Harries, C.J. - (1.) This is a petition for revision; of an order of the Chief Judge of the Court of Small Causes, Calcutta in which lie allowed an appeal from a decision of a Rent Controller & fixed the standard rent of certain premises.
(2.) It has been'held by this Court that decisions given by appellate tribunals under the Rent Control Acts were not revisable in this Court under Section 115, Civil P. C. This application has been made under Article 227 of the Constitution & I think there can be no doubt that the Chief Judge of the Small ' Cause Court is a tribunal functioning in an area over which this Court exercises jurisdiction. Indeed it has not been contended that this application would not lie under Article 227 of the Constitution.
(3.) The facts of the case are that the tenant of certain premises, No. 37 Ezra Street in this city alleged that he took a tenancy of the premises in the year 1945 at a monthly rental of Rs. 250/-which was subsequently enhanced to Rs. 275/- per month. He further alleged that the rent payable for these premises on 1-12-1941 was Rs. 75/-. He, therefore, claimed that the standard rent should be fixed upon that basis. ?;