R COHEN Vs. S J EJEKIEL

JUDGEMENT

(1.) These three Rules are against as many orders passed in appeal by the Court of Small Causes, Calcutta, against orders of the Rent Controller fixing the standard rent of the facts in No. 3, Sudder Street, Calcutta.

(2.) The rents in each case have been fixed on the basis that the opposite parties are sub-tenants and that the petitioner Mrs. R. Cohen is a tenant. Accordingly, applying para. 4 of Schedule A of the West Bengal Premises Rent Control Act 17 of 1950, the rents have been fixed pro rata at an increase of 61/4 per cent above the rents of Rs. 225/- payable by Mr. Cohen for the whole house. The rents payable in respect of the three flats on December 1,1941, were respectively Rs. 65/-Rs. 65/-, and Rs. 30/- and these have now been fixed at Rs. 25-15-9, Rs. 54-13-0 and Rs. 9-3-0.

(3.) The petitioner Mrs. Cohen contends that she is an assignee of the leasehold interest of the whole premises No. 3, Sudder Street, having paid Rs. 15,00/ : for that leasehold interest in August, 1940. She also says that she has spent some Rs. 8,000/- for improvement and additions and alterations.