(1.) Petitioner in this Original Petition is a landlord of a building, which is in the occupation of the 4th respondent. Petitioner filed an application under the Kerala Buildings (Lease and Rent Control) Act, for short 'the Act' for eviction of the 4th respondent herein.
(2.) Petitioner raised grounds under S.11(2), 11(4) (i), 11(4) (iii) and 11(4)(v) of the Act for eviction of the 4th respondent. Petitioner contended that the 4th respondent - tenant subleased the building to the 5th respondent without, his consent and so the 4th respondent is liable to be evicted on the ground of subletting without consent.
(3.) It is not necessary for the disposal of this case the details regarding the other grounds raised by the petitioner. Those grounds are not active and alive now. Petitioner will be satisfied if this Court allows eviction on the ground of subletting.