K. DASAN Vs. S.M. SYED ABOOBACKER SAHIB

JUDGEMENT

(1.) The revision petitioner is the tenant. The respondent's application under Sec. 11(2) of the Kerala Buildings (Lease and Rent Control) Act, 1965, was allowed. The Court granted the tenant one month's time for payment of the arrears claimed by the landlord. The tenant paid the amount in full within the period stipulated.

(2.) The contention of the tenant before the Rent Control Court that the arrears were incorrectly computed by the landlord was rejected, and the landlord's application, subject to the condition mentioned earlier, was allowed.

(3.) The tenant filed an appeal under Sec. 18 of the Act contending that the rate of rent claimed by the landlord was excessive and that he had not been given credit for the amount paid by him towards rent to the landlord's brother. His appeal was rejected. The matter ended there as he did not file a revision under Sec. 20.