Delhi High Court: A Single Judge Bench comprising of Valmiki Mehta, J. dismissed an appeal filed by the appellant-tenant impugning the judgment of the trial court whereby mesne profits were awarded to the respondent-landlord.

The appellant was a tenant in the subject premises. The tenancy commenced in 1986 and was terminated in 1998 vide legal notice. The appellant in the meanwhile, during the pendency of suit for possession and mesne profits, handed over the possession of the tenanted premises to the landlord in 1999. Therefore, the mesne profits were calculated from May 1998 to August 1999 (date of filing the suit to date of handing over of possession). Against the award of mesne profits, the appellant filed the present regular first appeal under Section 96 CPC.

The High Court noted that the trial court relied on the rent paid by another tenant to calculate the mesne profits. It was also observed that some amount of honest guess work is always involved in calculation of mesne profits, therefore, once the rent paid on similar premises on same area was taken as the basis, there was no illegality in the award of the mesne profits passed by the trial court. Furthermore, the definition of mesne profits in Section 2(12) CPC provides that mesne profits include the interest payable thereon. Holding that the judgment impugned did not require any interfere, the learned Judge went on to observe that there is no inherent right in citizens of this country, who are tenants, to violate the law by overstaying in the premises where the tenancy stands dismissed. The appeal was dismissed. [Hindustan Motors Ltd. v. Seven Seas Leasing Ltd.,2018 SCC OnLine Del 11391, decided on 19-09-2018]

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