RANJIT SINGH RANA Vs. MANPREET PHULKA

JUDGEMENT

(1.) A bunch of three revision petitions, namely, i) CR No. 3675 of 2011 titled as 'Ranjit Singh Rana v. Manpreet Phulka and others', ii) CR No. 3676 of 2011 titled as 'Shahina Rana v. Manpreet Phulka and others' and iii) CR No. 3677 of 2011 titled as 'Shahina Rana v. Manpreet Phulka and others' are being disposed of by this common order because question involved in all the aforesaid revision petitions is the same.

(2.) Respondents Manpreet Singh Phulka and others are the landlords of SCO Nos.491-92, Sector 35-C, Chandigarh who have let out three portions of the said building to the petitioner(s)/tenant(s) which are detailed as under :-

(3.) The landlords filed three separate eviction petitions in respect of all the three tenancies on the ground of non-payment of arrears of rent and personal necessity. The eviction petition in respect of both the portions of the basement was allowed on 14.08.2010 and the eviction petition regarding the ground floor was allowed on 29.09.2010. The tenants in respect of all the three tenancies filed statutory appeals along with the application for stay and the landlords filed application for payment of mesne profits. In respect of the basement, the landlords claimed Rs. 75,000/- per month for each half portion and the for half portion of the ground floor, they claimed Rs. 2,00,000/- per month.