BAIJU Vs. NAZIMUDHEEN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and first respondent.

(2.) Petitioner is the 3rd respondent in R.C.P. No.2/2018 before the Rent Control Court, Nedumangadu. First respondent/landlord filed an eviction petition urging a ground under Section 11(3) of the Kerala Building(Lease and Rent Control) Act, 1965 (hereinafter referred to as 'the Act') .

(3.) Admittedly, the petitioner's father was a tenant under the landlord. Petitioner contended that after the death of his father, he became the tenant of the petition schedule shop room. The plea of denial of title of the 1 st respondent over the building raised by the petitioner was found against and an appeal filed against that order is still pending.