CHANDANMAL Vs. JAGDISHBHAI BHATT (DECEASED)

JUDGEMENT

(1.) C.R.P.No.4769 of 2014 is filed against the judgment and decree dated 08.09.2014 made in R.C.A.No.2 of 2014 on the file of the VIII Small Causes Court (Rent Control Appellate Authority), Chennai, confirming the fair and decretal order dated 19.11.2013 made in R.C.O.P.No.29 of 2012 on the file of the XII Small Causes Court (Rent Controller), Chennai.

(2.) In all the three Civil Revision Petitions, the issues and the parties are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is tenant and respondents are landlords. The first respondent filed R.C.O.P.No.29 of 2012 on the file of the XII Small Causes Court, Chennai, for fixation of fair rent. According to the first respondent, he is the absolute owner of the property bearing Door No.20, New No.41, Ekambareswarar Agraharam Street, Park Town, Chennai- The petitioner was inducted as a tenant in respect of a shop portion in ground floor of the petition premises for commercial purpose on a monthly rent of Rs.1,140/-. According to the first respondent, the petition premises is in the heart of the wholesale and retail markets of all kinds and utilities, clothes, jewellery, fancy goods, all commercial and household items. Further it is situated near schools, hospitals, hotels, banks and vegetable market. It is very near to Broadway bus stand, railway station, High Court and important Government offices. The first respondent furnished the details of the building and stated that value of the ground is more than Rs.1,50,00,000/- and the petitioner is occupying 195 sq.ft. in the ground floor of the petition premises and it has all the basic amenities. The first respondent has issued a notice dated 15.12.2011 to the petitioner demanding rent of Rs.6,500/- per month and claimed for fixation of fair rent at Rs.7,796/- per month.