LAWS(KER)-2014-7-277

SATHYABHAMA Vs. SWAMINATHAN

Decided On July 02, 2014
SATHYABHAMA Appellant
V/S
SWAMINATHAN Respondents

JUDGEMENT

(1.) THIS Original Petition (Rent Control) is filed challenging an order passed in R.C.P.No.17 of 2012 by the respondent therein.

(2.) THE petitioner is the respondent in R.C.P.No.17 of 2012 on the file of the Rent Control Court, Palakkad. It appears that the petitioner herein raised certain disputes regarding the title of the landlord as revealed from the counter statement filed before the Rent Control Court disputing the title of the landlady. The Commissioner was taken out to inspect the petition schedule building with the aid of the Taluk Surveyor. The Commissioner was also directed to carryout measurements as per documents, if any, made available by the parties at the time of inspection. The document of title claimed by the petitioner herein was available in the records of the case. However, the petitioner made no request to measure the property on the basis of the same when the Commissioner inspected the property. This fact has been specifically pointed out by the

(3.) WE have heard the learned counsel for the petitioner.