Mohit Lal Das Vs. Reba Rani Saha [1991] INSC 80 (22 March 1991)
Misra, Rangnath (Cj) Misra, Rangnath (Cj) Kania, M.H. Yogeshwar Dayal (J)
CITATION: 1994 SCC Supl. (1) 467
ACT:
HEAD NOTE:
ORDER
1. Special leave granted.
2. In the course of the hearing of the special leave petition, on February 13, 1991, we had called upon the parties to offer terms of settlement as to the rent. This is an old tenancy where rent was paid at the rate of Rs 50 a month. Parties have settled their dispute and a new tenancy is agreed to be created with effect from April 1, 1991, with a monthly rent of Rs 750. Parties are precluded from asking for fixation of a fair rent for the premises in view of their agreement before us. The rent has to be paid within 7th of every subsequent month. Arrears of rent up to March 31, 1991, if not already paid, shall be paid within two months. If there be any arrear rent lying deposited in court the landlord would be permitted to withdraw the same.
The appeal is accordingly disposed of.
