NANDAKUMAR T.P. Vs. RAJESH GEORGE

JUDGEMENT

(1.) The respondent-tenant in R.C.P.No.203 of 2019 on the file of the Rent Control Court (Additional Munsiff), Ernakulam, has filed this Original Petition invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India. He challenges the order of the Rent Control Court in I.A.No.1 of 2020 in R.C.P.No.203 of 2019, whereby the petitioner was directed to remit arrears of rent admitted to be due amounting Rs.8,30,000.00 along with interest at the rate of 6% interest within 30 days from the date of that order.

(2.) When this matter came up for admission, on 19/7/2022, notice was ordered to be served on the respondent. The respondent entered appearance through his learned counsel.

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