M K VELAYUDHAM Vs. MAY LAMBERT

JUDGEMENT

(1.) THE Civil Revision Petition has been preferred against the Judgment and decree, dated 23. 9. 2005, made in R. C. A. No. 923 of 2002, on the file of VII Judge, Small Causes Court, Chennai confirming the order and decree, dated 27. 9. 2002, in R. C. O. P. No. 1749 of 1995 on the file of XIII Judge, Small causes Court, Chennai.

(2.) HEARD the learned counsel for the petitioner as well as for the respondents.

(3.) IN the petition for fixation of fair rent in r. C. O. P. No. 1944 of 1995, the fair rent was fixed at Rs. 16,039 against which the petitioner preferred an Appeal in R. C. A. No. 1083 of 2004 on the file of VII judge, Small Causes Court Chennai. Both the Appeals were heard and decided and a common judgment was passed on 23. 9. 2005. The learned VII Judge, Court of small Causes, Chennai, had reduced the fair rent of Rs. 16,039 fixed by the Rent controller in R. C. O. P. No. 1944 of 1995 to Rs. 5,330. However, the petition for eviction was ordered on the ground of own use and occupation. By a judgment and decree, dated 23. 9. 2005, against which the present Civil Revision Petition has been filed.