LOUIS GEORGE, DR. Vs. KANAKAM THAMBI

JUDGEMENT

(1.) The review petitioner is the revision petitioner. This review petition has come up after the eviction of the review petitioner from the tenanted premises seeking a review of the order dismissing the revision. This review petition has been filed along with an application to condone the delay of eight days in filing the review.

(2.) The matter arises from the proceedings under Section 12 of the Kerala Building (Lease and Rent Control) Act, 1965. An order has been passed by the Rent Controller directing the tenant to pay the admitted arrears of rent; he failed. The challenge before the appellate authority and this Court was unsuccessful. He moved the Apex Court with a Special Leave Petition; that was also dismissed.

(3.) The present attempt of the review petitioner for seeking a review is on the ground that the landlord had promised to part away the premises and he has paid Rs.20 Lakhs to the landlord. Therefore, the amount as above ought to have been adjusted against the rent arrears.