RAMBHAU Vs. SHANTABAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) By this petition, the petitioners (original landlord) have challenged the Judgment and order dated 10/03/2016 passed by the District Judge-11, Nagpur (Appellate Court) whereby an appeal filed by the respondent (original defendant) was allowed and the order passed by the Court below was modified to the extent that the standard rent of the premises in question was fixed at Rs.200/- per month from the date of application.

(3.) The petitioners filed an application under Section 8 of the Maharashtra Rent Control Act, 1999, seeking fixation of standard rent. It was claimed that the rent of the suit premises was fixed at Rs.100/- per month and that considering the pleadings in the said application, the standard rent ought to be fixed at Rs.3,000/- per month. This was opposed by the respondent by filing her reply. The rival parties led evidence in support of their respective stands.