ANSAR Vs. VINESH CHANDY

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner and the respondent.

(2.) Revision petitioner is aggrieved by an order passed by the Rent Control Appellate Authority, Alappuzha on I.A.No. 988 of 2015 in R.C.A. 13 of 2015, whereunder the Appellate Authority stopped all further proceedings and ordered the tenant/revision petitioner to put the land lord/respondent in possession of the building.

(3.) Learned counsel for the revision petitioner submitted that the order passed by the court below is in violation of the provisions in Section 12 of the Kerala Buildings (Lease and Rent Control) Act, 1965 (herein after referred to as the 'Act' for short). The provisions reads as follows:-