Section 10(5) in The Kerala Buildings (Lease and Rent control) Act, 1965
(5)(a)Where the Rent Control Court passes an order under CL (a) of sub-section (4), any amount or amounts deposited under sub-section (3) may be withdrawn only by the person who is declared by a competent Court to be entitled thereto, or in case the doubt or dispute is removed by a settlement between the parties, only by the person who is held by the Rent Control Court to be entitled to amount or amounts in accordance with such settlement.(b)An order passed by the Rent Control Court under CL (b) of sub-section (4) shall not debar the aggrieved party from establishing his claim in any competent court.
