LAXMI INDUSTRIES Vs. RAMESHWAR LAL BHADADA

JUDGEMENT

(1.) Petitioner-tenant has filed this revision petition under Section 22 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (for short, 'Act of 1950') read with Section 115 CPC to assail the legality and propriety of judgment and decree dated 14 th August, 2013 passed by Additional District Judge No.2, Bhilwara (for short, 'learned appellate Court'), whereby learned appellate Court has affirmed with modification the judgment and decree dated 26 th April, 2013 passed by Civil Judge (Junior Division) East, Bhilwara in a petition under Section 6(1) of the Act of 1950 favouring cause of respondent-landlord.

(2.) The facts in brief are that respondent-landlord filed a suit under Section 6 of the Act of 1950 for fixing standard rent of the premises let out to the petitionertenant. The learned trial Court, by its judgment & decree dated 26th of April, 2013, decreed the suit by enhancing the existing rent to the tune of Rs.33,000/- per month from 18.08.2001 and further directed the petitioner-tenant to pay rent @ Rs.39,600/- per month w.e.f. 18.08.2011.

(3.) Being aggrieved by the judgment and decree of learned trial Court, the petitioner preferred an appeal before the learned appellate Court, and the learned appellate Court, while affirming judgment and decree of the learned trial Court, enhanced the rent @ Rs.2.50 per sq. ft., and accordingly directed the petitioner to pay the enhanced amount of rent. It is, in that background, the petitioner has laid this revision petition under Section 22 of the Act of 1950.