CHHOTUBHAI ZINABHAI SINCE DECD Vs. ISHVERSINH MOHANSINH ATODARIA

JUDGEMENT

(1.) This is landlord's revision under Sec. 29(2) of the Rent Control Act, 1947.

(2.) Brief facts giving rise to the present revision are as follows :

(3.) The disputed premises was let out by the plaintiff-landlord to the defendant on monthly rent of Rs. 14/- besides Rs. 3/- per month towards electricity charges. In this way, Rs. 17/- per month were treated as standard rent and permitted increases. The rent amounting to Rs. 272/- from 1-1-1974 to 30-4-1975 was due from the tenant. Notice of demand was sent through registered post on 2-5-1975 in which the tenancy was also terminated. Neither the rent was paid within a month of service of notice of demand nor the premises was vacated. Hence, the landlord filed suit for eviction etc., against the tenant.