B.S. KERKAR Vs. P.N. SHAH

JUDGEMENT

(1.) THE question we are called upon to consider in these 14 civil revisional applications is, whether the learned Assistant Judge had jurisdiction to hear and dispose of civil revisional applications filed in the District Court under Section 29(3) of the Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947, hereinafter called, for brevity's sake, the Bombay Rent Act.

(2.) THE petitioner before us in these 14 civil revisional applications is a landlord. Ho owns two buildings, one of which has 10 double -room tenements and the other has 7 single -room tenements. One of these single -rooms has been given to one Bake who collects rent from other tenants. The landlord charges Rs. 30 per month for the double -room and Bs. 20 for the single -room. This is the contract rent.

(3.) THE Rent Court, i.e., the learned Judge J.D., Thana, entered into an elaborate enquiry and came to the conclusion that the contractual rent was the standard rent and dismissed the tenants' applications on June 11, 1956. He held that the standard rent for the double -room was Rs. 30 and the standard rent for the single -room was Rs. 20.