SUBHASH CHANDER KOHIL Vs. INDIAN SUGAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and decree dated 12th of December, 2007 passed by a learned Judge of the High Court of Delhi at New Delhi in RSA No. 136 of 2004. By the impugned judgment, the High Court had reduced the mesne profits granted by the courts below from Rs.70,000/-per month to Rs.40,000/- per month, to that extent the orders of the courts below were modified.

(3.) It is an admitted position, the eviction order has not been challenged. It is only against the reduction of mesne profits per month from Rs.70,000/- to Rs.40,000/- being challenged before us which on grant of leave was heard in the presence of the learned counsel for the parties.