T H HUSSAIN Vs. P ANANDASAMY REDDIAR

JUDGEMENT

(1.) IN RCOP No. 8/1996, Rent Controller/DMC, Chengalpat has fixed the fair rent at Rs. 12,000/- p. m. IN the appeal preferred by the Tenant in RCA No. 7/1999, the Appellate Authority reduced the fair rent fixed, to Rs. 7,435/- p. m. Aggrieved by the same, the Tenant and landlord have preferred these revisions. For convenience, parties are referred as per their rank in RCOP No. 8/1996.

(2.) FACTUAL background which led to these Revision Petitions are as follows :-

(3.) HAVING regard to the submissions, the point falling for consideration is, whether in determining the market value of the site and apportioning the land, the Rent Control authorities have followed the statutory provisions "