DOSTH MOTORS, KOCHI Vs. SEBIN K. XAVIER

JUDGEMENT

(1.) The respondent-landlord filed Rent Control Petition No.138 of 2015 for eviction before the Rent Control Court (Additional Munsiff-III), Ernakulam against the petitionertenant. Eviction was sought under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The respondent was examined as PW1 at the trial. Exts.A1 to A11 were marked. Immediately thereafter, the respondent filed I.A.No.21 of 2021 under Order XVIII, Rule 17 read with Sec. 151 of the Code of Civil Procedure, 1908 to recall PW1 for further examination. The Rent Control Court allowed that application. The said order, produced as Ext.P6, is impugned in this Original Petition filed under Article 227 of the Constitution of India.

(2.) On 25/10/2021, when the matter came up for consideration, Advocate A.Balagopal entered appearance for the respondent. On that day, proceedings in the rent control petition was ordered to be stayed for three weeks.

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