KIZHAKKAYIL SUHARA Vs. MANHANTAVIDA ABOOBACKER D

JUDGEMENT

(1.) In this appeal, by special leave, the order of the High Court of Kerala in c. R. P. No. 95 of 1995 dated 11/10/1996, is brought under challenge.

(2.) The appellants are the tenants of a shop room. The original tenant died and the appellants are his legal representatives (hereinafter they are referred to as "the tenants"). The respondents are the landlords. They filed an application under sub-section (3) of section 11 of the kerala Buildings (Lease and Rent Control) Act, 1965 (for short 'the Act') for eviction of the tenants on the ground that they bona fide need the premises for setting up business of their daughter and son- in-law who are dependent on them. The tenants contested the petition denying that the daughter and son-in-law are not dependent on the respondents. The tenants also denied the bona fide requirement of the landlords. The learned rent controller having considered the material placed on record found that the need of the landlords was bona fide and accordingly ordered eviction of the tenants on 21/12/1993. An appeal against the said judgment was unsuccessful before the Rent Control Appellate authority (District Judge) , Thalassery. The appeal having been dismissed on 17/11/1994, the tenants filed a revision petition vide C. R. P. No. 95 of 1995 in the high Court of Kerala which was also dismissed by the impugned order.

(3.) The short question that arises for consideration in this appeal is whether the respondents bona fide need the demised premises.