K.S. KADAR PILLAI Vs. GOVEN TRAVELS

JUDGEMENT

(1.) The Rent Control Revisions 420/2012, 421/2012 and 422/2012 are filed at the instance of the landlord. RCR No.118/2013 is filed by the tenant, who is the respondent in RCR No.420/2012. These matters are related to fair rent fixation of the buildings in occupation of the tenants. The buildings form part of a larger building situated in Ernakulam Town. Building is lying facing M.G road as well as hospital road.

(2.) The common question in all these Rent Control Revisions filed by the landlord is with respect to the date from which fair rent shall be fixed and also regarding the periodical enhancement. In RCR Nos.420 and 422 of 2012, the landlord also challenges fair rent fixed by the Rent Controller. The tenant filed R.C.R.No.118/2013 feeling aggrieved by rate of fixation of fair rent.

(3.) Before entering into the subject matter of rate of fair rent fixed in R.C.R.No.118/2013, the common questions that arise in all other Rent Control Revisions shall be considered together.