S.AYYAPPANKUTTY Vs. R.RAJALAKSHMI

JUDGEMENT

(1.) Faced with an adverse order of eviction more than a decade ago, this case reflects the length to which legal proceedings can be dragged on before a landlord can enjoy the fruits of an order of eviction. Of course, the tenants cannot be blamed, for the contentions raised, are all legal in nature and within their rights too.

(2.) A brief sketch of the sequence of events will reveal the meaning of the opening remarks of this judgment. In a line building, occupied by thirteen tenants, eleven Rent Control Petitions, seeking eviction of the respective tenants were filed by the landlord in the year 1998. Two of the tenants had volunteered to vacate the building. Believing their words proceedings were not initiated against them.

(3.) The ground raised for eviction was under reconstruction and bona fide need of the landlord. Appellate Authority allowed the eviction petition. Finally, when the matter reached this Court while confirming the orders of eviction, five conditions were imposed by judgment dated 19.8.2009 in R.C.R. No.334 of 2005 and connected cases. For easier reference, the conditions imposed are extracted below: