MULCHAND BULAKHIDAS Vs. ARYA BANDHU LTD

JUDGEMENT

(1.) This Rule arises out of a proceeding for standardisation of rent and it raises an interesting question.

(2.) The petitioner is the landlord and the opposite party the tenant under him in respect of the disputed premises, viz., a shop room in the ground floor of premises No, 191, Harrison Road, Calcutta. This tenancy commenced sometime in the year 1945 and the contractual rent was Rs. 500/- per month.

(3.) On 22-2-1948 the tenant-opposite party applied for standardisation of rent under the Calcutta Rent Control Ordinance 1946 which was then in force and the Rent Controller by his order dated 15-7-1948 fixed the standard rent at Rs. 425/- per month with effect from April 1948. From this decision there was no appeal taken by the tenant but the landlord preferred an appeal on 14-8-1948. This appeal was heard on 24-3-1949 by the learned Chief Judge, Court of Small Causes, Calcutta, who delivered his judgment on 25-3-1949.