SUMITRA ANAND Vs. KANNIKA PARAMESWARI TEMPLE

JUDGEMENT

(1.) IT is represented by the learned counsel appearing for the revision petitioners through a memo dated 14.2.2008 (today) that the third revision petitioner died on 17.5.2006, unmarried, leaving behind the petitioners 1 and 2 alone as his legal heirs. The said memo is recorded. Registry is directed to carry out the amendment in the revision petition.

(2.) THE order of the Special Deputy Collector (Revenue Court), Coimbatore in F.R.P.No.7 of 1989 dated 10.10.1991 passed under Sections 23 and 24 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act 24/1956 was challenged before the Appellate Authority in R.C.A.No.2 of 1992. THE learned Rent Control Appellate Authority/Principal District Munsif, Coimbatore has fixed the fair rent as Rs.12,818/- against the fair rent of Rs.16,500/- fixed by the Special Deputy Collector (Revenue Court) Coimbatore in F.R.P.No.7 of 1989. Against the findings of R.C.A.No.2 of 1992, the present revision petition has been directed.

(3.) IN fine, the civil revision petition is allowed and the order passed by the Rent Control Appellate Authority in R.C.A.No.2 of 1992 is modified and the fair rent is fixed as Rs.12,000/- per year from the date of filing of F.R.P.No.7 of 1989. No costs.