PRABHAKARAN Vs. K S VENKATACHALAM

JUDGEMENT

(1.) This Civil Revision has been preferred against the judgment and Decree, dated 16.09.2008 made in R.C.A. No. 553 of 2007 on the file of the learned Rent Control Appellate Authority/VIII Judge, Court of Small Causes, Chennai, modifying the order and decretal order, dated 27.07.2007 made in R.C.O.P. No. 1222 of 2006 on the file of the learned Rent Controller/XIII Judge, Court of Small Causes, Chennai.

(2.) The revision Petitioner and the Respondent herein are the tenant and landlord respectively. The Rent Control Original Application was filed by the Respondent herein under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as amended by Act 23/1973 (herein after referred to as 'Act'), seeking an order fixing fair rent at Rs. 20,432/- per month for the schedule mentioned non-residential premises described in the Rent Control Original Petition.

(3.) As per the order and decretal order, dated 27.07.2007 made in R.C.O.P. No. 1222 of 2006, the learned Rent Controller, after the enquiry, fixed fair rent for the rented premises at Rs. 13,057/- per month to be paid by the Petitioner/tenant to the Respondent/landlord from 17.07.2006. Aggrieved by the said order, both the tenant as well as the landlord have preferred separate Rent Control Appeals in R.C.A. No. 553 of 2007 and R.C.A. No. 532 of 2008 respectively, by a common judgment and Decree, dated 16.09.2008, the learned Rent Control Appellate Authority modified the order passed by the Rent Controller by reducing the fair rent fixed by the Rent Controller to Rs. 10,690/- per month to be paid by the revision Petitioner/tenant to the Respondent/landlord herein from the date, as decided by the Rent Controller in the R.C.O.P. Aggrieved by which, the revision Petitioner/tenant has preferred this Civil Revision Petition and the Respondent/landlord has not preferred any Revision.