SHEVVAPET SOWRASHTRA SANGAM Vs. SAROJA

JUDGEMENT

(1.) CHALLENGING the judgment and decree passed in RCA No. 7/2004 on the file of Rent Control Appellate Authority (Principal Sub Judge, Salem), reversing the order passed in RCOP No. 26/97 (First Additional District Munsif, Salem), the Shevvapet Sowrashtra Sangam, who claim to be the land lord of the premises, have filed the above Civil Revision Petition.

(2.) THE petitioner Sangam has filed a petition in RCOP No. 26/97 for fixation of fair rent. According to the petitioner, the contractual rent was Rs. 125/ -. The building was leased out for residential purpose. The petitioner claimed a sum of Rs. 3,000/ - as fair rent.

(3.) BEFORE the Rent Controller, on the side of the petitioner Sangam, two witnesses were examined and two documents were marked as Exs. A.1 and A.2. On the side of the respondent R.W.1 was examined and two documents were marked as Exs. B.1 and B.2. Advocate Commissioner's report was marked as Ex. C.1.