Rakesh Kumar Jain, J. - (1.) NOTICE of motion.
(2.) AT this stage, Mr. Vikas Bahl, Advocate accepts notice and submits that he has got the instructions to argue the case today itself. Both the parties have been heard. Learned Counsel for the Petitioner submits that the learned Appellate Authority has committed an error of law in assessing the mesne profit without there being any evidence on record.
(3.) ON the contrary, learned Counsel for the Respondent has submitted that the registered lease deed dated 27.4.2006 of the adjoining SCO No. 2943 and 2944, Sector 22 -C, Chandigarh has been placed on record as per which the said building has been rented out @ Rs. 1,82,325/ - per month. He further submits that the learned Appellate Authority has awarded mesne profit only to the tune of Rs. 1 lacs, may be keeping in view the rent of the adjoining property.;