SUSHIL MANGLA Vs. DEEPA MANGLA

JUDGEMENT

(1.) With the consent of the learned counsel representing the parties, hearing in a cross case i.e. Civil Revision No.7142 of 2019, is preponed to today. Taken on Board for final disposal.

(2.) By this order, two connected revision petitions i.e Civil Revision No.3648 and 7142 of 2019, shall stand disposed of.

(3.) The dispute is between the landlord and the tenant. One revision petition has been filed by the tenant, whereas the second petition has been filed by the landlord. The tenant has been ordered to be evicted by the Rent Controller vide judgment dtd. 18/9/2018. While granting protection from eviction, the Appellate Court has ordered the tenant to pay mesne profit for use and occupation of the tenanted premises @ Rs.90,000.00per month. For this purpose, the Appellate Authority has relied upon a lease deed executed with respect to SCF No.1, whereas the property in question is SCF No.2 and 3.