L BHUPAT RAI Vs. BHIKHUM CHAND SUGAN CHAND

JUDGEMENT

(1.) This is a petition for revision of an order of an appellate court in a matter relating to the fixation of standard rent.

(2.) An application was made to the Rent Controller for fixation of standard rent of a room on the first floor of premises No. 14/2, Old China Bazar Street, Calcutta which was let at a monthly rental of Rs. 80/-.

(3.) It seems clear that this room was not let separately on December 1, 1941 and therefore the provisions of Section 9 (1) (e) of the West Bengal Premises Rent Control (Temporary Provisions) Act applied. The Rent Controller had to ascertain the basic rent, that is, the rent which would have been reasonably payable for the premises if they were separately let on December 1, 1941.