C RAGHUNATHA REDDY Vs. S RAJASEKARAN

JUDGEMENT

(1.) The Petitioner in these Civil Revision Petitions is a Tenant in respect of the house and premises bearing old Door No. 8, new Door No. 13, Plot No. 303, 3rd Cross Street, West CIT Nagar, Chennai-35, measuring an extent of 4,050 sq.ft. The contractual rent for the premises was Rs. 1,100/- per month. The Petitioner is an Advocate practising in this Court.

(2.) The Landlord of the premises filed a Petition in RCOP No. 3272 of 1988 on the file of the Rent Controller, Chennai, seeking eviction on the ground of bona fide requirement for own use and occupation. But it was dismissed by an order dated 17.4.1996.

(3.) During the pendency of the said Eviction Petition, the Landlord also filed a Petition for fixation of fair rent in R.C.O.P. No. 1070 of 1995 under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. By an order dated 23.5.1997, the Rent Controller fixed the fair rent at Rs. 7,565/-per month as against the contractual rate of rent of Rs. 1,100/- per month.