Full Judgment Text
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PETITIONER:
MOHIT LAL DAS
Vs.
RESPONDENT:
REBA RANI SAHA
DATE OF JUDGMENT22/03/1991
BENCH:
MISRA, RANGNATH (CJ)
BENCH:
MISRA, RANGNATH (CJ)
KANIA, M.H.
YOGESHWAR DAYAL (J)
CITATION:
1994 SCC Supl. (1) 467
ACT:
HEADNOTE:
JUDGMENT:
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.
469