P C GUHA Vs. B A BASIL

JUDGEMENT

(1.) These are two connected revision cases from orders of an appellate Court made in proceedings for fixation of standard rent.

(2.) P. C. Guha, the petnr. in Civil Revision Case No. 1372 of 1950 was a tenant of two rooms together with a bath & kitchen in premises known as 15-A Lindsay Street. He became a tenant on 1/6/1946 at a monthly rental of Rs. 55.00. This rent was increased in October, 1947 to Rs. 66-8-0 & further increased in December 1948 to Rs. 68-9-0. It was said that the rent payable for these premises on 1/12/1941 was Rs. 55.00 per month.

(3.) The opposite party landlord made an application to the Rent Controller for fixation of the standard rent of these premises contending that the standard rent should be Rs. 200.00 per month. The tenant filed objections & on 5/12/1949 the Rent Controller fixed the standard rent at Rs. 160-14-0 & directed that that rent should take effect from the month of July 1949.