AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 124 wordsA. Muhamed Mustaque, J
The petitioner, who is the tenant, approached this Court facing delivery in execution petition consequent upon an ex-parte order of eviction passed by the Rent Controller, Chavakkad. Ext.P4 is the application filed to set aside the ex-parte order, which is pending.
Having considered the facts and circumstances, there shall be a direction to the Rent Controller to dispose Ext.P4 application within a period of one month after giving notice to both sides.
Till then, the delivery ordered in the execution petition be deferred.
Registry shall inform this order to the Munsiff Court, Chavakkad.
A copy of this order shall also be served on the learned counsel, who is appearing for the respondent before the Execution Court.