TARAMANI Vs. BRIJ GOPAL LAKHOTIYA

JUDGEMENT

(1.) Crp No.192 of 2010 is preferred by the tenant, whereas CRP No.4430 of 2009 is preferred by the landlady. Both these revisions arise out of an application filed by the landlady for fixation of fair rent being RC No.411 of 2005 on the file of the II-Addl. Rent Controller, Hyderabad. For the sake of convenience, the parties are hereinafter referred to as 'landlady' and 'tenant'.

(2.) The landlady alleged that the tenant is in possession of the premises bearing Municipal Door No.14-7-336 consisting of three rooms, situated at Begum Bazar, Hyderabad which was let out to him for residential purpose on a monthly existing rent of Rs.100/- from 1972. THE landlady, therefore, claimed that the tenanted premises is in busy commercial locality and carries great rental value in view of the proximity of hospitals, markets, bus stations, railway station etc. She also alleged that even municipal taxes are more than the rents received from the tenant. She, therefore, sought enhancement of rent at the rate of Rs.10,000/- per month.

(3.) Heard Mr. Shrad Sanghi, learned Counsel for the tenant and Mr. Pramod Kumar Kedia, learned Counsel for the landlady who have respectively substantiated their contentions. I have also been taken through Ex.Pl, the valuator's report of PW2 as well as the evidence of PWs.1 and 2 and RW1.