ARUMUGAM PILLAI Vs. R PADMAGIRISAN

JUDGEMENT

(1.) The civil revision petition is directed against the fair and decreetal orders, dated 27.03.2008, passed in R.C.A.No.12 of 2004, on the file of the Principal Subordinate Court / Rent Control Appellate Authority, Dindigul, confirming and partly modifying the fair and decreetal orders, dated 08.03.2004, passed in R.C.O.P.No.37 of 2001, on the file of the Principal District Munsif Court / Rent Controller, Dindigul.

(2.) The revision petitioner is the tenant and the respondent is the landlord of the petition property concerned in the rent control original petition.

(3.) The rent control original petition, in R.C.O.P.No.37 of 2001, has been laid by the respondent for fixing the fair rent of the petition property, on the footing that the petition property belonged to him and in the petition shop, the revision petitioner is a tenant and the monthly rent for the same had been determined at Rs.100/- in the rent control original proceedings initiated by the revision petitioner and further contending that the petition property is lying in a commercial area and in the prime locality and having various benefits as detailed in the petition and considering the extent of the petition property as well as the age of the building, according to the respondent, the petition property is worth more than Rs.2,00,000/- and accordingly, praying that the fair rent should be fixed at Rs.2,000/- per month as he is also paying the tax to the Municipality at Rs.160/- per month for the petition property and inasmuch as the revision petitioner is only paying Rs.100/- towards rent, praying for the fixation of the fair rent, as abovestated, laid the rent control original petition.