PAVURETH TRUST Vs. SEETHARAMAN.A

JUDGEMENT

(1.) THE petitioner filed R.C.P.No.4 of 2011 on the file of the Rent Control Court, Ernakulam against the first respondent/tenant under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act. THE prayer in the Original Petition is to issue a direction to the Rent Control Court to dispose of R.C.P.No.4 of 2011 expeditiously.

(2.) THE learned counsel for the first respondent/tenant submitted that the Rent Control Court allowed the application submitted by the tenant to appoint a Commissioner and the Commissioner submitted a report. In the report the Commissioner stated that assistance of an expert is required in respect of some of the matters directed to be inspected. THErefore, the first respondent/ tenant filed I.A.No.3740 of 2012 to appoint an expert to assist the Commissioner. THE Rent Control Court dismissed that application. Challenging that order, the first respondent/tenant filed R.C.A.No.59 of 2012 before the Rent Control Appellate Authority, Ernakulam. THE Appellate Authority admitted the appeal and granted stay of the proceedings of the Rent Control Court. It is submitted that the stay is still in operation.