Hobhouse, J.
1. Their Lordships see no reason for differing from the Courts below in this case. The Courts below have treated the matter as a question of inquiry whether the rent was a favourable one or not, and they have held, as it appears to their Lordships quite justly, that the appellant has not produced any proof to show that the rent was a favourable rent. The undefined charges, the expenses of management, and so forth, may have been such as to make it a perfectly reasonable rent as between lessor and lessee. The case, therefore, fails, and their Lordships must humbly recommend Her Majesty that the appeal be dismissed. As the respondents do not appear there will be no costs.
Pertab Bahadur Singh v. Badlu And Ors
Pertab Bahadur Singh v. Badlu And Ors
(Privy Council)
| 10-11-1897
Advocate List
Bench
- Watson, Hobhouse, Davey
- R. Couch, JJ.
Eq Citations
- LQ/PC/1897/25
Head Note
Hobhouse, J. ?1. Their Lordships see no reason for differing from the Courts below in this case. The Courts below have treated the matter as a question of inquiry whether the rent was a favourable one or not, and they have held, as it appears to their Lordships quite justly, that the appellant has not produced any proof to show that the rent was a favourable rent. The undefined charges, the expenses of management, and so forth, may have been such as to make it a perfectly reasonable rent as between lessor and lessee. The case, therefore, fails, and their Lordships must humbly recommend Her Majesty that the appeal be dismissed. As the respondents do not appear there will be no costs. A. Rent Control and Eviction — Eviction — Unfavourable rent — Proof of — Appellant failed to prove that rent was unfavourable — Appeal dismissed (Paras 1 and 2)
