SWARNA CONSTRUCTIONS Vs. P L SUBRAMANIAN

JUDGEMENT

(1.) The Civil Revision Petition arises against the judgment and decree passed in R.C.A.No. 1 of 2015, on the file of Subordinate Court, Thiruvallur, modifying the order passed by the Rent Controller/Principal District Munsif, Poonamallee in R.C.O.P.No.33 of 2009. The tenant is the petitioner and the landlord is the respondent.

(2.) The respondent/landlord filed a Rent Control Original Petition in R.C.O.P.No.33 of 2009, for fixation of fair rent. According to the landlord, the building was leased out for non-residential purpose, on a monthly rent of Rs.4,000/- in the year 2001. The plinth area, occupied by the tenant, is 864 sq.ft in a land, measuring an extent of 3400 sq.ft. The petitioner is the tenant under the respondent/landlord from the year 1991.

(3.) According to the respondent /landlord, the value of the land is Rs.1 crore per ground. Taking into consideration the value of the land, the cost of construction and the tax paid to various statutory authorities and also the maintenance charges, the respondent/landlord filed the original petition, claiming fair rent of Rs.42,791/- per month.