STATE BANK OF MYSORE Vs. B.R.PANDURANGAN

JUDGEMENT

(1.) Challenging the judgment and decree passed in R.C.A.No.619 of 2013 on the file of the VII Judge, Court of Small Causes, Chennai, modifying the order of the Rent Controller passed in R.C.O.P.No.463 of 2009 on the file of the XI Judge (Rent Controller), Court of Small Causes, Chennai, the tenant has filed the above Civil Revision Petition.

(2.) The respondents/landlords filed R.C.O.P.No.463 of 2009 for fixation of fair rent.

(3.) According to the petitioner, the building is a Ground plus one R.C.C. framed structure and it has been constructed in a plot measuring 5300 sq.ft. The total built up area of the building was 5783 sq.ft. The built up area on the ground floor was 2724 sq.ft. and first floor was 3059 sq.ft. The building is 21 years old. The building is located at a prime locality and arterial road of K.K.Nagar, which is well connected to the inner ring road connecting the arterial road of Chennai viz., Anna Salai and Koyambedu Bus Stand. The land has been classified as commercial area ­ special type of land by the Planning Authorities as well as by the Registration Department of the State Government. The petitioner/tenant has been paying the monthly rent of Rs.15,925/ -. Since the present rent paid by the tenant is very low, the landlords have filed the Original Petition for fixation of fair rent, claiming a sum of Rs.1,88,417/ - per month. The tenant disputed the averments stated in the petition and also stated that the claim of Rs.1,88,417/ - is highly exorbitant.