NUMERO UNO TYRES & SERVICES Vs. R PREMA

JUDGEMENT

(1.) Civil Revision Petition No.3817 of 2015 has been filed by the tenants challenging the order of eviction.

(2.) Civil Revision Petition No.4231 of 2015 has been filed by the tenants challenging the fixation of fair rent.

(3.) Admittedly, the contractual rent for the premises which were leased out to the revision petitioners for non residential purposes was Rs.23,000/- per month. The Rent Control Appellate Authority fixed the fair rent at Rs.62,187/- from the date of filing of the Rent Control Original Petition. Admittedly, the Rent Control Original Petition was filed in January 2010.