A. JAWAHAR PALANIAPPAN Vs. KUMUDAM PUBLICATIONS PVT. LTD

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order and Decretal Order of the Rent Control Appellate Authority//VII Judge, Court of Small Causes, Chennai passed in RCA No.27 of 2014, dtd. 15/4/2014, reversing the Order and Decretal Order passed by the learned Rent Controller/XII Judge, Court of Small Causes, Chennai in M.P. No.150 of 2013 in RCOP No.2337 of 2012.

(2.) The Civil Revision Petitioner is the Landlord and the Respondent is the Tenant. For the sake of convenience, the parties are referred to in the Order as per their ranks in RCOP viz., Landlord and Tenant.

(3.) R.C.O.P. No.2337 of 2012 had been filed by the Landlord for fixation of Fair Rent as against the Tenant. During the pendency of RCOP, the Tenant took out an Application in M.P. No.150 of 2013 to reject the RCOP and the same was dismissed on 12/12/2013. Seemingly, aggrieved by the same, R.C.A. No.27 of 2014 was filed before the Appellate Authority. The Appeal was allowed on 15/4/2014, rejecting the R.C.O.P. No.2337 of 2012.