N. VIJAYALAKSHMI Vs. K. RAVIKUMAR "R.R. SNACKS" GROUND FLOOR NEW NOS.5 AND 7 (OLD NOS.3 AND 4) RAGHAVIAH ROAD

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the judgment and decree dated 14.02.2011 made in R.C.A.Nos.369 and 586 of 2005 on the file of the VIII Small Causes Judge, Chennai, confirming the fair and decretal order dated 31.01.2005 made in R.C.O.P.No.1055 of 2004 on the file of the XII Small Causes Judge, Chennai.

(2.) In both the Civil Revision Petitions, the parties and the issues are one and the same and hence, they are disposed of by this common order. For the sake of convenience, the parties are referred to landlady and tenant.

(3.) Facts of the case: According to the landlady, she is owner of the petition premises. The tenant is in occupation of shop portion in the ground floor of the premises bearing new Door Nos. 5 and 7 (Old Door Nos.3 and 4), Raghaviah Road, T.Nagar, Chennai 600 017 for nonresidential purpose on a monthly rent of Rs. 1750/- exclusive of electricity charges. The petition building is situated in very important commercial locality and very near to several business establishments such as shopping malls, Textile Show rooms, Jewellery marts, offices of both the Government and Private, bus stand, market, schools and Kalyana Mandapam. The construction of the petition building is Type - I construction. The superstructure is constructed in Cement mortar, RCC roofing, cement mortar flooring, rolling shutter and cement plastered walls. The land value of the petition premises is Rs. 60 lakhs per ground and the landlady claimed fair rent to be fixed at Rs. 4035/- p.m.