NALLAMANI KONAR Vs. M V R A SOUNDARARAJAN

JUDGEMENT

(1.) Heard learned counsels appearing on both side.

(2.) These Civil Revision Petitions have been filed against the order passed in R.C.A.Nos.2 to 4 of 2011 dated 29.10.2018, on the file of the Rent Control Appellate Tribunal (Principal Subordinate Court), Dindigul confirming the fair and decreetal order in R.C.O.P.Nos.2 and 3 of 2003 dated 28.03.2011, on the file of the Rent Controller (Principal District Munsif Court), Dindigul.

(3.) The petitioners herein are the tenants and the respondents herein are the landlords. The landlords have filed a petition in R.C.O.P.No.2 of 2003 for a prayer of eviction on the ground of wilful default in payment of rent before the Rent Controller/District Munsif Court, Dindigul. The landlords have filed another petition in R.C.O.P.No.3 of 2003 to fix the fair rent for the petition mentioned properties at Rs.15,000/- per month. R.C.O.P.Nos.2 and 3 of 2003 were allowed by the Rent Controller/District Munsif Court, Dindigul. Against which, the tenants have filed appeals in R.C.A.Nos.2 and 3 of 2011 and the landlords filed R.C.A.No.4 of 2011 for enhancement of the rent, before the Rent Control Appellate Authority/Principal Subordinate Court, Dindigul. The appeal in R.C.A.No.2 of 2011 was dismissed and the order passed in R.C.O.P.No.3 of 2003 was modified in R.C.A.Nos.3 of 2011 and 4 of 2011 by the Rent Control Appellate Authority/Principal Subordinate Court, Dindigul. Against which, the petitioners herein have preferred these civil revision petitions.