BHUSHAN KUMAR Vs. PARDEEP KUMAR

JUDGEMENT

(1.) Through this revision, tenant has laid challenge to order dated 03.12.2016 (Annexure P-3), whereby Appellate Authority upon application of the respondent-landlord assessed mesne profits of the demised shop at Rs. 10,000/- per month from the preceding date of order of eviction against the petitioner.

(2.) Briefly, upon application of the respondent under Section 13 of the East Punjab Urban Rent Restriction Act, learned Rent Controller vide order dated 16.08.2016 ordered eviction of the petitioner-tenant with direction to him to vacate the demised shop within three months.

(3.) Being aggrieved, the revisionist-tenant approached the Appellate Authority by way of appeal, which is still pending adjudication. During its pendency, respondent-landlord moved an application for fixation of mesne profits of the demised shop payable by the petitioner to him during pendency of appeal after passing of eviction order against him.