LAWS(MAD)-1998-4-172

S THANGARAJ Vs. BALASUBRAMANIAM

Decided On April 29, 1998
S. THANGARAJ Appellant
V/S
BALASUBRAMANIAM Respondents

JUDGEMENT

(1.) C.R.P.No.2673 of 1996 is against the fair and decretal order in R.C.A.No.5 of 1994, dated 27.8.1996 on the file of the Subordinate Judge, Trichy (Rent Control Appellate Authority) confirming the order of the District Munsif (Rent Controller), Trichy in R.C.O.P.No.285 of 1986, dated 30.11.1993.

(2.) C.R.P.No.2674 of 1996 is against the order dated 27.8.1996 in R.C.A.No.6 of 1994 on the file of the Subordinate Judge (Rent Control Appellate Authority) Trichy, confirming the order of the District Munsif (Rent Controller) Trichy in R.C.O.P.No.39 of 1987, dated 30.11.1993.

(3.) THE second respondent, the petitioner herein also filed a counter stating that he is the tenant and when the father of the respondents refused to receive the rent, he has filed R.C.O.P.No.39 of 1987. He has deposited the rent in the said case. THEre is no default in payment of rent. THE respondents are not carrying on any business. THErefore, there is no necessity for own or additional accommodation. He has also stated that the rent was only Rs.175 and not Rs.300.