Section 12(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)No tenant against whom an application for eviction has been made by a landlord under section 11, shall be entitled to contest the application before the Rent Control Court under that section, or to prefer an appeal under section 18 against any order made by the Rent Control Court on the application unless he has paid or pays to the landlord, or deposits with the Rent Control Court or appellate authority, as the case may be, all arrears of rent admitted by the tenant to be due in respect of the building up to date of payment or deposit and continues to pay or to deposit any rent which may subsequently become due in respect of the building, until the termination of the proceedings before the Rent Control Court or the appellate authority as the case may be.
