LAKSHMANAN Vs. HARIDAS

JUDGEMENT

(1.) UNDER challenge in this revision filed under Section 20 by the tenant is the judgment of the rent control appellate authority confirming the order of the Rent Control Court fixing the fair rent of the building in question at Rs.8 per square feet. The building is situated in a commercially important area of the Tripunithura Municipal town. The building is not away from the Municipal bus stand and the palace oval in Tripunithura. The learned Rent Control Court on the basis of the evidence, which consisted also of Ext.C1 commission report to which no objections were filed by either party, allowed the rent control petition in part and thereby fixed fair rent of the building at the rate of Rs.8 per square feet as against the prayer of the landlord for fixation at the rate of Rs.12 per square feet.

(2.) THE appellate authority under the impugned judgment has made a reappraisal of the evidence and concurred with the findings of the rent control court.