NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL No.764 OF 2009 [Arising out of SLP{C] No.12721 of 2008]

Subhash Chander Kohli & Anr.              … Appellants

VERSUS

M/s. Indian Sugar & General Industries  Export Import Corporation Ltd.       ... Respondent

O R D E R

1. Leave granted.

2. This  appeal  is  directed  against  the  judgment  and

decree  dated  12th of  December,  2007  passed  by  a

learned Judge of the High Court of Delhi at New Delhi

in RSA No.136 of 2004. By the impugned judgment,

the High Court had reduced the mesne profits granted

by  the  courts  below  from  Rs.70,000/-per  month  to

Rs.40,000/-  per  month, to that extent the orders  of

the courts below were modified.   

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3. It is an admitted position, the eviction order has not

been  challenged.  It  is  only  against  the  reduction  of

mesne  profits  per  month  from  Rs.70,000/-  to

Rs.40,000/-  being  challenged  before  us  which  on

grant of leave was heard in the presence of the learned

counsel for the parties.

4. In our view, the judgment of the High Court needs to

be set aside on a simple ground. That while reducing

and modifying the order of the courts below regarding

the  rate  of  mesne  profits  from  Rs.70,000/-  to

Rs.40,000/- per month, the High Court had not dealt

with  the  evidence  adduced  by  the  parties  and

considered  the  materials  on  record  to  come  to  a

conclusion  that  the  orders  of  the  courts  below

directing Rs.70,000/- per month as mesne profits be

modified  to  the  extent  of  Rs.40,000/-  per  month

payable  to  the  landlord.  We  do  not  find  from  the

judgment  that  any  consideration  was  made  by  the

High Court to reduce the rate of mesne profits from

Rs.70,000/- to Rs.40,000/- per month. That being the

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position, we set aside the judgment of the High Court

and  send  the  case  back  to  it  for  fresh  disposal  in

accordance with law after giving hearing to the parties

and after  passing  a reasoned  order.  We request  the

High  Court  to  dispose  of  the  second  appeal  within

three months from the date of supply of a copy of this

order to it.

5. For the reasons aforesaid, the impugned order is set

aside and the appeal is allowed to the extent indicated

above. There will be no order as to costs.

6. We make it clear that we have not gone into the merits

on  the  question  of  fixing  the  rate  of  mesne  profits

which  shall  be  decided  by  the  High  Court  in

accordance  with  law  after  hearing  the  parties  at

length.           

…………………………J. [Tarun Chatterjee]

New Delhi; …………………………J. February 06, 2009. [H.L.Dattu]

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