Ramesh Chand vs . Shiv Chand
2022 Latest Caselaw 11872 HP

Ramesh Chand vs. Shiv Chand

RSA No. 98 of 2021 a/w RSA NO. 99 of 2021

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30.12.2022 Present: Mr. Romesh Verma, Sr. Advocate with Mr. Hitesh

Thakur, Advocate, for the appellants.

Mr. G. C. Gupta, Sr. Advocate with Ms. Meera Devi, Advocate, for respondents No. 2 to 8.

CMP No. 7273 of 2021

Heard. In the given facts and circumstances and in

light of the order passed on 05.04.2022, the parties have filed

their respective affidavits and based on the affidavits, I deem

it appropriate to assess the mesne profit of Rs. 20,000/- per

annum.

Accordingly, the operation of the judgment and

decree is ordered to be stayed subject to the appellants

depositing the amount towards the mesne profit from the date

of passing of the decree i.e. 16.03.2021.

(Tarlok Singh Chauhan)

Judge December 30, 2022 (sanjeev)