ACHUTHAN Vs. RENT CONTROLLER TRICHUR

JUDGEMENT

(1.) Clause.9 -- Even in cases where the tenant denies the title of the landlord or claims a right of permanent tenancy but the Rent Controller finds that the denial or the claim is not bona fide the remedy is not in the Civil Court but before the Rent Controller himself as can be seen from sub clause (2) of Clause.9

(2.) The Petitioner prays:-

(3.) The objection to jurisdiction is based on Cl. 9(1) of the Travancore - Cochin Buildings (Lease and Rent Control) Order, 1950 which reads as follows:-