V KRISHNA IYER Vs. C RAMAN NAIR

JUDGEMENT

(1.) These Civil Revision Petitions originate from the Judgment in R.C.O.P.No.370 of 2008 on the file of the learned Rent Controller, XIV Court of Small Causes, Chennai, filed by the petitioners in C.R.P.(NPD).No.1954 of 2010. The said rent control proceedings have been filed under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The Rent Controller had fixed a fair rent of Rs.34,989/- per month.

(2.) Challenging the said order, the tenant had filed R.C.A.No.777 of 2008 on the file of the learned VII Court of Small Causes (Appellate Authority) at Chennai. The Appellate Authority partly allowed the Rent Control Appeal by reducing the fair rent to a sum of Rs.27,000/-. The Landlord has challenged this order in C.R.P.(NPD). No.1954 of 2010 and the tenants have challenged the same in C.R.P.No.1406 of 2010. Since the issue involved in both the revisions and arguments adduced are the common, this Court is proceeding to pass a Common Order in both Civil Revision Petitions. The parties are referred to as Landlord and Tenant.

(3.) The Rent Control Petition seeking fixation of fair rent was filed with the following averments: