PIONEER PAPER BOX FACTORY Vs. THAKURDEVI SHRINIWAS

JUDGEMENT

(1.) This appeal is by special leave from the judgment dated 19 November,1963 of the High Court of Bombay dismissing the appellant defendant tenant's application for revision in a decree for eviction of the defendant.

(2.) The appellant was tenant of the respondent. On 28 April, 1954 the appellant filed an application under section 11 of the Bombay Rent Act for fixation of standard rent. During the pendency of the application the respondent landlady served a notice on the appellant in the month of March, 1955 terminating the tenancy on the ground that the appellant had failed to pay rent from 1 March, 1954. On 25 April, 1955 a suit was filed for eviction of the appellant.

(3.) During the pendency of the Suit On 29 June, 1956, the standard rent was fixed at Rs. 55/7/- p.m. The contractual rent was Rs. 85/- p.m.