RAMANALUKKAL SHAREEF Vs. MOHAMMED

JUDGEMENT

(1.) The tenant is the revision petitioner. The respondent-landlord filed R.C.P.No.2 of 2018 before the Rent Control Court (Munsiff), Tirur, seeking eviction of the petitioner from the petition schedule shop room under Sec. 11(2)(b), 11(3) and 11(4)(ii) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The Rent Control Court ordered eviction under Sec. 11(2)(b) and 11(3) and rejected the plea for eviction under Sec. 11(4)(ii) of the Act. An appeal was preferred under Sec. 18(1)(b) of the Act by the petitioner before the Rent Control Appellate Authority (Additional District Judge), Tirur; but not successful. Being aggrieved thereof, the petitioner has preferred this revision under Sec. 20 of the Act.

(2.) On 9/3/2022, the revision petition was admitted. The respondent entered appearance through his learned counsel.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.