SUSHILA INDRAMANT VERMA Vs. DINESH BALARAM PATIL

JUDGEMENT

(1.) By this Petition, the Petitioner, who was the tenant of suit premises being Room No.34/6, Sai Sadan, Shantinagar, Near D.N.C. High School, Nandivli Road, Dombivali (East), District Thane, has challenged the order dtd. 23/12/2017 rejecting the Revision Application preferred against the landlord against the judgment and order of the Civil Court whereby the Civil Court pursuant to an application made by the Petitioner in this regard for fixing of standard rent had allowed the said application fixing the standard rent at Rs.931.00 per month along with taxes.

(2.) Mr.Rajiv Shekhawat, learned Counsel for the Respondent, would submit that although the standard rent has been fixed as desired by the Petitioner, despite that, the Petitioner filed a Revision Application which was rightly rejected on the ground that there was a material admission by the applicant/tenant while fixing the standard rent.

(3.) It is observed from the papers and proceedings that by Application dtd. 25/7/2012 for fixing standard rent, the Petitioner had in Prayer Clause (2) prayed as under :