D R PUTTANNA Vs. HINDUSTAN AERONAUTICS LTD

JUDGEMENT

(1.) This revision petition under S.50 of the Mysore Rent Control Act, 1961, is directed against the order dated 23rd October, 1967, made in HRCA. No.2 of 1966 by which the learned First Additional District Judge, Bangalore, has reversed the decision of the Rent Controller, Civil Station, Bangalore.

(2.) The facts leading to this petition may briefly be stated:

(3.) The petitioner is the owner of the premises bearing No.10, Ali Askar Road, Civil Station, Bangalore. The fair rent for the premises was once fixed at Rs.202 by the Controller in HRCFR.60 of 1954 and the same was enhanced in an appeal to Rs.211 per month, with effect from 24-11-1954. The property tax assessment at that time was Rs.3,000.