GULAB CHAND BANGUR Vs. KABIRUDDIN AHMAD

JUDGEMENT

(1.) This is an application under Section 115, Civil P.C.

(2.) The facts are extremely simple.

(3.) The defendant is the plaintiffs tenant under the terms of an agreement embodied in a consent decree of this Court dated 13 May 1925, of which the following is the only relevant term: After the repairs of the said premises are completed the defendant will be entitled to occupy his former rooms but will pay in respect thereof such sum as will be found payable upon a calculation being made at the rate of rent paid by other tenants at the same floor. In case of any difference, the amount of rent will be settled by Mr. Susil C. Sen, Solicitor.