NEW ERA ENGINEERING COMPANY Vs. GHYAZ HASHIM

JUDGEMENT

(1.) C.R.P.NPD.No.3924 of 2008: This revision has been filed by the petitioner/tenant against the order passed in R.C.A. No.497 of 2003 dated 11.08.2008 by the Rent Controller Appellate Authority confirming the fair rent fixed by the Rent Controller in R.C.O.P.No.208 of 2001.

(2.) C.R.P.NPD.No.585 of 2009: This revision has been filed by the petitioner/landlord against the fair rent fixed by the Rent Control Appellate Authority in R.C.A.No.516 of 2003 dated 11.08.2008 rejecting the enhanced claim of the appellant and confirming the order passed by the Rent Control Appellate Authority in R.C.O.P.No.208 of 2001. For convenience sake, the rank of the parties before the Rent Controller is being maintained in these revisions.

(3.) AFTER the examination of witnesses on either side, the learned Rent Controller has come to the conclusion that the ground value of the petition mentioned premises would be at Rs.60,00,000/- and on the evidence adduced before him and the extent of the property leased to the respondent had calculated and fixed the fair rent at Rs.11,095/- from the date of filing of the petition and allowed the same.