HIND ESTATE LTD Vs. GRANT JAMES LTD

JUDGEMENT

(1.) These are two Rules directed against an order dated 29th August 1951, passed by Sri Syamadas Chatterjee, First Additional Subordinate Judge, Alipore, modifying a common order dated 8th January 1951, passed by the Additional Rent Controller, Sri K. P. Chattoraj, by which he fixed the standard rent for two tenancies on applications made by the respective tenants. The petitioner in the Rules before us is the landlord.

(2.) The tenancies are in respect of two suites of rooms in premises No. 220/1, Lower Circular Road, which appears to be a large and luxuriously constructed building. In the case out of which Rule No. 3265 arises, the tenant is Grant James Limited and the suite occupied by the Company is situated on the fourth floor and consists of four living rooms with mosaic floor and colour-wash walls, two bath rooms with necessary fittings, one passage room, one verandah and one kitchen. The total floor space is 1256 sq. ft. In the case out of which Rule No. 3267 arises, the tenant is one Mr. M. M. Berger and the suite occupied by him is situated on the third floor, consisting of the same number of similar rooms, but slightly less spacious. The total floor space occupied by this suite is 1204 sq. ft. The contract rent in the case of each of these tenancies is RS. 225 per month.

(3.) The landlord of the tenants is Hind Estate Limited, which, in its turn, is a lessee of the building, holding, it is alleged, under a lease which covers premises No. 220/1, Lower Circular Road and several other buildings.