P ARJUNAN Vs. UNIVERSAL FERTILIZER CORPORATION A REGISTERED PARTNERSHIP FIRM REPRESENTED BY ITS MANAGING PARTNER P VIJAY NATARAJ

JUDGEMENT

(1.) THE Petitioner in the above C.R.P. is a Tenant under the Respondent therein in respect of the Petition premises.

(2.) THE Respondent herein filed R.C.O.P No.40 of 2001 before the Rent Controller (I Additional District Munsif) Salem, under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 for fixation of fair rent for the petition premises.

(3.) The Petitioner contested the Petition inter alia contending as follows: