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Sampushta Kuries Pvt.Ltd vs N.S.S.Karayogam
2025 Latest Caselaw 1390 Ker

Citation : 2025 Latest Caselaw 1390 Ker
Judgement Date : 21 July, 2025

Kerala High Court

Sampushta Kuries Pvt.Ltd vs N.S.S.Karayogam on 21 July, 2025

Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
R.C. Rev. No. 166/2025               :1:


                                                             2025:KER:54156

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                           &

                    THE HONOURABLE MR. JUSTICE JOHNSON JOHN

              MONDAY, THE 21ST DAY OF JULY 2025 / 30TH ASHADHA, 1947

                             R.C. REV. NO. 166 OF 2025

        JUDGMENT DATED 08.06.2020 IN RCA NO.53 OF 2019 OF ADDITIONAL

DISTRICT COURT/RENT CONTROL APPELLATE AUTHORITY, IRINJALAKUDA

        ORDER DATED 31.10.2018 IN RCP No. 43 OF 2012 OF RENT CONTROL COURT,

IRINJALAKUDA


REVISION PETITIONER:

               SAMPUSHTA KURIES (P) LTD., REPRESENTED BY ITS CHAIRAMAN,
               ROOM NOS.1/305-B, KUNDUKAVU THEKKE NADA GOPURAM COMPLEX,
               AMBALLUR, MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680
               302.


               BY ADVS.
               SRI.V.M.KRISHNAKUMAR
               SMT.P.R.REENA



RESPONDENT:

               N.S.S.KARAYOGAM, REG.NO.3222, REPRESENTED BY ITS PRESIDENT,
               AMBALLUR, ALAGAPPA NAGAR POST, MUKUNDAPURAM TALUK,
               THRISSUR DISTRICT., PIN - 680 302.


               BY ADV SHRI.G.SREEKUMAR (CHELUR)


       THIS RENT CONTROL REVISION HAVING COME UP FOR ADMISSION ON

21.07.2025,    THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.C. Rev. No. 166/2025             :2:


                                                            2025:KER:54156

           A.MUHAMED MUSTAQUE & JOHNSON JOHN, JJ.
           ---------------------------------------------------------
                         R.C. Rev. No. 166 of 2025
            ---------------------------------------------------------
                     Dated this the 21st day of July, 2025

                                  ORDER

Johnson John, J.

The tenant is the revision petitioner. Against the order in RCP No.

43 of 2012, the landlord filed RCA No. 53 of 2019 and the tenant filed

R.C.A No. 85 of 2019 and as per the common order under challenge, the

appellate authority enhanced the fair rent fixed by the Rent Control

Court to Rs.12/- per square feet for the rooms in the ground floor and

Rs.8/- per square feet for the rooms in the first floor and Rs.5/- per

square feet for the rooms in the second floor with 7.5% annual

periodical enhancement from the date of rent control petition.

2. A three storied building owned by NSS Karayogam, Amballoor

having more than 60 rooms is in the occupation of different tenants. The

Rent Control Appellate Authority considered the evidence in extenso,

taking note of the criteria laid down by the Honourable Supreme Court in

Edger Ferus v. Abraham Ittycheria [2004 (1) KLT 767] for fixing the

fair rent and therefore, we find no reason to upset the factual findings

made on evidence by invoking the revisional power.

3. However, we find merit in the argument of the learned counsel

for the revision petitioner that the appellate authority awarded 7.5%

2025:KER:54156

annual periodical enhancement from the date of the Rent Control

Petition and the same is against the guidelines of the Honourable

Supreme Court in Mohammad Ahmad v. Atma Ram Chauhan

[(2011) 7 SCC 755] and the decision of this Court in Prasanth (Dr.) v.

NSS Karayogam [2022 KHC OnLine 1041]. As per the decision of the

Hon'ble Apex Court in Mohammad Ahmad (supra), one of the

guidelines for fixing the fair rent is enhancement at the rate of 10%

every three years. In Prasanth (Dr.) (supra), this Court held as

follows:

"9. Though, the party's rights and obligations are normally determined with reference to the date of petition, it is not necessary that the court should follow the above rule invariably in all cases. The obligations of the tenants to pay the rent would arise only when the rent is determined by the Rent Control Court. The fair rent fixation by the Rent Control Court casts obligations on the tenants from the date on which Court decides. Normally the rate of rent is fixed by a contract. Through the process of law fair rent is fixed, in the place of contract. In that process, the Court cannot make a tenant to pay the rent by creating obligation with retrospective date which would render tenancy itself at stake. The delay in court process cannot result in a wrong to the tenants, especially no one has pointed out that the delay was occasioned by the tenants themselves. ..."

4. The Rent Control Petition was filed in the year 2012 and in the

absence of satisfactory material to show that the delay was occasioned

2025:KER:54156

by the tenants themselves, we are of the view that the landlord can

claim rent at the rate of the fair rent fixed by the appellate authority

only from the date of the order passed by the Rent Control Court with

periodical enhancement at the rate of 10% at every three years. We

accordingly allow this revision petition as follows:

(i) We affirm the order fixing the fair rent of the appellate authority.

(ii) We modify the impugned order of the appellate authority allowing enhancement only on every three years reckoning from the date of orders of the Rent Control Petition at 10% of the existing rate at the time of enhancement.

(iii) We also modify the fixation of fair rent from the date of petition and allow the landlord to claim the rent only from the date of order of the Rent Control Court.

sd/-

A.MUHAMED MUSTAQUE, JUDGE.

sd/-

JOHNSON JOHN, JUDGE.

Rv

 
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