M/S.BHATIA TRADING COMPANY Vs. RAKESH KUMAR

JUDGEMENT

(1.) The tenant-petitioner has filed the present Revision Petition against the order dated 16.11.2017 passed by learned Appellate Authority assessing mesne profit for use and occupation of the shop at Rs.5000/- per month. The tenant was ordered to be evicted by the Rent Controller. During the pendency of the appeal, tenant filed an application for stay, whereas landlord filed an application for assessing mesne profit.

(2.) Learned Appellate Authority while granting stay of eviction, during the pendency of the appeal, assessed the mesne profit @ Rs.5000/- per month keeping in view of the documents produced on file, based upon the market rate of rent for similar premises.

(3.) Learned counsel for the petitioner has drawn attention of the Court to the following rent notes:-