GOKALDAS KANJI RATHOD Vs. VARSA MAGANLAL CHAUHAN

JUDGEMENT

(1.) This is landlord's revision under sec.29(2) of the Bombay Rent Act (for short, the Act) against the judgment and decree of the lower Appellate Court.

(2.) The controversy involved in this revision revolves in a narrow compass. The landlord filed a suit for eviction of the tenant/respondent, alleging that the agreed rent was Rs.85=00 per month. It was alleged by the landlord that the tenant/respondent was in arrears of rent exceeding six months, which he did not pay despite service of notice of demand.

(3.) The suit was resisted by the tenant/respondent raising dispute of standard rent. According to him, the standard rent should be fixed at Rs.25=00 per month. He also pleaded that he has paid-up the entire amount and was not in arrears of rent exceeding six months.