SURAJ BHAN GULATI Vs. HARLEEN KAUR SANDHU

JUDGEMENT

(1.) Vide this common order, Civil Revision Nos.3965 and 4024 of 2016 (O & M) are being decided.

(2.) In CR No.3965 of 2016, petitioner has challenged the order dated 03.05.2016 passed by the Appellate Authority, Chandigarh vide which mesne profits has been granted to the respondent to the tune of Rs. 22,000/- per month in respect of first floor of SCF No.204, Sector 24 Chandigarh, whereas in CR No.4024 of 2016, the amount assessed by the Appellate Authority to the tune of Rs. 50,000/- per month towards mesne profits in respect of ground floor of SCF No.204, Sector 24 Chandigarh is under challenge. Both the revision petitions have arisen from the proceedings relating to one building.

(3.) Since common issue is involved in both the revision petitions, therefore, for brevity the facts are being culled out from CR No.3965 of 2016.