JAYESH P.S. Vs. M.SUKUMAR

JUDGEMENT

(1.) THE respondent filed R.C.P. No.73 of 2011 on the file of the Rent Control Court, Alappuzha against the petitioner under Section 11(2)(b) of the Kerala Buildings (Lease and Rent Control) Act. The Rent Control Act allowed the R.C.P. as per the order dated 12.6.2012. The Rent Control Court had set the petitioner/tenant ex- parte.

(2.) THE petitioner/tenant filed an application to set aside the ex-parte order with an application to condone delay of 116 days in filing the application to set aside the ex-parte order. Those applications are pending. Meanwhile, the respondent/ landlord initiated execution proceedings. The Execution Court ordered delivery.

(3.) HEARD learned counsel for the parties.