SANJAY BANSAL Vs. MELODY HOUSE

JUDGEMENT

(1.) CM-16813-CII-2024 in CR-4340-2024 This is an application filed under Sec. 151 CPC for preponing the date of hearing of the main case which is fixed for 16/10/2024, to some early date. With the concurrence of learned counsel for the petitioner as well as learned Senior counsel for the respondents, the main case is preponed and taken up on board today itself. The application stands disposed of. MAIN CASE 1. Vide this common order, abovementioned two revision petitions are being disposed of as they involve common question of law and facts. For convenience, the facts are being drawn from CR- 4340-2024.

(2.) By way of present revision petition filed on behalf of landlord-petitioner, challenge has been laid to an order dtd. 24/7/2024 passed by the Appellate Authority, Chandigarh whereby, mesne profits @ Rs.70,000.00has been assessed.

(3.) Briefly stating, the dispute in the present case stems from proceedings relating to eviction of respondents from an area measuring 435 square feet forming part of ground floor of SCO Nos.-92, 93 and 94, Sector 17-D, Chandigarh. The ejectment was sought at the instance of petitioner- landlord on the ground of bona fide necessity and the same was allowed by the learned Rent Controller, Chandigarh vide its decision dtd. 24/4/2023. Aggrieved thereof, the respondents filed statutory appeal before the Appellate Authority at Chandigarh and also prayed for grant of stay on execution of eviction order passed against them.