P.R. SUBBIER Vs. W.P. CHETTY

JUDGEMENT

(1.) THIS is a Revision which has been filed against the order made by the learned Small Cause Judge, Madras, in H.R.A. No. 364 of 1955, confirming, the order made by the Rent Controller, Madras, in H.R.C. No. 1004 of 1955.

(2.) W .P. Chetty is the owner of premises No. 65, Thambu Chetty Street, G. T., Madras. The tenant is P.R. Subbier who is running a small press for printing, All India Racing News. In other words, the building is being used for a non -residential purpose. It is stated that the rent which was being paid was in the region of Rs. 90 per month.

(3.) ON this Petition being filed, the parties began to negotiate with each other in regard to the tenant being allowed to continue in the premises and a rent more appropriate to the times being paid by the tenant to the landlord. It is stated that the parties were represented also by counsel. As a result of the negotiations between the parties they came to an understanding that the tenant need not i e turned out and that he may be continued and that the rent may be fixed at Rs. 150 per month as the reasonable rent prevailing in the neighbourhood for buildings of similar description. On the parties coming to this free and voluntary arrangement, naturally the eviction petition was withdrawn.