ABDULLA KOYA Vs. THOPPIL IMBICHAMINABI

JUDGEMENT

(1.) The petitioner is the respondent-tenant in R.C.P.No.193 of 2012 on the file of the Rent Control Court (Principal Munsiff- II), Kozhikode, a petition filed by the respondent herein- landlord, under Section 5 of the Kerala Buildings (Lease and Rent Control) Act, 1965 for fixation of fair rent of the petition schedule shop room from Rs.475/- to Rs.6,000/- per month. The Rent Control Court, by the judgment dated 28.02.2019 fixed the fair rent of the shop room as Rs.1,800/- per month, with effect from the date of petition, with 10% increase in every three years.

(2.) The tenant challenged the judgment of the Rent Control Court by filing R.C.A.No.85 of 2019 before the Rent Control Appellate Authority (1st Additional District Judge), Kozhikode, invoking the provisions under Section 18(1)(b) of the Act. In that appeal, the landlord filed I.A.No.1 of 2020, invoking the provisions under Section 12(1) and (3) of the Act, seeking an order directing the appellant-tenant to deposit enhanced rent at the rate of Rs.1,800/- per month, for the period from 10.12.2012 onwards, till date, and continues to deposit the same till the disposal of the appeal, failing which, to dismiss that appeal and put the landlord in possession of the petition schedule shop room. The affidavit dated 10.11.20120 of the landlord, filed in support of I.A.No.1 of 2020 in R.C.A.No.85 of 2019, is marked as Ext.P1.

(3.) The tenant filed Ext.P2 objection dated 22.12.2020 in I.A.No.1 of 2020, raising a specific contention that the provisions under Section 12 of the Act has no application in an appeal filed before the Rent Control Appellate Authority under Section 18 of the Act, challenging the judgment of the Rent Control Court fixing fair rent under Section 5. The Rent Control Court repelled that contention, relying on the decision of a Division Bench of this Court in Williams Daniel v. Jose [2019 (5) KHC 205 : 2019 (4) KLT 464 : ILR 2019 (4) Kerala 447]. By the order dated 07.01.2021, the Appellate Authority allowed I.A.No.1 of 2020 and directed the tenant to pay arrears of rent at the rate fixed by the Rent Control Court, in respect of the petition schedule shop room, at the rate of Rs.1,800/- per month (with effect from 10.12.2012), with 10% increase in every three years, up to the date of appeal, within a period of five weeks from 07.01.2021, the date of the order, and continues to pay or deposit arrears of rent which may subsequently become due in respect of that shop room, until the termination of proceedings before the Appellate Authority, within a period of three weeks from the dates on which the rent become due. Challenging the said order of the Appellate Authority, the petitioner-tenant is before this Court in this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.