PUNJAB NATIONAL BANK Vs. APEEJAY HOUSE PRIVATE LIMITED

JUDGEMENT

(1.) The computation of mesne profits by the Special Referee appointed by the court was under challenge before the trial court.

(2.) The premises involved is 15, Park Street, Kolkata - 700016. The suit premises comprise of Blocks B & C on the 4th Floor of this building covering a carpet area of 13,160 sq ft.

(3.) At one point of time, the appellant defendant was a lessee under the plaintiff respondent. They vacated it on 30th June, 2010. The last paid rent was at the rate of Rs.17.40 per sq ft. out of which the basic rent was Rs.14.20 per sq ft. The total rent received by the respondent was Rs.2,29,503.17/- per month out of which the basic rent was Rs.1,86,722.99/-.