SHARMA, J.

1. This appeal by a tenant of a certain premises in Calcutta is directed against the order of his eviction on the ground of nonpayment of rent. The appellant had agreed to pay a sum of Rs. 32 per month as rent and an additional sum of Rs. 8 per month for electricity. According to the defence of the appellant the rent had been duly deposited with the Rent Controller in accordance with the West Bengal Premises Tenancy Act, 1956, and he was, therefore, not liable to be evicted. Deposit was made at the rate of Rs. 32 and the remaining amount at the rate of Rs. 8 was admittedly not deposited. The question which has been debated in the courts below is whether the aforesaid amount of Rs. 8 was a part of rent which ought to have been deposited so as to escape the consequences of default. The trial court agreed with the tenant and dismissed the suit. On appeal, the Additional District Judge, Alipore, reversed the decision and passed a decree for eviction holding that the tenant was a defaulter within the meaning of the term in the. The High Court confirmed the decree in second appeal by the impugned judgment

2. Mr. Garg, the learned counsel appearing in support of the appeal has strenuously contended that the rent was only Rs. 32 and did not include the additional amount of Rs. 8 payable in lieu of electricity, and consequently the appellant cannot be treated a defaulter in the matter of payment of rent. Reliance has been placed on the decision of this Court in Radha Kishan Sao v. Gopal Modi ( 1977 (2) SCC 656 3. Although the expression rent has not been defined, there are indications in the present Act to suggest that the world rent includes not only what is strictly understood as rent, but also payment in respect of amenities or services provided by the landlord under the terms of the tenancy. The Act deals with the fixation and revision of fair rent and subsection (3) of Section 8, takes into account furniture if supplied or fittings affixed in the tenement for the use of the tenant, indicating that an agreement between the landlord and the tenant in respect of the additional amenities comes within the scope of the. Similarly the provisions of Section 34 refer to the maintenance of any essential supply or service (including supply of electricity) and Section 35 deals with emergency measures to be taken in respect of matters including additional services. These provisions give a clear indication that the contemplates that a tenancy which carries with it certain amenities to be provided or services to be maintained by the landlord is within the purview of the. If the is not so interpreted, an astute landlord may successfully circumvent the provisions of the by imposing on the tenant onerous conditions with reference to supply of amenities as binding terms of the tenancy. A same view was taken by the Calcutta High Court in Residence Ltd. v. Surendra Mohan Banerjee 1951 AIR(Cal) 126 : 87 CLJ 332) while interpreting rent under the earlier Rent Act of 1950. So far as this aspect is concerned, the relevant provisions of the present Act are not very different. A similar question under the 1950 Act later arose before this Court also in Karnani Properties Ltd. v. Augustin 1957 SCR 20 and the Calcutta High Courts view was affirmed. It may, however, be mentioned at this stage that the view of the Calcutta Bench on another question which does not arise in the present appeal was not approved, but that is wholly irrelevant for the purpose of case before us. So far the decision in Radha Kishan Sao case ( 1977 (2) SCC 656 [LQ/SC/1977/83] relied upon by Mr. Garg is concerned, it is clearly distinguishable inasmuch as the agreement therein relating to the payment for furniture was according to the finding "a quite independent contract unconnected with the original tenancy" (see para 14 of the judgment). Besides, the case was governed by the rent law as applicable in Bihar and not by the present Act.

3. We, therefore, confirm the decision of the High Court and dismiss the appeal with costs.