SIDDIQUE S.M. Vs. MOONNUKUNNAN CHALIL NIZAR

JUDGEMENT

(1.) THE petitioner is the tenant in R.C.P. No. 11 of 2014, on the file of the Rent Control Court, Payyoli, a petition for eviction filed by the respondent landlord under section 11(4)(v) of the Kerala Buildings (Lease and Rent Control) Act, 1965, hereinafter referred to as the "Act", for short. Though notice was served on the tenant, namely, the petitioner herein and he entered appearance through counsel, he did not file a counter statement in spite of repeated adjournments granted in that behalf. Consequently, he was set ex parte on 19.12.2014; evidence on the side of the landlord was recorded; his counsel was heard and an order of eviction was passed on 19.12.2014. The tenant thereafter filed I.A. No. 72 of 2015 to set aside the ex parte order of eviction and I.A. No. 71 of 2015 to condone the delay of 28 days in filing the former application. The landlord on whom notices of the aforesaid petitions were served filed written objections resisting the applications. While the I.A. Nos. 71 and 72 of 2015 in R.C.P. No. 11 of 2014 were pending, the landlord filed E.P. No. 10 of 2015 to execute the order of eviction and that delivery was ordered to be effected by 19.06.2015. The tenant thereupon filed E.A. No. 60 of 2015 in E.P. No. 10 of 2015 in R.C.P. No. 11 of 2014 praying that until I.A. Nos. 71 and 72 of 2015, filed by him to have the ex parte order of eviction passed by the rent control court set aside, are heard and disposed of, further proceedings in execution may be kept in abeyance. While that application was pending, the rent control court considered I.A. Nos. 71 and 72 of 2015 and allowed both the applications by separate orders passed on 17.06.2015. The order passed on I.A. No. 71 of 2015 to condone the delay of 28 days in filing I.A. No. 72 of 2015 reads as follows: - -

(2.) THE order passed on I.A. No. 72 of 2015 reads as follows: - -

(3.) THE instant original petition was thereupon filed on 22.06.2015 challenging the aforesaid orders. The main ground in the instant original petition is that the rent control court/execution court erred in directing the tenant to pay the entire arrears of rent and that the applications should have been allowed on payment of costs. This original petition was admitted and an interim order was passed on 23.06.2015 staying further proceedings in E.P.10 of 2015 in R.C.P. No. 11 of 2014 on the file of the Rent Control Court, Payyoli subject to the condition that the petitioner tenant shall deposit the sum of Rs. 3,00,000/ - in the rent control court within two weeks and the balance amount within a further period of six weeks. The original petition thereafter came up for consideration on 03.08.2015 after service of notice on the respondent landlord and on that day the learned counsel for the petitioner submitted before the Division Bench hearing the original petition that a sum of Rs. 3,00,000/ - has already been deposited and that time is available till 07.08.2015 to deposit the balance amount. The aforesaid submission was recorded and the original petition was adjourned to 10.8.2015. On 10.08.2015, the learned counsel for the petitioner submitted that the time for deposit has not expired, that it will expire only on 18.08.2015 and not on 07.08.2015. In view of that fact, the original petition was adjourned to 19.08.2015. On 19.08.2015 the learned counsel appearing for the petitioner submitted that the condition stipulated by this court in the interim order passed on 23.06.2015 has been complied with. In view of that submission, the interim order earlier passed by this court on 23.06.2015 was extended for a further period of two months. The said order is even today in force.