SRINIVASA GOUNDER Vs. K. VENKATESAN

JUDGEMENT

(1.) Both these revision petitions arise from H.R.C.O. R No. 96 of 1992, which is a petition for fixation of fair rent. Landlord filed the same. The agreed rent was Rs. 600, and the tenant is making use of the same to conduct a bar by name 'Simla Bar'.

(2.) It is the case of the landlord that the premises in question is situated in Jawaharlal Nehru Street, Pondicherry, which is a big market place. It consists of a ground floor and a room in the first floor. The built -up area is 112.54 sq. metres., and the value of the building including the site will be Rs. 11,50,000. According to him, he is entitled to get the rent fixed at Rs. 10,500 per month.

(3.) In the counter -statement filed by the tenant he admitted the rental arrangement. According to him, most of the basic amenities are not available. Even the plinth area of the building is disputed. According to him, the claim of the landlord is very excessive, and the agreed rent is reasonable.