AMRATLAL PANDU PATIL Vs. VASANTLAL MOTILAL

JUDGEMENT

(1.) This is tenant's revision under Sec. 29(2) of the Bombay Rent Act. The facts giving rise to this revision are shortly as under.

(2.) The tenanted room was let out by the respondent to the revisionist on monthly rent of Rs. 32/-. The revisionist fell in arrears of rent for more than six months with effect from 1.9.1975. Notice of demand dated 15.11.1976 was sent which was served on the tenant. The suit for eviction was filed only on the ground of tenant's failure to pay rent due from him within statutory period.

(3.) The revisionist contested the suit raising dispute of standard rent. In the reply notice also dispute of standard rent was raised by him. According to the revisionist the standard rent could not be more than Rs. 5/- p.m. Rent was deposited by the tenant and he claimed protection of Sec. 12(3)(b) of the Rent Act.