NIRMAL KUMAR Vs. NARINDER MOHAN MITTAL

JUDGEMENT

(1.) Both the aforementioned two revisions petitions are being disposed of vide this common order as they arise out of the same impugned order.

(2.) Vide impugned interlocutory order dtd. 13/12/2021 (Annexure P-7), the learned Appellate Authority has assessed mesne profits qua the shop in question. The occupants, who though claim that they are not tenants, have been directed to pay mesne profits @ Rs.5.00 Lakh per month w.e.f. 29/10/2020 i.e. date of passing of eviction order.

(3.) On one hand occupant is aggrieved averring that the mesne profits are highly inflated, on the other the landlord grievance is that it is a very low rate as compared to the prevalent market rate of rent. Same is sought to be enhanced at least to the tune of minimum Rs.7,50,000.00 per month, samebeing the alleged rental being currently received by the occupant-respondent himself of his own adjacent shop.