FRANCIS Vs. R.V.MUHAMMED

JUDGEMENT

(1.) These revision petitions are filed challenging a common order dated 06.08.2020 of the Rent Control Appellate Authority, Thrissur, in R.C.A..Nos.1 to 4 of 2008. The appellants in R.C.A.Nos.1 and 4 of 2008 alone have preferred the revision petitions.

(2.) The respondent - land owner filed petitions seeking eviction of four tenants under Section 11(8) of the Kerala Building (Lease and Rent Control) Act (hereinafter referred to as 'the Act'). According to the respondent, after he purchased the building, he constructed three additional floors which are being utilised for functioning of a lodge. Another building was constructed on the northern side, where an auditorium is functioning. Since the auditorium as well as the lodge are standing as a single structure, the reception counter of the auditorium is being used as the reception counter of the lodge also. The landlord wanted to provide additional facility for the lodge by having a better reception counter with a lounge and a lift facility. For the above purposes, the landlord requires possession of the petition schedule rooms and three rooms situated on the western side and one room on the eastern side to be renovated. The landlord pleaded that he requires additional accommodation and that he has no other building which could facilitate such need. The Rent Controller ordered eviction and the said order was confirmed in appeal by the Appellate Authority. It is challenging the concurrent findings of the Rent Controller and Appellate Authority, that these revision petitions have been filed.

(3.) Heard Sri Sreekumar Chelur on behalf of the revision petitioners and Sri V.V.Nandagopal Nambiar on behalf of the respondents.