AUGUSTINE GEORGE MASIH,J. - (1.) CM No. 12915-CII of 2016 Prayer in this application is for exemption from filing the true typed copies of impugned order, Annexures P-1, P-2 and P-3. Application is allowed. Exemption from filing the true typed copies of aforesaid documents is granted. CM No. 12917-CII of 2016 Prayer in this application is for permission to place on record documents Annexures P-1 to P-3. Application is allowed. Documents Annexures P-1 to P-3 are taken on record subject to just exceptions. CR No. 4136 of 2016 Challenge in this revision petition is to the order dated 27.04.2016 passed by the Appellate Authority, Chandigarh, wherein an application for assessment of mesne profits filed by the respondent-landlord has been decided by assessing the mesne profits as L 5,000/- for a shop measuring 8 1/2 feet x 20 feet situated in village Burail, Sector 45, Chandigarh.
(2.) It is the contention of learned counsel for the petitioner that the assessment of the mesne profits is much higher than the actual rent prevalent in the area where the shop is located. His further contention is that the Appellate Authority has assessed the rent at L 250/- which is accepted by the counsel for the landlord in the prior litigation between the same parties. He, thus, contends that the impugned order cannot sustain.
(3.) I have considered the submissions made by learned counsel for the petitioner and with his able assistance, have gone through the impugned order but do not find myself in agreement with the contentions as raised by the counsel for the petitioner.;