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Judgment
Tarlok Singh Chauhan
Learned counsel for the appellant(s) fairly submits that in view of the subsequent events, the instant appeals have been rendered infructuous and now the only issue regarding the amount of Rs.23,000/- is left, which was held to be recoverable from his client pursuant to the impugned decree.
Shri G. D. Verma, learned Senior Advocate, for the respondent, on instructions, states that his client is ready to give up the claim of the mesne profit amounting to Rs.23,000/-. Consequently, the half of the decreetal amount of Rs.12,800/-, that was deposited pursuant to orders of the Court, is ordered to be returned to the respondent.
In the given facts and circumstances, even though the appeals are dismissed, however, the judgment of the learned Courts below to the extent whereby it awarded Rs.23,000/- is set aside.
Accordingly, both the appeals are disposed of in the aforesaid terms, so also pending applications, if any.
Cross Objection No. 544 of 2006
In view of the above, the Cross-Objections are disposed of as not pressed.