K. RAJENDRAN Vs. T.V. MURALIKRISHNAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the judgment and decree dated 15.12.2014 made in R.C.A.No.211 of 2014 on the file of the IX Court, Rent Control Appellate Authority, Court of Small Causes, Chennai, confirming the fair and decretal order dated 01.04.2014 made in R.C.O.P.No.1237 of 2012 on the file of the X Small Causes Court, Chennai.

(2.) The respondent/landlord filed R.C.O.P.No.1237 of 2012 on the file of the X Small Causes Court, Chennai against the petitioner/tenant under Section 4 of the Tamilnadu Buildings (Lease and Rent Control) Act 18 of 1960 as amended by Act 23 of 1973 and Act 1/1980 for fixation of fair rent at Rs. 21,222/- per month for the petition premises. According to the respondent, the petition premises is a residential property situated in the busy locality nearby Schools, Police Station, Nungambakkam Railway Station, vegetable shops, fruit shops, provision and general stores. The value of the land is Rs. 2 Crores per ground. According to the respondent, the building aged about 20 years is a Type A-1 building measuring 435 Sq ft. All the basic amenities are available in the petition premises. Therefore, prayed for fixation of fair rent of Rs. 21,222/- per month.

(3.) The petitioner filed counter statement and submitted that the extent of the property is only 336 Sq ft. and not 435 Sq ft. as claimed by the respondent. The value of the land is only Rs. 60,00,000/- per ground and the respondent increased the rent from Rs. 4,000/- to Rs. 10,000/- per month and has also enhanced the advance amount of Rs. 15,000/- to Rs. 50,000/-. The petitioner did not accept the said demand of the respondent. The respondent in the circumstances has filed the said R.C.O.P.