N.T.THOMAS Vs. SURESH PAI

JUDGEMENT

(1.) The revision petitioner is the appellant in RCA No.6 of 2017 of the Rent Control Appellate Authority ( for brevity hereinafter referred to as 'Appellate Authority'), Kottayam. The respondent in this Rent Control Revision is the respondent in the above appeal.

(2.) This rent control revision is filed challenging the concurrent findings of the Appellate Authority and the Rent Control Court, Changanassery in RCP No.10/2015. The parties are for the sake of convenience, referred to as per their litigate status in this rent control revision as 'revision petitioner' and 'respondent.'

(3.) The respondent had filed the rent control petition ( hereinafter referred to as 'RCP') against the revision petitioner, through his wife and power of attorney holder Smt.Asha Pai, seeking an order of eviction of the petition schedule shop room (hereinafter referred to as 'shop room') under Section 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as 'Act').