MAMOOLA BEGUM ALIAS Vs. SHABBIR AHMED

JUDGEMENT

(1.) The earlier C.R.P.No.3069 of 1998 has been filed by the landlady against the fair rent of Rs.1,090/- fixed by the Rent Controller for the petition residential premises as confirmed by the Rent Control Appellate Authority.

(2.) The latter C.R.P.No.710 of 2003 has been filed by the landlady against the judgment and decree dated 5.12.1994 made in R.C.A.No.284 of 1993 on the file of the Rent Control Appellate Authority reversing the eviction order dated 29.4.1992 made in R.C.O.P.No.2244 of 1989.

(3.) C.R.P.No.3069 of 1998:- The revision petitioner/landlady filed R.C.O.P.No.2929 of 1989 to fix fair rent to the ground floor residential premises bearing door No.23, Barracks Road, Periamet, Madras 600003. The respondent/tenant resisted the petition by filing counter.