allowed the appeal filed by the defendant-tenant against the order determining the provisional rent dated 21. 02. 2004.
(2.) THE learned trial court vide order dated 21. 02. 2004 had provisionally determined the rent @ rs. 100/- per month. On the appeal being filed, the learned lower appellate court by the impugned order dated 10. 08. 2004 has determined the provisional rent as Rs. 30/- per month.
(3.) DURING the course of hearing, it has been stated by the learned counsel for the petitioner that the suit is at the stage of evidence of the plaintiff-landlord.;