MOHAN LAL SHARMA Vs. CHANDER MOHAN KUMAR

JUDGEMENT

(1.) This is tenants revision petition challenging the impugned order dated 16.11.2011, whereby the mesne profits of the demised premises have been assessed @ Rs. 15,000.00 per month with effect from the date of eviction i.e. 23.2.2011.

(2.) In the instant revision petition, it is not in dispute that the petitioner is liable to pay mesne profits with effect from the date of eviction order. However, the grievance raised before this Court is that the amount of mesne profits determined by the Appellate Authority is on a higher side and in fact, the lease deed relied upon by the said authority is not comparable at all, as the same pertains to a different locality and is of a one kanal house, whereas the demised premises is a ground floor of 71/2 Marla house.

(3.) I have heard learned counsel for the petitioner and perused the impugned order as well as other averments made in the revision petition and also the documents placed on record of this Court.