LAWS(MAD)-2016-7-21

M.BALASUBRAMANIAN Vs. N.RAVINDRAN

Decided On July 29, 2016
M.BALASUBRAMANIAN Appellant
V/S
N.Ravindran Respondents

JUDGEMENT

(1.) Challenging the judgment and decree passed in R.C.A.No.503 of 2007 on the file of the VII Judge, Court of Small Causes, Chennai, modifying the order passed in R.C.O.P.No.1132 of 2006 on the file of the X Judge, Court of Small Causes, Chennai, the landlords have filed the Civil Revision Petition in C.R.P.(NPD).No.2337 of 2010 for enhancement of the fair rent and the tenant has filed the Civil Revision Petition in C.R.P.(NPD).No.3939 of 2011 for reducing the fair rent fixed by the Rent Control Appellate Authority.

(2.) The landlords filed the Original Petition in R.C.O.P.No.1132 of 2006 for fixation of fair rent.

(3.) The case of the landlords is that the petition premises was leased out for non -residential purpose on a monthly rent of Rs.12,500/ -. The demised premises situate in Door No.109/110, Usman Road, T.Nagar, Chennai. The premises is situated in a famous business locality where business concerns are functioning. The premises is near Ranganathan Street, Dr.Doraisamy Bridge, several banks, jewellery shops, famous textile shops, etc. There are transport facilities like bus routes, bus terminus, electric train facilities. According to the landlords, the conservative value of the land is Rs.2.5 crores per ground. Further, according to the landlords, it is a well known fact that Usman Road is one of the busiest commercial localities, catering to the needs of the public. According to the landlords, the plinth area on the ground floor is 1155 sq.ft. and in the first floor is 171 sq.ft. In these circumstances, the landlords claim a sum of Rs.42,844/ - per month as fair rent.