T.B.C.MUHAMMED HAJI Vs. T.SHAMSUDHEEN

JUDGEMENT

(1.) These revision petitions are filed challenging the common judgment dated 31.8.2018 of the Rent Control Appellate Authority (in short "Appellate Authority"), Thalassery in RCA Nos. 57, 58, 59, 60, 65, 66, 67 and 68 all of the year 2014.

(2.) The revision petitioner was the appellant in RCA Nos.57, 58, 59 and 60 of 2014 and the respondent in these revision petitions was the appellant in RCA Nos.65, 66, 67 and 68 of 2014. The parties are for the sake of convenience, referred to as per their litigate status in the Rent Control Petitions (RCPs) as 'petitioner' and 'respondent'.

(3.) The petitioner had filed the R.C.P Nos.12, 14, 16 and 18 all of the year 2010 before the Rent Control Court, Kannur against the respondent, seeking an order of eviction under Sections 11(3), 11(4)(ii) and 11(4)(iv) of the Kerala Buildings (Lease and Rent Control), Act, 1965 (hereinafter referred to as 'Act').