P.S. MOHANKUMAR Vs. V.K. NARASIMHAN

JUDGEMENT

(1.) THESE two separate civil revision petitions have been filed by both the landlord and tenant, challenging the fair rent fixed by the Rent Control Appellate Authority in RCA No. 1208 of 2004.

(2.) FOR the sake of convenience, the revision petitioner in CRP(NPD) No. 3595 of 2007 and respondent in CRP (NPD) No. 1322 of 2008 referred as tenant and the respondent in CRP (NPD) No. 3595 of 2007 and revision petitioner in CRP (NPD) No. 1322 of 2008 referred as landlord hereafter.

(3.) THE tenant has filed a detailed counter in the above said petition and contended before the Rent Controller that the tenant is paying rent at Rs. 427/ - in the name of Maruthi Drugs and Rs. 350/ - p.m., including water charges in the name of the landlord. According to the tenant, the premises is very bad condition and the respondent alone maintaining the premises at his own cost. The site value cannot be more than Rs. 1,00,000/ - per ground, considering the locality and the slum is nearby. Further, the age of the building also more than 100 years and the building is of class III type. In the premises No. 37 provided with one tap and no water is available and in Door No. 38, not provided with water but only one bore water with hand pump is provided and there is no bath room for the premises. Therefore, the rent paid by the tenant at Rs. 750/ - p.m. as fair and acceptable. The area calculated is also not proper and separate petitions are to be filed. Therefore, prayed for to fix the rent at Rs. 750/ - p.m.