SHYAMLAL THROUGH LRS Vs. ANIL KUMAR GOYAL

JUDGEMENT

(1.) The instant appeal was admitted on the substantial questions of law as reflected from the order drawn by this Court at motion stage, on 1st Oct., 2015.

(2.) On the same day, i.e. 1st Oct., 2015, upon hearing the learned counsel for the parties on the stay application, time was allowed to place on record necessary documents indicating the correct market value of the property in question for the purpose of determination of mesne profits to be paid by the appellants, pending adjudication on the appeal.

(3.) In response to the stay application, reply has been filed on behalf of the plaintiff/respondent, stating that the suit shop with RCC construction is situated on the ground floor measuring about 138 Sq.feet in the heart of Ajmer city in Gurudwara, Ganj, Ajmer, which is a busy locality with commercial magnitude along with shops and commercial establishments all around it. Enclosing the valuer's report (Annexure R-1), the present monthly rent of the suit shop has been indicated to be Rs. 22,600.00 per month.