JAYASIMHALU Vs. ST MONICS PRIMARY SCHOOL

JUDGEMENT

(1.) LEARNED Counsel for the Respondents was not present in the last occasion when the matter was called and hence, the matter was directed to be posted for orders today. Even today, there is no representation for the Respondents.

(2.) THE Landlord is the Petitioner in these Revisions, the Tenants being the Respondents.

(3.) THE learned Rent Controller after full -fledged trial has fixed the fair rent at ?28,458/ -. Aggrieved over the same, the Petitioner/Landlord filed an Appeal in R.C.A. No.723 of 2004 before the learned Appellate Authority viz., VIII Judge, Small Causes Court, Chennai. The Respondents/Tenants also preferred an Appeal in R.C.A. No.745 of 2004. The learned Appellate Authority dismissed both the Appeals and the Landlord has come up with the present Civil Revision Petitions.