DAULATRAJ Vs. IDOL SHRI CHHAGAN MAGANLALJI MAHARAJ AT KUCHAMAN

JUDGEMENT

(1.) THIS is a revision application by a tenant against an appellate order of the Additional Civil Judge, Ajmer, fixing the standard rent of the premises consisting of one shop and two godowns at Rs. 40/- per month.

(2.) THE shop and one godown were let out to the defendant on 1-1-43 at Rs. 11/- and Rs. 4/- respectively. In 1965 a fresh agreement was entered into between the parties under which another godown was also let out to the defendant by the plaintiff. This godown was fetching a rent of Rs. 1. 50 on 1-1-43. Under the new agreement the rent for the premises consisting of a shop and two godowns was settled at Rs. 28/- between the parties. On 28-9-66 the landlord filed the present suit for enhancement of rent claiming that the basic rent of the premises was Rs. 16. 50 on 1-1-43 and in view of the increased prevailing cost he was entitled to enhancement of the rent to Rs. 41. 25 at 2-1/2 times the basic rent as the premises were let out for commercial purposes.