SAMEER LAL K.P. Vs. SAITHALI HAJI

JUDGEMENT

(1.) The tenant challenges in this revision the concurrent finding of the courts below regarding the fair rent of the room occupied by him.

(2.) The petitioner is the tenant of one of the rooms in the four-storied building owned by the respondent. The building is situated in Kottakkal Town. The rent of the room is Rs.9,450/- per month. The area of the room is 800 sq.ft. The petitioner is conducting a photo studio in the room.

(3.) The respondent filed application under Section 5(1) of the Kerala Buildings (Lease and Rent Control) Act, 1965 for fixing the fair rent of the room leased out to the respondent. He prayed that the fair rent of the room may be fixed at Rs.40/- per sq.ft, that is, Rs.32,000/- per month.