BHUPINDER SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY this judgment, four suits filed by the plaintiffs/landlords for recovery of mesne profits against the same defendant with respect to different floors of the same premises would stand disposed of. The particulars of the suit premises leased out, the period of unauthorized occupation and the rate of rent which was paid on the date of termination of the tenancies are as under: -

(2.) ORIGINALLY, the suits were dismissed by the judgments of the learned Single Judge of this Court dated 5.5.2011, however, the judgments were set aside by the Division Bench vide its judgment dated 12.12.2011, and it was held that plaintiffs are entitled to mesne profits.

(3.) IN support of its claim of mesne profits, the plaintiffs have led evidence with respect to prevalent rents in the Chandni Chowk area where the demised premises are also situated. The details of these lease deeds alongwith their exhibit marks and other particulars are as under: -