NISAR K. Vs. ABDUL NASAR

JUDGEMENT

(1.) Petitioner is the tenant and respondents 1 and 2 are the landlords. Rent Control Proceeding was initiated by the landlords, for eviction. In the R.C.P, an order was passed against the tenant under Sec. 12 of the Kerala Buildings (Lease and Rent Control) Act.

(2.) Challenging the order, the petitioner preferred R.C.A.No.3 of 2024 before the Rent Control Appellate Authority. The Appellate Authority granted stay of the order on condition that the appellant deposits Rs.1,80,000.00 within 45 days. However, but for depositing an amount of Rs.50,000.00, he failed to comply with the order in its entirety. Thereafter, he filed I.A.No.1 of 2024 on 08/04/2024 seeking extension of time by two months to comply with the order of deposit. The appellate court passed Ext.P7 order granting time till 12/04/2024 for depositing the amount. Dissatisfied thereby and having failed to comply with the condition, the appellant has approached this Court.

(3.) We have heard Sri.Jamsheed Hafiz, the learned counsel for the petitioner.