JAYALAKSHMI NAYAK Vs. VALSA

JUDGEMENT

(1.) The respondent-tenant in R.C.P.No.23 of 2015 on the file of the Rent Control Court (Munsiff), Kochi, is the petitioner. The respondent-landlady filed I.A.No.2437 of 2016 in R.C.P.No.23 of 2015 seeking an amendment of the petition. As per the order dtd. 25/10/2016 that application was allowed. The petitioner preferred an appeal under Sec. 18(1)(b) of the Kerala Buildings (Lease and Rent Control) Act, 1965, before the Rent Control Appellate Authority (I Additional District Judge), Ernakulam. The Appellate Authority dismissed that appeal, R.C.A.No.87 of 2016, as per the judgment dtd. 16/6/2018. Aggrieved thereof, the petitioner has filed this Revision under Sec. 20 of the Act.

(2.) The revision was admitted to file on 24/9/2018. The proceedings in the R.C.P. has been stayed also. Initially, the stay was for a period of one month, but it has been extended from time to time and is still in force.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.