PHILIP JOSE Vs. KOTTAYAM MUNICIPALITY

JUDGEMENT

(1.) Petitioner is admittedly a licensee of one of the shop rooms belonging to the respondents. Petitioner has been in occupation of the said room on a monthly licence fee of Rs.1323/-.

(2.) It is not in dispute that petitioner has committed default in payment of the licence fee and the arrears including sales tax, penal interest etc. have now accumulated to Rs.76791/-, as reflected in Ext.P1 notice.

(3.) It is submitted by Sri.Mathew John, learned counsel for the petitioner, that the licence fee fell in arrears because of some unavoidable circumstances. Petitioner is prepared to wipe off the arrears, provided he is given some breathing time. Learned counsel submits that petitioner will straight away remit a sum of Rs.15,000/- and the balance in 5 monthly instalments.