THYVECHAPARAMBIL ASOKAN Vs. THARAMMAL THAMASIKKUM PUTHAYAPURAYIL SUBAIDA

JUDGEMENT

(1.) THE tenant is in revision.

(2.) THE respondent landlady sought eviction on the revision petitioner from the petition schedule shop room under Section 11(3) of the Kerala Building (Lease and Rent Control) Act, 1965 (hereinafter referred to as 'the Act'). Her case is that she needs the petition schedule shop room for her husband, who is depending upon her to conduct grocery shop.

(3.) THE revision petitioner preferred an appeal to the Rent Control Appellate Authority. THE Rent Control Appellate Authority after a reappraisal of evidence, confirmed the order of eviction. THE said order is under challenge.