PUSHPA JAYAN Vs. NADEERA AHAMMED

JUDGEMENT

(1.) Landlady filed RCP 99/2013 before the Rent Control Court, Chavakkad against tenant and sub-tenants. The proceedings reached the final hearing stage. Arrears of rent and sub-lease are the two grounds alleged in the rent control petition. A copy of the petition is Ext. P1.

(2.) Petitioners herein are the sub-tenants. Respondent is the landlady. The tenant is not made a party in this original petition. Petitioners do not dispute the sub-lease. They contend the sub-lease to be not objectionable. They say that it was with the consent of the landlady the sub-lease was made. Ext. P2 is a copy of the counter - statement filed by the sub-tenants in the rent control proceedings.

(3.) The power of attorney holder of the landlady was examined as PW 1. The sub-tenants produced a few rent receipts purported to have been issued to them by PW 1. PW 1 denied the signatures in those rent receipts. Therefore the sub-tenants filed three interlocutory applications, namely, (i) IA 10064/2016, (ii) IA 10065/2016 and (iii) IA 10066/2016. Copies of those applications are Exts. P3, P4 and P5 respectively.