R.SENTHUR RAJA Vs. DR.S. PETER

JUDGEMENT

(1.) The civil revision petitioner is the tenant has preferred two revisions in C.R.P. Nos.2137 and 2138 of 2011 against the dismissal of R.C.A. No.1269 of 2004 and allowing R.C.A. No.1063 of 2004, on the file of the VIII Judge, Small Causes Court, Chennai, enhancing the fair rent at Rs.31,927.00 p.m. from the fair rent fixed at Rs.16,010.00 p.m. by the learned Rent Controller.

(2.) The case of the Respondent/Landlord is briefed as follows:

(3.) The case of the petitioner/tenant is briefed as follows:-