ISMAIL ASSAINR Vs. C. SABIRA

JUDGEMENT

(1.) THE revision petitioner is the respondent in R.C.P No.31/2012 on the file of the Rent Control Court, Hosdurg. The Rent Control Petition was filed by the respondent under Sections 11(2)(b) and 11(3) of the Rent Control Act.

(2.) ON 24.6.2013, the Rent Control Court passed an order directing the tenant to deposit the admitted arrears of rent within 30 days. The tenant failed to comply with that order. Therefore, on 2.8.2013, the landlord filed I.A.No.1696/2013 under Section 12(3) of the Kerala Building (Lease and Rent Control) Act. Thereafter, on 12.8.2013, the tenant filed I.A.No.1751/2013 for extension of time to make the deposit of arrears of rent. The Rent Control Court dismissed I.A.No.1751/2013 by order dated 2.9.2013. On the same day, the Rent Control Court allowed I.A.No.1696/2013 and directed the tenant to put the landlord in possession of the building.

(3.) THE learned counsel for the revision petitioner/tenant submitted that the tenant is prepared to deposit the entire arrears of rent, interest and costs within the time stipulated by this Court. It is also submitted that to show the bonafides, the tenant is prepared to deposit monthly rent upto and inclusive of rent for June, 2014 within such time as this Court directs.