SYED ABOOBACKER BAFAKHI THANGAL Vs. P P HAMZA

JUDGEMENT

(1.) The landlord is the revision petitioner. He is aggrieved by the judgment of the Rent Control Appellate Authority allowing appeal filed by the tenant and vacating the order of eviction which had been passed in his favour by the Rent Control Court on the grounds of cessation of occupation. u/S. 11 (4)(v) and misuse of the building u/S. 11(4)(ii).

(2.) Having gone through the judgment of the Appellate Authority we do not find any illegality, irregularity or impropriety as en visaged by S. 20 about the finding of the Appellate Authority to the extent it relates to the ground u/S. 11(4)(ii).

(3.) According to us the question that seriously arises in this R.C.R. is whether the learned Appellate Authority was justified in not concurring with the decision of the Rent Control Court to order eviction on the ground of cessation of occupation. We shall therefore refer to the pleadings of the parties in the context of that ground only.