USHA BAI Vs. PANDIKASALA NIYAS

JUDGEMENT

(1.) Revision petitioners are the legal representatives of the tenant-appellant in R.C.A.No.274 of 2016 on the file of the Rent Control Appellate Authority (II Additional District Judge), Kozhikode, who died on 3/11/2018, after disposal of the appeal. Respondents are the landlords. They filed R.C.P.No.34 of 2014 before the Rent Control Court (Additional Munsiff-I), Kozhikode, seeking eviction under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965. R.C.P. was allowed as per the order dtd. 26/8/2016. An appeal was preferred under Sec. 18(1)(b) of the Act by the tenant. It was dismissed. Aggrieved by the judgment of the Appellate Authority and the order of the Rent Control Court, the legal representatives of the tenant have filed this Revision under Sec. 20 of the Act.

(2.) This Revision was admitted to file on 11/1/2019 and notice was ordered to be served on the respondents. On 13/11/2019, an interim order of stay was granted initially for a period of one month. The order of stay was extended from time to time and is still in force.

(3.) Heard the learned counsel appearing for the petitioners and the learned Senior Counsel appeared on instruction for the respondents.