Mahesh Bhagwati, J. - (1.) Challenge in this writ petition is to order dated 6th August, 2010 rendered by the learned District Judge, Ajmer, whereby he ordered the petitioner - tenant to pay mesne-profit @ Rs. 5000/- ( Rs. Five Thousand) per month to the landlord Agyapal Singh Chabra.
(2.) Heard the learned counsel for the parties and carefully perused the relevant material on record.
(3.) Having considered the submissions made at the bar and carefully perused the impugned order, it is noticed that a judgment and decree with regard to eviction of the premises came to be passed by the learned trial court on 15th May, 2010. Aggrieved with this judgment and decree, the petitioner-tenant preferred an appeal. The learned appellate court having considered the submissions of both the parties, directed the petitioner-tenant to pay an amount of Rs. 5000/- per month as mesne-profits to the landlord-respondent.;