VEENA GUPTA Vs. SUBHASH SETHI

JUDGEMENT

(1.) This is tenant's revision petition challenging the order dated 16.4.2012 of the Appellate Authority, Chandigarh, whereby, mesne profits for the demised premises have been determined at Rs. 30,000/- per month.

(2.) The respondent-landlord sought eviction of the petitioner from the demised premises i.e. Booth No.27, Sector 35-C, Chandigarh, on the ground of personal necessity. The eviction petition was contested by the petitioner-tenant. However, the Rent Controller vide its order dated 29.10.2010 allowed the said petition and ordered eviction of the petitioner.

(3.) Aggrieved from the aforesaid order of the Rent Controller, petitioner filed an appeal before the Appellate Authority which is still pending.