CHIU CHONG SUI (DECEASED) Vs. R CHANDRASEKAR

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the order and decretal order dated 22.03.2006 made in R.C.A.Nos.24 and 25 of 2005 on the file of the learned Rent Control Appellate Authority(Sub Judge) at Ooty, modifying the order and decretal order dated 27.06.2005 made in R.C.O.P.No.66 of 2000 on the file of the learned Rent Controller(District Munsif) at Ooty.

(2.) The issues involved in both the Civil Revision Petitions are one and the same and hence they are disposed of by this common order.

(3.) The petitioners 2 and 3 are the legal heirs of the deceased first petitioner/Chiu Chong Sui, who was the tenant of the petition premises under the respondent. The respondent/landlord filed R.C.O.P.No.66 of 2000 on the file of the Rent Controller (District Munsif Court) at Ootacamund, against the first petitioner/tenant, for fixation of fair rent of Rs.12,000/- to the petition schedule premises.