RATHEESH KUMAR Vs. JITHENDRAKUMAR T.LODHYA

JUDGEMENT

(1.) The tenants are the petitioners in R.C.Rev.Nos.126 and 127 of 2013. The landlord is the petitioner in R.C.Rev.No.102 and 116 of 2014. The Rent Control Court (Munsiff), Alappuzha, and the Rent Control Appellate Authority (District Judge), Alappuzha, concurrently ordered eviction of the petitioners in R.C.Rev.Nos.126 and 127 of 2013 under Sec. 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965, from the respective petition schedule premises. The claim of the landlord for eviction of the petitioners in R.C.Rev.Nos.102 and 116 of 2014 from the respective petition schedule premises was declined by both the authorities. In these revision petitions filed under Sec. 20 of the Act, the tenants, as well as the landlord, challenge the respective orders that went against them.

(2.) These revision petitions were admitted to file. Execution of the orders of eviction of the petitioners in R.C.Rev.No.126 and 127 of 2013 has been stayed until further orders.

(3.) Heard the learned counsel appearing for the tenants and also the learned counsel appearing for the landlord.