S NARAYANAN Vs. BHARTI AIRTEL

JUDGEMENT

(1.) The present Civil Revision Petition has been filed challenging the fair rent fixed at Rs.40,440/- per month by the learned Rent Control Appellate Authority by an order dated 08.11.2013 in R.C.A.No.203 of 2012.

(2.) The revision petitioner herein who is the landlord had filed RCOP.NO.2580 of 2009 under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 stating that the contractual rent is fixed at Rs.8500/- per month and the building is 7 years old having all the amenities and hence, prayed for fixing the fair rent at Rs.36,786/- per month. The learned Rent Controller after considering the oral and documentary evidence i.e., P.W.1, R.W.1, Ex.P.1 to Ex.P.4 and Ex.R.1 to Ex.R.4 has fixed the monthly rent at Rs.36,750/-. Against the said order passed by the learned Rent Controller, the respondent/tenant preferred an appeal in R.C.A.No.197 of 2012 and the revision petitioner/landlord preferred an appeal in R.C.A.No.203 of 2012 before the learned Rent Control Appellate Authority. Both the appeals were tried together and the fair rent was fixed at Rs.40,440/- per month. Against the said order passed by the learned Rent Control Appellate Authority, the present Civil Revision Petition has been preferred by the revision petitioner/landlord.

(3.) The learned counsel appearing for the revision petitioner would putforth his arguments in three folds.