PARIJATHAM AMMAL Vs. M ARUMUGHAM MUDALIAR

JUDGEMENT

(1.) THIS revision is preferred against the concurrent findings of Rent Controller, fixing the fair rent at the rate of Rs. 3,200 p. m. from the date of Petition in RCOP No. 12/1986.

(2.) BRIEF facts of the case are as follows:-

(3.) CHALLENGING the concurrent findings, the Tenant has filed this Revision Petition. The learned Counsel for the Revision Petitioners has raised the following three fold contentions:-