ABDUL MAJEED Vs. ALICE

JUDGEMENT

(1.) Respondent in R.C.A. No.139 of 2017 before the Rent Control Appellate Authority, Thrissur, seeks for a direction, through this original petition, for an early disposal of the said appeal.

(2.) Original petitioner herein is the landlord. He alleges that he filed a petition for eviction under Section 11(3) of the Kerala Building (Lease and Rent Control) Act, 1965 in 2012 as R.C.P. No.12 of 2012 before Rent Control Court, Kodungallur. Petitioner contends that the respondent/tenant remains absent and obtained ex parte orders adverse to him twice. Thereafter, he filed applications to set aside the ex parte order. On the second occasion, the Rent Controller dismissed the application to set aside the ex parte order against which an appeal was preferred by the tenant as R.C.A. No.139 of 2017 before the Rent Control Appellate Authority, Thrissur. The respondents before us have been impleaded in the appeal, since the original tenant died on 28.6.2019.

(3.) The landlord contends before us that the case is now posted to 17.12.2020 before the Appellate Authority and unless the appeal is directed to be disposed of early, that too, in a time bound manner, he will be put to great prejudice as he is already aged 82.