N.GNANASEKAR Vs. B.ANNAMALAI NARAYANAN

JUDGEMENT

(1.) Civil Revision Petitions in CRP 4587/2011 and 4588/ 2011 are filed by the tenant in the premises bearing door No.2/94, Walltax Road, Chennai against the orders passed in RCA No.704 of 2006 and RCA No.524 of 2007 by the VIII Judge, Court of Small Causes, Chennai.

(2.) For the sake of convenience, the parties are referred to as landlords/petitioners and tenant/respondent.

(3.) In the RCOP No.1543 of 2006 filed by the landlords for fixation of fair rent, the trial court fixed the fair rent as Rs.8,129/- per month. Aggrieved over the orders passed by the learned Rent Controller, the landlords filed RCA No.827 of 2007 before the VIII Judge, Court of Small Causes, while the tenant filed RCA No.524 of 2007. The learned VIII Judge, Court of Small Causes, Chennai in his common orders dated 05.08.2011, fixed fair rent for the tenanted premises as Rs.8,129/- per month and uphoed the findings recorded by the trial court. Aggrieved over the same, the CRP 1206/2012 and 1207/2012 are filed by the landlords and the CRP 4588 of 2011 is filed by the tenant.