K E ABOOBACKER Vs. VASU P P

JUDGEMENT

(1.) JUSTICE without law, according to Roscoe Pound on Jurisprudence is "Justice according to magisterial good sense unhampered by rule". Recognition of a body of binding standards of adjudication is well indispensable for the proper discharge of judicial functions. Justice cannot be accomplished without an orderly system of law.

(2.) MANY a times this Court has reminded the State Government of the necessity of bringing in proper legislation to curb unethical trend in rack rending, demand of huge amount as Pakidi, laying down provision and procedure for fixation of fair rent, and for fixing forum for fixing fair rent etc. Pegging down of rent has created unethical and unlawful practice of paying Pakidi to landlords. Static rent has created block market in rental housing. Such tendencies have restricted the assessibility of low income group to rental housing and are compelled to pay huge amount by way of Pakidi. Responsible Government shall not keep away from these realities faced by the society. Lack of legislation has also resulted in multiplicity of litigations in Civil Courts, Rent Control Courts etc. The Apex Court in Imdad Ali v. Keshay Chand & Ors., 2003(1) RCR(Rent) 402 (SC) : (2003)4 SCC 635, has held that Rent Act is a beneficial legislation not only for tenants, but for landlords as well. Fixation of fair rent is a provision which is beneficial for both, fair to landlord and tenant.

(3.) S .A. 995/01 was filed by the landlord against the judgment and decree in A.S. 160 of 2000 of Sub Court, Kozhikode. Tenant also filed appeal, S.A. 384 of 2002 against the same judgment. Both the appeals arise out of the judgment in O.S. 260 of 1996 of Munsiff's Court, Kozhikode. Tenanted premises consists of two rooms and two lean-tos which was rented out to the tenant in the year 1982 for a monthly rent of Rs. 90/-. Tenant was not amenable to revise rent in spite of repeated request. Consequently after 14 years plaintiff instituted the present suit for fixation of fair rent. Plaintiff claimed rent at the rate of Rs. 7/- per sq.ft. The tenanted premises is approximately 436 sq.ft. He claimed for monthly rent at Rs. 2160/-. Tenant resisted the suit stating that the rent claimed is exorbitant and that there is no justification in fixing the fair rent. Further it was also stated that the suit filed for fixing the fair rent is not maintainable.