SECRETARY TRICHUR WHOLESALE Vs. ELSY

JUDGEMENT

(1.) THE Secretary of Trichur Wholesale Co-operative Consumers Stores Ltd. and its Managing Director are the revision petitioners. THEy are occupying a building belonging to the respondents and conducting wholesale stationery shop therein. This revision petition is filed against the concurrent orders of eviction passed by the Rent ControlCourt as well as the Appellate Authority, on the ground enumerated under section 11 (3) of the Kerala Buildings(Lease & Rent Control) Act 1965.

(2.) IN the attenuated jurisdiction of this court which is revisional in nature, we could not see anylegally tenable grounds to interfere with the findings arrived. Both the courts below concurrently found that, the need put forth by the landlords for own occupation of the building for the purpose of starting a stationery store for the 4th respondent, is most genuine and bonafide. Even on a quick re-appraisal of the evidence on record, we are satisfied that the findings are supported by convincing evidences regarding genuineness of the need projected.Since we do not find any illegality, irregularity or impropriety with the concurrent findings arrived by the courts below, we are of the considered opinion that the revision petition deserves no merits and the same is liable to be dismissed.