LAWS(MAD)-2022-8-216

S.PALANI Vs. M.SHENBAGA KANI

Decided On August 30, 2022
S.PALANI Appellant
V/S
M.Shenbaga Kani Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order of the learned Rent Control Appellate Authority, dtd. 9/11/2021 made in RCA.No.883 of 2018.

(2.) The revision petitioner is the tenant, against whom, the respondent/landlady filed a petition in RCOP.No.95 of 2016 before the Rent Controller for fixation of fair rent. In the said petition, an order was passed on 2/11/2017 by fixing the monthly fair rent at Rs.9,753.00. Aggrieved over that, the tenant has preferred the Appeal in RCA.No.883 of 2018 before the Rent Control Appellate Authority and the said Appeal was dismissed on 9/11/2021 by confirming the order of the Rent Controller. Aggrieved by that, this Revision has been filed.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondent/caveator and also perused the materials available on record.