2004 A I H C 1445 ::(2004) 1 Mad LW 781 ::(2004) 1 Mad LJ 546 ::(2004) 2 RentLR 505

Madras High Court

Hon'ble Judge(s): V. Kanagaraj , J

T. N. Buildings (Lease and Rent Control) Act (18 of 1960) , S.4— Fixation of fair rent - Petition for - Lease of suit land - Building was constructed on said land - Dispute between petitioner and his relatives as to who is the real lessee of the land - Pendency of appeal in Court - No evidence by petitioner to show that he was the true owner of the property - Order fixing fair rent under such circumstances by presuming that petitioner is the owner of property, not proper. (Para 21 22 23 24)