ASPENDIAR K IRANI Vs. JINI JEHANGIR GHAMAT

JUDGEMENT

(1.) THE petitioner who is a co-owner of a building called "ghamat Terrace," Tulsi Pipe Road. Dadar, has been convicted on a complaint filed by her tenant under Section 26 (2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 hereinafter called "the Act. " The learned Presidency Magistrate, 5th Court, Dadar has sentenced the petitioner to pay a fine of Rs. 25/-, in default to suffer simple imprisonment for four days.

(2.) SECTION 26 of the Act runs thus:--

(3.) NOW the receipts which the landladies Rave to the tenant indisputably contain the particulars prescribed in the form but the grievance of the tenant is that the receipts contain some additions and therefore, they cannot be said to be in the prescribed form. The receipt given by the landladies runs thus:--