K. SHERIFA Vs. AHMED HUSSAIN

JUDGEMENT

(1.) The tenant in RCOP.No.2050 of 2003 is the civil revision petitioner before this Court, challenging the order in RCA.No.1710 of 2004 against the order in RCOP.No.2050 of 2003 dated 28.06.2012, on the file of the VII Judge, Small Causes Court, Chennai.

(2.) The case of the respondents/landlords is that there was on lease agreement dated 01.03.1996 entered into between the respondents/landlords and the petitioner/tenant. The petitioner/tenant became a tenant under the respondents herein for residential purpose of the 2nd floor of the premises bearing No.5, Meera Lubai Street, II Floor, Chennai - 600 001, on a monthly rent of Rs. 1,600.00 exclusive of electricity and water consumption charges.

(3.) It is the case of the respondents/landlords is that as per Clause 11 of the lease agreement, the petitioner/tenant has agreed to pay enhanced rent of 15% of the over and above, the then existing rent on the expiry of every 3 years namely with effect from March 1999 at Rs. 1,840.00 exclusive of water and electricity consumption charges and thereafter, on expiry of 3 years, this petitioner/tenant has agreed to pay enhanced rent by 15% on existing rent of Rs. 1,840.00 viz., Rs. 2,116.00 exclusive of water and electricity consumption charges. For the current rent payable by the respondent is Rs. 2,118.00 and infact, the petitioner/tenant had paid a security deposit of Rs. 1,00,000.00 with the respondents/defendants.