S FLORET Vs. C MOHAN REDDY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondent.

(2.) CHALLENGING the order dated 22.09.2010 passed in M.P. No.506 of 2010 in RCA. SR.11137 of 2010 on the file of VII Small Causes Court, Chennai, the Civil Revision Petition has been preferred.

(3.) MR. R. Thiagarajan, learned counsel appearing for the respondent submitted that the Court below has applied its discretion and condoned the delay. It is seen as per the order dated 09.07.2010 passed in CRP. NPD. No.2276 to 2279 of 2010 and M.P. No.1 of 2010, that learned Single Judge of this Court, granted one year time from the date of the order i.e. 09.07.2010 for the respondent/tenant herein to vacate and hand over the possession of the premises. It is not in dispute that the original monthly rent was payable at Rs.2,000/-. But the learned Rent Controller fixed the fair rent at Rs.17,320/-. Learned counsel appearing for the respondent further submitted that the fair rent has been fixed for more than eight times and the appeal is a statutory right of any party. He relied upon the following decisions: