P.U. SIDHIQUE Vs. ZAKARIYA

JUDGEMENT

(1.) Leave granted.

(2.) At the surface level, the issue that arises for consideration in the present Appeals is whether the Appellants-landlords during the pendency of the Appeals under Sec. 18 of the Kerala Buildings (Lease and Rent Control) Act, 1965, (hereinafter referred to as 'Act, 1965 ') before the Rent Control Appellate Court challenging an eviction order passed under Sec. 12(3) of the Act, 1965 has to once again follow the procedure under Sec. 12 of the Act, 1965 by filing an application under Sec. 12(1) of the Act, 1965. However, at the deeper level, the issue that arises for consideration is whether laws are to be interpreted as a force for justice or not.

(3.) Briefly stated, the material facts of the present Appeals are that two shops in the heart of Kochi, Kerala, namely, building No.61/5797 and building No.61/5932A were taken on a monthly rent basis by the Respondent-tenant from the Appellants-landlords.