UCO BANK Vs. JEETHA KEWALRAM

JUDGEMENT

(1.) THE Revision Petitioner/Appellant/Bank has filed this Civil Revision Petition as against the order dated 22.08.1996 in R.C.A.No.544/1994 passed by the Learned VII, Court of Small Causes, Chennai against the order of Fixation Fair Rent dated 03.02.1994 in R.C.O.P.No.1843 of 1992 passed by the Learned XV Judge, Court of Small Causes, Chennai.

(2.) THE Learned First Appellate Authority, viz., VII Court of Small Causes in R.C.A.No.544 of 1994 on 22.08.1996 has passed an order of confirming the Fixation of monthly Fair Rent at Rs.35,962/- in respect of the petition mentioned property determined by the Learned Rent Controller from the date of filing of the Rent Control Original Petition and dismissed the Appeal without costs.

(3.) ACCORDING to the Learned counsel for the Revision Petitioner/Bank, the order of the Learned Rent Controller as well as the Learned Appellate Authority in the main R.C.O.P.No.1843 of 1992 dated 03.02.1994 and in R.C.A.No.544 of 1994 dated 22.08.1996 are contrary to Law, weight of evidence and probability of the case and in fact, the Learned Appellate Authority viz., VII Court of Small Causes, has committed an error in arriving at a conclusion that the Revision Petitioner/Bank has no objection in regard to the cost of construction, basic amenities and Schedule 1 amenities without considering the Report of the two Engineers viz., that of the Landlord which indicated much difference.