ANITHA R. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The landlord is challenging the judgment of the Rent Control Appellate Authority reducing the fair rent fixed by the Rent Control Court.

(2.) The tenant-Kerala State Electricity Board has been in occupation of the building at a monthly rent of Rs.3,000.00 from 19/3/2003 onwards. According to the landlord, the petition schedule building is situated on the eastern side of NH-66 at Poomkavu junction with National Highway frontage. It is stated that the building is having 1500 square feet plinth area and that the same is located in an important locality and that the rent prevailing for similar buildings in the locality is Rs.25.00 per square feet.

(3.) The tenant contended that in spite of demand, the landlord failed to carry out the urgent maintenance works required and that the building is very old and in a dilapidated condition.