TKV S L MAHADEVAN Vs. M R SUBRAMANIAN

JUDGEMENT

(1.) In C.R.P.(NPD) (MD) No.1082 of 2005, the fair and decreetal orders, dated 18.12.2002, passed in R.C.A.No.85 of 2001, on the file of the Principal Sub Court (Rent Control Appellate Authority), Madurai, confirming the fair and decreetal orders, dated 31.10.2001, passed in R.C.O.P.No.409 of 1996, on the file of the Additional District Munsif Court (Rent Controller), Madurai Town, are impugned by the revision petitioner / landlord.

(2.) For the sake of convenience, the parties are referred to as per the nomenclature in the rent control original petition.

(3.) It is found that the petitioner / landlord has preferred a rent control original petition in R.C.O.P.No.409 of 1996, under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter, referred to as "the Act") seeking for fixation of the fair rent in respect of the property involved in the matter at the rate of Rs.6,881/-.