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Judgment
5 paragraphs · 108 words
Soumen Sen, C. J.
Heard Ms. Gayathri Krishnan, learned counsel for the petitioner and Mr. T. P. Sajid, learned counsel for the respondent.
2.
Although sufficient opportunity was granted to the respondent to deposit the balance admitted arrears of rent, initially by order dated 20.01.2026 and subsequently by order dated 24.02.2026, no amount has been paid till date which substantially attracts the implication of Section 12(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965, as noticed in the impugned judgment, relying upon the decision in Shaji M. v. SNDP Sakha Yogam No. 610, Alappuzha and Another1.
3.
The petitions are accordingly dismissed.
Footnotes
- 1.2020 (2) KLT 866