M.S. THIYAGARAJAN Vs. A. ANSARI ALI

JUDGEMENT

(1.) Heard both. The germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(2.) Ultimately, the Rent Controller fixed the Fair Rent in a sum of Rs. 1,000/- per month. Being aggrieved by and dissatisfied with the same, an Appeal was preferred before the Appellate Authority for nothing but to be dismissed confirming the order of the Rent Controller.

(3.) Being aggrieved by and dissatisfied with the Orders of both the fora below, the Tenant has filed the present Civil Revision Petition on various grounds.