VOORA MAHALAKSHMAMMA Vs. C VEERA REDDY

JUDGEMENT

(1.) This revision petition is filed against the judgment and decree dated 24.7.1986 made in R.C.A. No. 50 of 1986 on the file of the VIII Judge (Appellate Authority), Court of Small Causes, Madras.

(2.) The landlady is the petitioner. The landlady filed an application under Section 4(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 for fixation of fair rent, in relation to a portion of the building (First Floor) of No. 29, Varada Muthiappan Street, George Town, Madras-1, which was let out to the respondent on a monthly rent of Rs. 340. The petitioner landlady claimed Rs. 868 as a fair rent. The respondent tenant opposed the petitioner on several grounds and the Rent Controller fixed the fair rent as Rs. 353 by his order dated 8.4.1985. Aggrieved by the said order of the Rent controller, the landlady filed the appeal R.C.A No. 50 of 1986 and in that appeal, the rent was enhanced to Rs. 365 per month.

(3.) Aggrieved by the appellate order dated 24.7.1993 made in R.C.A. No. 50 of 1986 the petitioner landlady has preferred this revision petition.