Madras High Court
S.Subramani vs S.Gangeshwari on 19 April, 2023
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.04.2023
CORAM:
THE HON'BLE Mrs.JUSTICE V.BHAVANI SUBBAROYAN
C.R.P.No.725 of 2021
S.Subramani ... Petitioner
Vs.
S.Gangeshwari ... Respondent
Civil Revision Petition filed under Section 25 of the Tamilnadu
Buildings (Lease and Rent Control) Act 1960 to set aside the Judgment
and decree dated 13.02.2020 on the file of the learned VIII Judge, Small
Causes Court, Chennai in R.C.A.No.676 of 2020 reversing the Judgment
and decree passed in R.C.O.P. No.1341 of 2015 on the file of learned XIII
Judge, Small Causes Court, Chennai.
For Petitioner : Mr. D.Senthilkumar
For Respondent : Mr.T.S.Raja Mohan
ORDER
The present Revision has been filed to set aside the Judgment and
decree dated 13.02.2020 on the file of the learned VIII Judge, Small
Causes Court, Chennai in R.C.A.No.676 of 2020 reversing the Judgment
and decree passed in R.C.O.P No.1341 of 2015 on the file of learned XIII
Judge, Small Causes Court, Chennai.
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
2. The brief facts of the case is as follows:-
The respondent/landlord has filed RCOP No.1341 of 2015 for
fixation of fair rent for the petition shop portion in a sum of Rs.15,000/- and
a counter was filed by the petitioner resisting the same. The RCOP court
on 12.07.2018, has fixed the fair rent for the petition shop portion at a sum
of Rs.4,359/- from the date of petition, viz., 04.08.2015. As against the
same, the respondent / tenant has preferred an appeal in RCA No.676 of
2018 seeking to setaside the order passed in RCOP. The appellate court in
the said RCA vide order dated 13.02.2020 has modified the order passed
in RCOP by fixing the fair rent at Rs.3,090/- for the petition schedule
premises from the date of petition, ie., 04.08.2015. As against the same,
the petitioner/ tenant has preferred the present petition.
3. The learned counsel for the petitioner would submit that the courts
below have committed serious error in fixing the land value for the petition
premises. Admittedly, the respondent / landlord did not file any documents
to prove market value of the land. Hence the market value fixed by the
courts below is incorrect and needs intereference of this Court.
4. The learned counsel for the petitioner would also submit that the
courts below committed serious error by accepting the report submitted by
the landlady's engineer, but failed to consider the type, age and
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
depreciation of the building stated by the petitioner/tenant's engineer,
therefore, pleaded that the order passed by the court below is erroneous.
5. Per contra, the learned counsel for the respondent / landlord
submitted that the fair rent fixed by both the courts below is very meager
and at the time of filing RCOP, the building consists of ground floor and 1st
floor only and the existing 2nd floor is temporary in nature, as it is asbestos
roof covering only, constructed in the year 2018. Further, the claim of the
petitiner is contrary and imaginary, only to protract the appeal proceedings,
this petition has been filed.
6. Heard the learned counsel on either side and perused the
documents placed on record.
7. Admittedly, the schedule premises is a building consisting of
ground floor and 1st floor. The entire ground floor of the building was
constructed for the commercial purpose. The petitioner, as a tenant in the
year of 1999 was occupying an extent of the petition portion of 180 sq.ft.,
At that time the monthly rent was Rs.1,150/, Rs.25,000/ paid as advance
and the respondent was paying Rs.1,150/ as a monthly rent till date.
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
8. It is the contention of the respondent / landlord that the market
value of the land is more than Rs.2,00,00,000/- and earlier, RCOP
No.351/13 filed by the petitioner / tenant u/s.8(5) of the Act was allowed,
the RCOP filed by the landlord for eviction on the ground of owners
occupation was dismissed. Subsequently, the respondent/landlord filed
the present RCOP No.1341 of 2015 to fix the fair rent atRs.15,000/ per
month on the basis that the type of building, which is type I and the
building was constructed in the year of 1990 with RCC Roof with all the
basic amenities. The RCOP court has fixed the fair rent at Rs.4,359/-
month. Aggrieved by the same the petitioner/ tenant filed an appeal
before the RCA court, the appeal was partly allowed, fair rent was fixed at
Rs.3,090/ from the date of petition i.e., 04.08.2015. Aggrieved by the same
the tenant has filed by the present CRP on the ground that the Plinth area
was fixed solely based on the landlord engineer's report and land value
fixed without any supporting documents.
9. It is pertinent to point out that pending RCA, the petitioner / tenant
filed a Miscellaneous Petition seeking permission of court to take a
Engineer’s report as additional evidence to prove that the building consists
of ground floor,1st floor and 2nd floor, the learned Appellate authority has
dismissed the said Petition on the ground that the 2nd floor was only a
temporary shed and the same was constructed only in the year of 2018,
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C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
which is subsequent to the disposal of RCOP and the engineers report was
also obtained only after disposal of RCOP.
10. This Court in order to arrive at an conclusion is inclined to deal
with certain aspects, which are as follows:-
(i) As far as the type of the building is concerned, the respondent /
landlord's engineer has classified the building as Class AI. The petitioner /
tenant's engineer has classified the building as Type I. The learned rent
controller has classified the building as Class AI, which was upheld by the
RCA court.
(ii) With respect to the age of the building is concerned, as per the
petitioner / tenant engineer's report, the age of building is 32 years and as
per respondent / landlord's engineer report, the age of building is 30 years
(both parties have not produced any document to show the age of
building). The learned rent controller has fixed the age of building as 30
years, which was upheld by the RCA court.
(iii) With regard to the depreciation, as per the PWD guidelines, the
depreciation for Class AI and Type I building is 1%. Hence 1% depreciation
has been taken for 30 years.
(iv) With respect to the basic amenities are concerned, according to
both engineers report, the electricity connection alone available in the
petition schedule premises, hence 5% was awarded for basic amenities by
both the RCOP and RCA court.
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
(v) Further, with respect to Plinth Area, the respondent / landlord's
engineer measured 92 sq.ft., for RCC Roof, 27 sq.ft. for RCC Veranda, 27
sq.ft. for veranda metal sheet. The petitioner / tenant's engineer has
measured 78.78 sq.ft. for RCC Roof and 24.24 sq.ft. For RCC projection
area. The learned rent controller has adopted the landlord engineer report
to arrive the plinth area, whereas the RCA court has held that 27 sq.ft., for
veranda metal sheet cannot be taken and included in plinth area, which is
in outer side of construction,therefore, 92 sq.ft., for RCC Roof and 27 sq.ft.,
for RCC projection area, 92 + 27= 119 sq.ft., was taken the plinth area.
(vi) Besides the above, the apportioned area, the learned rent
controller has adopted the respondent / landlord engineer's report and
arrived the apportioned area as 87 sq.ft. The RCA court has taken
59.5 sq.ft.(119÷2), is the apportioned area.
(vii) That apart, as far as Land Value is concerned, the petitioner /
tenant has relied upon Ex R3 to show the market value of the land. The
petitioner / tenant's engineers had arrived at the market value of the land at
Rs.1,01,64,000/- per ground based on the Ex.R3. The respondent /
landlord has not filed any document to prove the market value of the land.
Considering the locational advantages, the learned rent controller arrived at
the market value of land as Rs.1,05,00,000/ which was upheld by the RCA
court. (the difference between the land value given by the petitioner /
tenant and the land value fixed by the court is just Rs.3,36,000/-)
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
In view of the above, this Court is of the view that considering all the
above aspects, the appellate court in RCA No.676 of 2018 on 13.02.2020
has passed an reasoned order, which does not require any interference in
the hands of this Court. Accordingly, the present Revision is dismissed
and the order passed by the appellate court in RCA NO.676 of 2018 dated
13.02.2020 is affirmed by this Court. Since the landlady/respondent being
a senior citizen, the arrears of rent shall be paid by the petitioner / tenant to
the respondent directly, immediately, without any further delay i.e., on or
before 31st May. Consequently, connected miscellaneous petition is closed.
No costs.
19.04.2023
Index:Yes/No
Internet:Yes/No
Speaking / Nonspeaking order
ssd
To
1. The VIII Judge,
Small Causes Court,
Chennai
2. The XIII Judge,
Small Causes Court,
Chennai.
https://www.mhc.tn.gov.in/judis
C.R.P.No.725 of 2021 &
C.M.P. No.6014 of 2021
V.BHAVANI SUBBAROYAN J.
ssd
C.R.P.No.725 of 2021
19.04.2023
https://www.mhc.tn.gov.in/judis
