R. M. SUBRAMANIAM Vs. A. R. ANUSHULA

JUDGEMENT

(1.) This Petition has been filed to set aside the order and decreetal order dated 01.04.2019, passed in M.P.No.745 of 2018 in R.C.A.Sr.No.33640 of 2018 on the file of the VII Judge, Court of Small Causes, Chennai.

(2.) The respondent herein has filed the RCOP No.94 of 2015, on the file of the Rent Controller and Presidency Small Causes Court, for the relief of fixing the fair rent.

(3.) After due scrutiny of the arguments and documents, the Rent Controller fixed the monthly fair rent of Rs.90,023/- by order dated 21.02.2018 in RCOP No.94 of 2015.