HINDU RAO Vs. SHORI LAL

JUDGEMENT

(1.) THIS is a landlord's petition for revision from the appellate order of the Rent Control Tribunal remitting the dispute relating to the fixation of standard rent for redecision of the Rent Controller.

(2.) THE tenant, who had taken the suit premises on an agreed rent of Rs. 45 per month on 1st of July, 1958, applied to the Rent Controller for fixation of its standard rent on 27th of August, 1959. On the 1st October, 1960, the parties made statements before the Rent Controller, the landlord agreeing to charge Rs. 31 -4 -0 per month as rent with effect from 1st September, 1959, and the tenant expressing his willingness to pay it. The Rent Controller, in accordance with their statements, made the following order: