SAMPATI DEVI Vs. RAM PERSHAD

JUDGEMENT

(1.) This second appeal by the appellant-landlady is directed against the order dated November 1, 1973 passed by the Rent Control Tribunal, Delhi whereby the Tribunal held that the respondent was a tenant in the premises in dispute and remanded the case to the Rent Controller for fixation of standard rent.

(2.) The respondent filed a petition for fixation of standard rent. He alleged in the petition that he was a tenant in the premises in dispute and the premises as described are under the stair case whose area is given to be 4 sq. yds. with an open platform in front measuring another 4 sq. yds.

(3.) It was alleged that the respondent took the said premises on rent w.e.f. 1-1-1967 from the appellant under anoral agreement of tenancy on a monthly rental of Rs. 60.00 . According to the respondent, the rent was excessive and as such he pleaded that a fair rent should be fixed for the premises in dispute.