V. KRISHNAMOORTHY Vs. M.R. LALITHA

JUDGEMENT

(1.) CHALLENGE in these civil revision petitions is to the common order dated 6 -2 -2004 passed in Rent Control Appeal Nos. 45 of 2001 and 59 of 2001 by the Appellate Authority (Rent Control)/Principal Sub -Court, Madurai, wherein the order dated 23 -1 -2001 passed in Rent Control Original Petition No.430 of 1994 by the Rent Controller/ Principal District Munsif Court, Madurai is modified.

(2.) THE respondents herein as petitioners have filed the present petition under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, praying to fix the fair rent of the demised premises to the tune of Rs.22,000/ - wherein the present civil revision petitioner has been shown as the respondent/tenant.

(3.) IT has been contended on the side of the respondents/petitioners that the demised premises belongs to the first petitioner and during the pendency of the petition, he passed away and subsequently, the remaining petitioners have been added as the legal heirs of the deceased/first petitioner and the demised premises has been let out to the revision petitioner/respondent for a monthly rent of Rs.500/ -. The rent of every month should be payable on or before 5th day of succeeding English calendar month. The demised premises is situate in the heart of the town and the same is crowded with merchants, who are doing various kinds of metal business. The demised premises would fetch more than Rs.22,000/ - per month by way of rent. Under the said circumstances, the present petition has been filed.