BALWANT SINGH Vs. SATNAM SINGH

JUDGEMENT

(1.) By way of present revision petition challenge has been made to an order dtd. 26/9/2019 passed by the Appellate Authority, Amritsar; whereby mesne profits @ Rs.7000.00 per month from the date of passing of the eviction order dtd. 3/7/2019 till the decision of the appeal has been granted against the tenantpetitioners (hereinafter referred to as 'tenant').

(2.) The facts leading to the present case are that an eviction petition was filed at the instance of respondent/landlord (hereinafter referred to as 'the respondent') against Balwant Singh, who is represented here by his LRs-petitioners, on the grounds of nonpayment of rent and personal necessity. The Rent Controller vide its order dtd. 3/7/2019 passed an eviction order against the tenant.

(3.) Aggrieved against the order dtd. 3/7/2019, tenant filed appeal along with an application for stay of eviction order. During the pendency of the appeal, respondent moved an application for grant of mesne profits. Vide order dtd. 26/9/2019, the first Appellate Authority ordered payment of mesne profits @ Rs.7000.00per month in favour of respondent. It is this order which has been impugned by way of present revision petition.