D JUGRAJ BAFNA Vs. MADANLAL(DECEASED)

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to set aside the order dated 16.07.2012, made in RCA.Nos.1498 and 1499/2003, on the file of the Court of the Rent Control Appellate Authority-VIII Judge Small Causes, Chennai, confirming the order dated 15.10.2003 in RCOP.Nos.249 and 250/2000 passed by the Rent Controller-XVI Judge, Small Causes Court, Chennai.

(2.) The brief facts of the case are as follows:-

(3.) The petitioners/tenants submitted that the RCOPs were filed with the sole object to vacate the tenant from the petition premises and let it for higher pagadi. The portions are not provided with basic amenities except electricity. The calculation of the cost of construction is incorrect and exorbitant. The type of construction is not type-1 construction. The age of the building is more than 60 years old. The calculation arrived is totally misconceived and prayed for dismissal of the petitions.