SADANANDAN Vs. RANHEEN

JUDGEMENT

(1.) THE landlord initiated proceedings under the Kerala Buildings (Lease and Rent Control) Act, 1965, hereinafter referred to as the "Act", for eviction of the revision petitioner herein. The landlord raised several grounds. Now we are concerned only with the ground under Section 11(3) of the Act.

(2.) COUNSEL for the petitioner presented this case very ably.

(3.) THE tenant contended that the bonafide need alleged is only a pretext to evict the tenant. He also raised the contention that even if the landlord is in a position to establish his bonafide need for own occupation the tenant is entitled to the protection under the second proviso to Section 11(3) of the Act.