M/S. AHUJA SONS Vs. SUDHA SOOD

JUDGEMENT

(1.) CHALLENGE in the present petition is to the order dated 1.5.2013 passed by the Appellate Authority under the East Punjab Urban Rent Restrictions Act, 1949, whereby on an application filed by the landlord a sum of Rs. 5,000/ - has been fixed as mesne profits during the pendency of the appeal filed by the petitioner -tenant challenging the order of eviction passed against him. The property in dispute is situated in Civil Lines, Ludhiana.

(2.) LEARNED counsel for the petitioner submitted that mesne profits fixed by the learned court below are on higher side. There is no evidence led by the landlord. While referring to an order dated 4.12.2012 passed in Civil Revision No. 4140 of 2012 Rameshwar Nath vs. Sudha Sood, it was submitted that for an identical shop rented out by the landlord, this court had fixed the mesne profits at Rs. 3,700/ - per month.

(3.) CONSIDERING the aforesaid facts, I do no find any reason to interfere with the impugned order. The petition is dismissed.