P.A.Abdul Naushad vs M.N.Hasan Naina
2021 Latest Caselaw 12423 Mad

                                                                       C.R.P.(NPD)Nos.4291 of 2018
                                                                                   and 589 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.06.2021

                                                           CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                      C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019
                                              and C.M.P.No.23515 of 2018

                     CRP(NPD)No.4291 of 2018 :-

                     P.A.Abdul Naushad                                  ... Petitioner

                                                            Vs.
                     M.N.Hasan Naina                                    ... Respondent

Prayer :- Civil Revision Petition is filed under Section 25(1) of the Tamil Nadu Building Lease and Rent Control Act, to set aside the judgment and decree dated 06.09.2018 passed in R.C.A.No.311 of 2017 by the learned VII Judge, Small Causes Court, Chennai and which confirmed the judgment and decree dated 17.02.2017 passed in R.C.O.P.No.2317 of 2013 by the learned X Judge, Small Causes Court, Chennai.

                                          For Petitioner     : Mr.A.D.Janarthanan

                                          For Respondent     : Mr.R.Sunilkumar
                                                               For Mr.M.Arun







https://www.mhc.tn.gov.in/judis/
                                                                        C.R.P.(NPD)Nos.4291 of 2018
                                                                                    and 589 of 2019


                     CRP(NPD)No.589 of 2019 :-

                     M.N.Hasan Naina                                             ... Petitioner

                                                           Vs.
                     P.A.Abdul Naushad                                           ... Respondent

Prayer :- Civil Revision Petition is filed under Section 25(1) of the Tamil Nadu Building Lease and Rent Control Act, to set aside the judgment and decree dated 06.09.2018 passed in R.C.A.No.458 of 2017 by the learned VII Judge, Small Causes Court, Chennai, confirming the judgment and decree dated 17.02.2017 passed in R.C.O.P.No.2317 of 2013 by the learned X Judge, Small Causes Court, Chennai.

                                          For Petitioner     : Mr.R.Sunilkumar
                                                               For Mr.M.Arun

                                          For Respondent     : Mr.A.D.Janarthanan

                                                 COMMON ORDER

These Civil Revision Petitions are directed as against the fair

and decreetal order dated 06.09.2018 passed by the learned VII Judge,

Small Causes Court, Chennai, (herein after referred to as 'Rent Control

Appellate Authority') in R.C.A.Nos. 311 & 458 of 2017 respectively,

confirming the judgment and decree dated 17.02.2017 passed by the learned

X Judge, Small Causes Court, Chennai (herein after referred to as 'Rent

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

Controller') in R.C.O.P.No.2317 of 2013, thereby fixing fair rent for the

petition premises.

2. The petitioner in CRP.No.4291 of 2018 is a tenant and the

petitioner in CRP.No.589 of 2019 is a landlord. The landlord filed petition

in R.C.O.P.No.2317 of 2013 for fixation of fair rent for the petition

premises, which was rented out to the tenant. The learned Rent Controller

partly allowed the petition and fixed fair rent for the petition premises at

Rs.25,217/- per month. Challenging the fair rent fixed by the learned Rent

Controller, the tenant filed appeal before the learned Rent Control Appellate

Authority in R.C.A.No.311 of 2017. At the same time the landlord also filed

appeal in R.C.A.No.458 of 2017 before the learned Rent Control Appellate

Authority for enhancement of fair rent fixed by the learned Rent Controller.

Both the petitions were dismissed, as against the same both the tenant and

the landlord filed these present Civil Revision Petitions.

3. The case of the landlord is that he is an absolute owner of the

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

petition premises. At the time of purchasing the petition premises, the

respondent was a tenant under the erstwhile owner. He is running jewelry

shop in the name and style of Malabar Fashion Jewelery, in pursuant to the

lease deed dated 03.02.2006. After purchase of the petition premises, the

tenancy was attorned to the landlord by way of Letter of Attornment of

Tenancy dated 19.12.2011. The petition premises is situated in the main

commercial location in Chennai and it is type one building with all basic

amenities and the age of the building is six years. The value of the land

alone more than six crore per ground. Hence the landlord filed petition to

fix the fair rent of Rs.46,500/- per month.

4. Resisting the same, the tenant filed counter and stated that as

per the agreement, the tenant is paying a sum of Rs.11,500/- as monthly

rent. The original landlord did not do any repair or maintenance work for

the petition premises. There is no amenities or extra provisions for the

petition premises. The present rent paid by the petitioner is fair rent and

prayed for dismissal of the petition.

5. On the side of the landlord, he examined P.W.1 to P.W.3 and

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

marked Ex.P.1 to Ex.P.11. On the side of the tenant, he examined R.W.1 &

R.W.2 and marked Ex.R.1 to Ex.R.4. On perusal of the material produced

on record and considering both the oral and documentary evidence adduced

by the respective parties and also the submissions made by the counsel on

either side, the learned Rent Controller fixed the rent for the petition

premises at Rs.25,217/- per month. Aggrieved by the same, both the

landlord and tenant filed appeal before the learned Rent Control Appellate

Authority in RCA.Nos.311 & 458 of 2017 respectively, for fixation and

determination of correct rent as well as the enhancement of fair rent fixed

by the learned Rent Control Appellate Authority. Both the appeals were

dismissed and aggrieved by the same the present Civil Revision Petitions

have been filed for determination of fair rent and also for enhancement of

the fair rent fixed by the learned Rent Controller.

6. The learned counsel appearing for the tenant submitted that the

tenant is already paying the rent of Rs.11,500/- per month. Whereas, his

engineer valued the rent at Rs.8,000/- as per the marked value of the

petition premises as such, he is paying the higher rent for the petition

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

premises. The petition premises was not provided with all amenities. In fact,

the tenant spent more than Rs.20,00,000/- for interior decoration like fall

ceiling, showcase etc., for the petition premises. There are other tenants also

located in the same building premises. The basic amenities such as

electricity and water connection and drainage facilities are used by all the

occupants. Therefore, 20% for basic amenities is higher for the petition

premises. In fact the petition premises is not provided with any staircase and

the temporary staircase arranged by the tenant.

6.1. He further submitted that the total extent of the petition

premises is calculated as 491 sq.ft. including toilets. Both the Court below

failed to deduct those area while calculating the construction cost and land

value to determine the fair rent. He further submitted that the market value

of the petition premises per ground is only Rs.2,40,00,000/-, even as per the

document produced by the landlord. Whereas the engineer on behalf of the

landlord calculated the land value at Rs.6 crore per ground. Unfortunately

the learned Rent Controller valued the petition premises as Rs. 4 crore per

ground. As per the tenant's engineer report, the value of the property fixed

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

only at Rs.1.32 crore per ground. Therefore, he sought for fixation of fair

rent to the petition premises.

7. Per contra, the learned counsel appearing for the landlord

submitted that the petition premises is located in the commercial area that

too, it is a corner plot. The learned Rent Controller failed to consider the

fact, while fixing the fair rent, the locality advantage and actual value of the

petition premises. The petition premises situated at heart of the city at

Triplicane high road. He further submitted that when the landlord engineer

filed report assessing the marked value of the property at Rs.6 crores,

without any rebuttal evidence, the learned Rent Controller fixed at Rs.4

crores as the value of the petition premises. The petition premises is type

one with 123 sq.ft of common area for each occupants and the tenant is in

exclusively possession and occupation of 123 sq.ft., common area.

Therefore he sought for enhancement of fair rent fixed by the learned Rent

Controller.

8. Heard Mr.A.D.Janarthanan, learned counsel appearing for the

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

tenant and Mr.R.Sunilkumar, learned counsel appearing for the landlord.

9. The petition premises is located at No.238/2/4, Triplicane High

Road, Triplicane, Chennai-5. The tenant is running jewelry shop in the

name and style of Malabar Fashion Jewelery in the petition premises.

Originally the tenant was inducted as tenant by the erstwhile landlord by the

lease agreement dated 03.02.2006. After the purchase of the petition

premises, the tenancy was attorned in favour of the landlord and the tenant

continued to pay rent to the landlord. After enhancement of the rent, the

tenant is paying a sum of Rs.11,500/- as monthly rent. Therefore, the

landlord filed petition for fixation of fair rent for the petition premises. The

petition premises is type one class A building and its age is 8 years old.

10. As far as the amenities are concerned, the petition premises is

provided with electricity and water connection and toilet facilities.

Therefore, the learned rent controller fixed the amenities at 20% for the

petition premises. Though the landlord engineer assessed the marked value

of the petition premises at Rs.6 crores, the tenant engineer filed his report

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

fixing the value at Rs.1,32,00,000/- However, the learned Rent Controller

fixed the value of the petition premises at Rs. 4 crores, considering the

location advantage of the area, in which the petition premises is situated.

This Court feels that the market value of the petition premises fixed by the

learned Rent Controller is quiet reasonable.

11. As far as the area of the petition premises is concerned, the

plinth area of the petition premises is 491 sq.ft., and the petition premises is

consists of four floors. Therefore, the learned Rent Controller fixed at

122.75 sq.ft., to calculate the fair rent. The plinth area of the petition

premises is 491 sq.ft., and accordingly, the learned Rent Controller rightly

fixed the fair rent at Rs.25,217/- as monthly rent payable by the tenant. The

learned Rent Control Appellate Authority also rightly confirmed the fair

rent fixed by the learned Rent Controller and this Court finds no infirmity or

illegality in the order passed by the Courts below.

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

12. Accordingly, both the Civil Revision petitions are dismissed.

Consequently, connected miscellaneous petition is closed. There shall be no

order as to costs.

25.06.2021 Internet : Yes Index : Yes/No Speaking order/Non-speaking order

rts

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

To

1. The VII Judge, Small Causes Court, Chennai.

2. X Judge, Small Causes Court, Chennai.

3. The Section Officer, V.R. Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.(NPD)Nos.4291 of 2018 and 589 of 2019 and C.M.P.No.23515 of 2018

25.06.2021

https://www.mhc.tn.gov.in/judis/