THRESIA Vs. AYUPPUNNI

JUDGEMENT

(1.) THE only point pressed in the second appeal is that in view of the Buildings Lease and Rent Control Measures the Civil Court has no jurisdiction to pass a decree for eviction. THE question has been the subject of controversy in various cases and the view that has gained recognition is that these measures being of a temporary nature the Civil Court's jurisdiction to pass a decree is not ousted though actual eviction can take place only as per a Rent controller's order vide 1955 K. L. T. 924. THE point raised cannot therefore succeed. As no other point arises in the case we dismiss the appeal with costs.