MANORAMA R KAMDAR Vs. JASHODA BEN

JUDGEMENT

(1.) THIS Revision has to be allowed in view of the statement of facts made in the Judgment in appeal itself.

(2.) THE tenant, who is the respondent in this Revision had entered into the lease premises some time in 1982 on a monthly rent of Rs. 400/. During the course of time the rent was increased and ultimately the rent was being paid at the rate of Rs. 1700/- per month from May 1989. In any event in 1986 itself the rent was about Rs. 1,000/- per month. THE tenant applied before Rent controller for fixation of fair rent of the premises in the year 1993, vide S.R.No. 955/93. In the said application the tenant himself had averred that he was then paying rent at the rate of Rs. 1700/- per month. THE Rent Controller therefore returned the application with the following order.