THANJAVUR SARVODAYA SANGAM Vs. SEETHALAKSHMI

JUDGEMENT

(1.) One Seethalakshmi / landlady leased out her property to the revision petitioner / tenant in the year 1981 for 10 years and the rent was fixed at Rs.2750/- per month. After completion of lease period, the said Seethalakshmi had filed R.C.O.P.No.9 of 1993 for fixation of fair rent at Rs.14,000/- p.m. During the pendency of the same, she had filed R.C.O.P.No.2 of 2000 for eviction of the revision petitioner / tenant on the ground of own use and occupation. The learned Rent Controller, vide common order, dated 07.02.2003, had allowed both the petitions and thereby fixed the fair rent at Rs.14,000/- and also directed the revision petitioner / tenant to vacate the premises within two months. Aggrieved by that order, the revision petitioner / tenant had filed R.C.A.Nos.11 and 12 of 2003. During the pendency of the appeals, the said Seethalakshmi / landlady died and the present respondents were impleaded as legal heirs in the appeal. The learned Rent Control Appellate Authority, after hearing both sides, had dismissed both the appeals. As against that concurrent judgments, the present civil revision petitions have been filed by the revision petitioner / tenant.

(2.) Since the issue involved in both the revision petitions are interrelated to each other, they were heard together and are disposed of by way of this common order.

(3.) The brief facts of the case of the respondent / landlords are as follows: