R. BALACHANDRAN Vs. V. MURALI

JUDGEMENT

(1.) Challenging the judgment and decree order passed in R.C.A. No. 926 of 2006 on the file of the 7th Judge, Court of Small Causes, Chennai, modifying the order passed in R.C.O.P. No. 877 of 2006 on the file of the 14th Judge, Court of Small Causes, Chennai, the landlords have filed the above Civil Revision Petition under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(2.) The landlords filed the Original Petition in R.C.O.P. No. 877 of 2006 under Section 4 of the Act for fixation of fair rent. According to the landlords, the petition premises measuring an extent of 1350 sq.ft. is situate in 7th Floor, Spencer Plaza, Anna Salai, Chennai. The said premises was let out to the respondent for non-residential purpose on a monthly rent of Rs. 15,000/-. The landlords claimed fair rent of Rs. 30,773/- taking into consideration the value of the land at Rs. 2 crores per ground.

(3.) The respondent/tenant remained exparte throughout the proceedings. Even in this Civil Revision Petition, the respondent has not appeared inspite of effecting paper publication.