DARSHANA WATI AND ORS Vs. DINESH KUMAR VERMA

JUDGEMENT

(1.) The petitioners have filed the present revision petition impugning the order dated 09.12.2016 of the learned Appellate Authority, Ludhiana, whereby, the mesne profits in respect of the premises has been assessed at Rs.15,000/-.

(2.) The demised premises comprises a shop measuring 23 sq. yds having two shutters forming part of property bearing Municipal Unit No.B-IX-1270, situated in Roopa Mistry Street, Ludhiana.

(3.) The primary contention of learned counsel for the petitioners is that in assessing the mesne profits, learned Appellate Authority has mainly relied on Annexures R-1 and R-2, which are unregistered rent deeds. He relies on decisions of this Court in Baljit Kaur vs. Daljit Singh and another, 2017 1 RentLR 334 and Inderjit and another vs. Kamal Kishore, 2017 1 RentLR 280to contend that unregistered rent deeds could not have been made the basis for assessment of mesne profits. He further argued that the mesne profits assessed are highly exorbitant and excessive considering that the contractual rate of rent is Rs.1000/- per month.