INDERJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioners(landlords) are in revision under Section15(5) of the East Punjab Urban Rent Restriction Act, 1949(hereinafter referred to as the Act) against the order dated 08.06.2010 the learned Appellate Authority has assessed the mesne profits at the rate of Rs.500/- per month for the demised premises.

(2.) In brief, the facts of the case are that the learned Rent Controller, Amritsar had allowed the eviction petition filed by the petitioners(landlords) and the rate of rent was assessed in the said petition at the rate of Rs.120/- per month. Aggrieved against the said order passed by the learned Rent Controller, dated 27.04.2010, the respondents(tenants) went in appeal wherein the present order assessing the mesne profits has been passed.

(3.) I have heard learned Counsel for the petitioners(landlords) and have gone through the case file carefully with his able assistance.