A SWAMINATHAN Vs. G RAGAVACHARY

JUDGEMENT

(1.) THE Civil Revision Petition No. 3592 of 1997 filed by the landlord arises out of the Order of dismissal dated 15.7.1997 in M.P. No. 186 of 1997 in R.C.A. No. 1297 of 1996 on the file of the Small Causes Court, Madras. THE Civil Revision Petition No. 3593 of 1997 filed by the landlord arises out of the order dated 15.7.1997 passed in M.P. No. 1192 of 1996 in R.C.A. No. 1297 of 1996 on the file of the Small Causes Court, Madras.

(2.) AS a common question of facts and law are involved in both the Civil Revision Petitions, both the advocates for the petitioner and the respondent requested that both the CRPS may be taken together and a common order may be passed.

(3.) PER contra, the learned advocate for the respondent sharply replied that the fair rent fixed by the Rent Controller has not reached its finality and as such, the petitioner is not entitled to claim the fair rent that has been ordered by the Trial Court. To support his contention, he placed reliance upon the judgment reported in J. Visalakshmi Ammal v. T.B. Sathyanarayana [1996 2 L.W. 849] wherein a Division Bench of this Honourable Court held that