AIR 1921 BOMBAY 224(2) ::1920 Bom LR(270) 1413 ::1921 Bom LR(270) 133 ::1921 (23) Bom LR 133 ::1920 (22) Bom LR 1413 ::(1921) 59 Ind Cas 718

Bombay High Court

Hon'ble Judge(s): Setalvad , J

Bombay Rent (War Restrictions) Act (2 of 1918) , S.2(a)(i)— Standard rent is rent for which premises were originally let after 1916. January 1st- "Standard rent'' between tenant and sub-tenant it not different. The only object of including in the definition of 'landlord' a tenant, and in the definition of 'tenant' a sub-tenant, is to extend the benefits of the Rent Act to sub-tenants, but it was not intended that the standard rent was to be determined by different standards between the original landlord and the tenant and between the tenant and the sub-tenant. Standard rent is the rent at which the premises were originally let after 1st January 1916. The standard rent is to be fixed in relation to premises and not in relation to persons and can, therefore, be only one and not varying as between different individuals,