I J COHEN Vs. GDIAS

JUDGEMENT

(1.) This is a Reference by the learned Chief Judge of the Court of Small Causes in Calcutta and the facts which are material for this Reference are set out in the Reference. They are stated as follows: 1. The plaintiff is the landlord of certain premises in Calcutta known as Cohen Mansions and the defendant is tenant of suit No. 8 thereof.

(2.) The monthly Rent was Rs. 75.

(3.) The Rent Controller appointed under the Calcutta Rent Act 1920, by his order dated 15th July 1920, fixed the standard rent at Rs. 93-12.