MADAN LAL Vs. BRAHM SARUP

JUDGEMENT

(1.) This judgment disposes of Civil Revisions Nos. 347, 348 349, 350 and 368 of 1950.

(2.) On the 12th of March, 1949, Shri Madan Lal instituted small cause suit No. 222 of 1949 for the recovery of Rs. 253-4-0 from Kaviraj Brahm Sarup defendant. In that suit Shri Madan Lal has been granted a decree for Rs. 68 with proportionate costs. Civil Revision No. 348 of 1950 arises from Civil Suit No. 222 of 1949.

(3.) On the 12th of March, 1949, Kaviraj Brahm Sarup applied in the Court of Small Causes, Delhi, under section 7 of the Delhi and Ajmer-Merwara Rent Control Act, 1947, hereinafter referred to as the Act, for the fixation of standard rent. In the application the trial Court has fixed the standard rent for the two rooms in occupation of Kaviraj Brahm Sarup at Rs. 20 and Rs. 11 per mensem. Civil Revision No. 349 of 1950 arises from Civil Case No. 234 of 1949.