MOHAN LAL Vs. RANJIT SINGH

JUDGEMENT

(1.) THESE are connected revision applications arising out of a suit for fixation of standard rent filed by one Mohan Lal, a tenant of a shop situated in the Minerva building against his landlords Ranjeet Singh and Dhanpat Singh under sec. 6 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 on the ground that the agreed rent was excessive.

(2.) THE construction of the Minerva building was completed in 1951 and Mohan Lal took the shop on 13. 12. 51 on an agreed rent of Rs. 65/- per month. THE present suit for fixation of rent was instituted on 6. 5. 52 in the court of Munsif City Jodhpur who fixed the standard rent at Rs. 47/8/- per month under his order dated 23. 12. 53. Both the tenants and the landlords preferred appeals against this decision in the court of the District Judge who dismissed both these appeals on 6. 1. 55. Both parties filed revisions against the appellate order of the District Judge on the ground that he had acted in the exercise of his jurisdiction illegally or with material irregularity.

(3.) THE result is that the provisions of the Act are not applicable to the shop in suit for a period of 7 years from the date of its completion. THE shop was completed in the first week of October 1951. THE provisions of the Act will not apply to it till the first week of October 1958.