MADHUSOODANAN Vs. SARASWATHY

JUDGEMENT

(1.) These revision petitions under Ss. 20 of the Kerala Buildings (Lease and Rent Control) Act, 1965 (the Act) have been filed against the common judgment dtd. 22/03/2014 in R.C.A.No.11/2012 and 12/2012 on the file of the Rent Control Appellate Authority (RCAA), Kollam. The petitioners in both the revisions are the appellants in R.C.A.No.11/2012 and the petitioners in the R.C.P. The respondent herein is the respondent in the aforesaid appeal and the first respondent in the R.C.P. The respondent herein is the appellant in R.C.A.No.12/2012. The parties and the documents will be referred to as described in the R.C.P.

(2.) R.C.P.No.21/2016 was filed by the petitioners seeking eviction under Sec. 11(2)(b) and 11(3) of the Act. In the R.C.P, the allegations are as follows: -

(3.) The 2nd and the 3rd respondent have been set ex parte by the Rent Control Court (RCC).