JANESHWAR LAL Vs. BISHAMBER NATH

JUDGEMENT

(1.) THIS judgment will dispose of two matters, Regular First Appeal No. 210 of 1952 and Civil revn. No. 462 of 1951. Both have been brought by the landlord, Janeshwar Lal, and are directed, the former against a judgment and decree of Mr. Harish Chandar Mital dated 12-7-1951 decreeing the plaintiff's claim to the extent of Rs. 830/4- and the latter against the tenant's claim for Rs. 43471/- and decided on 12-7-1951.

(2.) JANESHWAR Lal who is the landlord applied on 22-5-1947 under Act 6 of 1947 for fixation of rent which was fixed at Rs. 2,860/- as follows : For the shop Rs. 2,100/- per annum For the flat rs. 760/- per annum.

(3.) THIS fixation was with the consent of both the parties. Rent was continued to be paid. On 10-10-1949 the tenant paia to the landlord a sum of Rs. 2,000/- towards the annual rent for the year 1849-50 and on 26-5-1950 he paid Rs. 982/8/-towards this rent.