UCO BANK, BHIND Vs. RAMESH CHAND BHUTA

JUDGEMENT

(1.) IN this miscellaneous Appeal the U.C.O. Bank is aggrieved against the determination of standard rent under the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the Act). An accommodation which was initially let out to it for a sum of Rs. 250/- would now be available to it for Rs. 1800/-. This is because Rs. 1800/- is the standard rent fixed for the building in question.

(2.) THE relevant provision which deal with the assessment of standard rent are contained in sections 7, 8, 9 and 10 of the Act. These provisions read as under :

(3.) IT be seen that section 7 of the Act is not attracted to the facts of the case. This building was constructed in the year 1962. It was let out to the appellant in July 1964. This building consists of three storeys. The basement area is 1320 s.ft. The ground floor is 1680 s.ft. whereas the first floor has an area of 2840 s.ft.