TANIYULLATIL JAMEELA Vs. VATTAKKANDIYIL KUNHIMOOSA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents 1 and 2.

(2.) Respondents 1 and 2 filed R.C.P No.62 of 2016 before the Rent Control Court, Vatakara, seeking eviction of the petitioner under Section 11 (3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (in short 'the Act'). It is the case of the respondents 2 and 3 that during pendency of the rent control petition, the petitioner/tenant did not deposit admitted arrears of rent and therefore they filed an application under Section 12 of the Act, seeking the indulgence of court to direct the petitioner to deposit admitted arrears of rent. In that matter, the court below passed an order under Section 12(3) of the Act. Feeling aggrieved, the tenant/petitioner has come up in this original petition.

(3.) Since the respondents 3 and 4 are co-tenants, who suffered an ex parte order in the rent control proceedings, we find service of notice on them is not necessary for deciding this case.