P.C. Pandit, J. - (1.) NATHU Ram instituted a suit, out of which the present petition for revision has arisen, against Jodha Ram and Krishan Lal for their eviction from the premises in dispute. A number of grounds were taken on the basis of which the ejectment was sought, but we are not concerned with them, because the Rent Controller had decided this matter against the landlord and he had not gone up in appeal against the same.
(2.) THE suit was resisted by the defendants, who pleaded that they were the tenants under the plaintiff at a monthly rent of Rs. 65/ -. They controverted the allegations on which their eviction was sought and also pleaded that the agreed rent was highly excessive. They prayed that the standard rent of the premises in suit be fixed. The Rent Controller fixed the standard rent at Rs. 65/ - per mensem, though he dismissed the suit for the eviction of the defendants.
(3.) AGAINST this order, only the defendants went in appeal and submitted that the fixation of the standard rent by the Rent Controller at Rs. 65/ - per mensem was contrary to law. The Appellate Authority accepted the appeal and fixed the standard rent at Rs. 11/10/ -per mensem. Against this, the present revision has been filed by the plaintiff -landlord.;