VAISHNAVA SRI PADAM Vs. M S RAJAGOPALAN

JUDGEMENT

(1.) THESE Civil Revision Petitions arise out of the blanket orders of stay granted by the Appellate Authority, Pending Appeals arising out of fair rents fixed by the Rent Controller.

(2.) HEARD Mr. N.C. Ashok Kumar, learned Counsel appearing for the Petitioner and Mr. R. Narendran, learned Counsel appearing for the Respondents.

(3.) AFTER enquiry, the Rent Controller passed independent orders in each of those Petitions on 22.11.2006, fixing the fair rent payable in respect of each of those portions at RS.6,252.00 per month. This was on account of the fact that all the three portions occupied by the Respondent in these three Civil Revision Petitions were of the same area and identical in nature.