SUKHDEV SINGH Vs. CHARANJIT SINGH

JUDGEMENT

(1.) Petitioner has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India in both the aforementioned revision petitions for setting aside order dated 4.8.2010 and subsequent order dated 14.12.2010 passed by learned trial Court in a suit filed by respondent-plaintiff-Pritam Singh (since deceased) and represented by respondents No. 1 and 2 against present petitioner-defendant and Subhash Chander (since deceased), who is now represented by respondents No. 3 to 7.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned orders passed by learned trial Court.

(3.) Briefly stated, Pritam Singh filed a suit for possession of the shop in dispute and for recovery of Rs. 5,40,000/- as mesne profit for the use and occupation of the shop in dispute for three years preceding the institution of the suit, i.e., from 14.6.2002 to 1.6.2005 and for decree for mesne profit from the date of filing of the suit till delivery of the possession to the plaintiff.