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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