MOHIT LAL DAS Vs. REBA RANI SAHA

JUDGEMENT

(1.) Special leave granted.

(2.) In the course of the hearing of the special leave petition, on 13/02/1991, we had called upon the parties to offer terms of settlement as to the rent. This is an old tenancy where rent was paid at the rate of Rs. 50. 00 a month. Parties have settled their dispute and a new tenancy is agreed to be created with effect from 1/04/1991, with a monthly rent of Rs. 750. 00. Parties are precluded from asking for fixation of a fair rent for the premises in view of their agreement before us. The rent has to be paid within 7th of every subsequent month. Arrears of rent up to 31/03/1991, if not already paid, shall be paid within two months. If there be any arrear rent lying deposited in court the landlord would be permitted to withdraw the same. The appeal is accordingly disposed of.