PERUMAL PILLAI Vs. VENKITESWARA IYER

JUDGEMENT

(1.) This petition challenges the validity of the judgment of the District Judge of Kozhikode dismissing Civil Revision Petition No. 103 of 1962. That petition was filed by the petitioner before us under S.20 of the Kerala Buildings (Lease and Rent Control) Act, 1959.

(2.) The dismissal of the petition was essentially based on a narrow construction of S.20. All that the District Judge did was to follow Kelu Nedungadi v. Superintendent Fisheries Technological Station, 1957 KLT 335 , a decision under the analogous provision - S.12B - of the Madras Buildings (Lease and Rent Control) Act, 1949.

(3.) Another decision taking a narrow view of the revisional jurisdiction is the decision in O. P. No. 2440 of 1963. That decision dealt with S.20 itself.