ALLAHABAD BANK PONDICHERRY BRANCH Vs. MALATHI BALASUBRAMANIAN

JUDGEMENT

(1.) CONFIRMING the order dated 22.9.1998 in H.R.C.O.P.No.32/1994, on the file of the Rent Controller, Pondicherry.

(2.) THE tenant has filed the above revision petition.

(3.) THOUGH a number of grounds have been raised in the revision petition, the learned counsel for the revision petitioner mainly contended that the cost of the land arrived at by both the courts below at Rs.2,80,675/- is obviously wrong. Learned counsel submitted that as there are two floors in the building, the value of the land should have been apportioned between the two floors and if so apportioned, the cost of the land should have been 50% of Rs.2,80,675/-, ie., Rs.1,40,335/- only. If the cost of the land is taken as Rs.1,40,335/-, then the fair rent should be fixed at Rs.4,272/- per month instead of Rs.5,675/- per month as wrongly fixed by the authorities below.