MANHARLAL J PAREKH Vs. V L NARAYANAN

JUDGEMENT

(1.) THIS civil revision petition has arisen from the order of dismissal of RCA No. 163 of 2005, whereby the miscellaneous petition filed by the tenant/revision petitioner before the Rent Controller in RCOP No. 1706 of 2003, seeking fixation of fair rent, was dismissed.

(2.) THE M. P. was filed for reception of additional counter by the tenant and the same was dismissed. Aggrieved the tenant took it on appeal in RCA No. 163 of 2005 and the RCA was also dismissed. Aggrieved the tenant has brought forth this revision petition before this court.