PUNJAB NATIONAL BANK Vs. SAROJ TANDON

JUDGEMENT

(1.) Rfa No. 727/2006 and C.M. Appl. No. 17473/2006 (crossobjections by respondent/plaintiff for enhancing mesne profits granted by the trial court)

(2.) I need not narrate the facts of the case in detail and all that is required to be noted is that this Court has to determine the mesne profits which are payable by the appellant/defendant to the respondent/plaintiff from 01.11.2002 till 31.12.2006 with respect to the suit premises bearing shop nos. 35-A and B, Khan Market, New Delhi having a total super area of 1014.14 sq. ft.

(3.) The trial court has decided this issue, and which was issue no. 5 framed by the trial court, in paras 16 to 23 of the impugned judgment by awarding mesne profits at Rs. 56,453/- per month i.e. Rs. 55.66 per sq. ft. per month of super area. These paras 16 to 23 read as under:-