PUNJAB NATIONAL BANK Vs. VTH ADDL. DISTRICT JUDGE

JUDGEMENT

(1.) THIS is a writ petition against the order dated 11.2.1997 and 27.5.1993 passed by the Respondent Nos. 1 and 2 in proceeding under Section 21(8) of the Rent Control Act for enhancing the rent of the premises in dispute. Respondent No. 3 is landlord of the premises in dispute, the petitioner is the tenant of the premises in dispute from 1973 at the rate of Rs. 325 per month. The landlord filed an application under Section 21(8) of the Rent Control Act for enhancing the rate of the premises in dispute. Respondent No. 2 held that market value of the property Rs. 2,15,000 and in view of the same he enhanced the rent to Rs. 3,458 per month. Aggrieved by this order, petitioner filed an appeal before the Appellate Court and Appellate Court considered the valuer report of Sri P.K. Sharma and Sri C.K. Saxena and has partly allowed the appeal. Hence this petition.

(2.) PETITIONER filed a valuer report that the value of the property is Rs. 1,84,000. The landlord Respondents had filed valuer report of Sri C.K. Saxena, he had given market value of Rs. 4,15,000. The Appellate Court considered both the reports and after considering have held the market value of the property is Rs. 2,95,073. It was rounded of to Rs. 2,95,000. The rent of premises in dispute was calculated on its basis to Rs. 2,548 per month.