SINDER PAL @ SURINDER KUMAR Vs. SAT PAL

JUDGEMENT

(1.) This judgment shall dispose of two civil revision petitions i.e. CR No. 4537 of 2011 titled as "Sinder Pal @ Surinder Kumar and another v. Sat Pal and another and CR No. 6588 of 2011 titled as "Sat Pal and another v. Sinder Pal @ Surinder Kumar and another" as both the revision petitions have been directed against the order dated 17.2.2011 of the Appellate Authority, Sangrur whereby mesne profits for the demised premises have been assessed at Rs. 4,000/- per month from the date of order of eviction of the Rent Controller, during the pendency of appeal filed by the tenant against the order of eviction dated 12.11.2010 of the Rent Controller, Sunam.

(2.) CR No. 4537 of 2011 has been filed by the tenant challenging the impugned order dated 17.2.2011 on the ground that the amount of mesne profits @ Rs. 4,000/- per month is excessive and the same has been determined without there being any evidence to support the said rate whereas CR No. 6388 of 2011 has been filed on behalf of the landlord challenging the aforesaid order of the Appellate Authority on the ground that while assessing the mesne profits @ Rs. 4,000/- per month, the Appellate Authority has ignored the relevant material for determination of the mesne profits and on the basis of the evidence/material, the mesne profits for the demised premises should have been assessed at Rs. 17,250/- P.M.

(3.) I have heard learned counsel for the parties and perused the impugned order.