KAKKOTTAKATH PUTHIYAPURAYIL MUHAMMAD ALI Vs. KAKKOTTAKATH PUTHIYARAMBATH MAHAMOOD

JUDGEMENT

(1.) Since common issue is raised, these original petitions are heard together and are being disposed of by this common judgment.

(2.) O.P.(RC)No.97 of 2022:- The petitioners are the respondents-tenants in R.C.P.No.7 of 2016 on the file of the Rent Control Court (Munsiff), Thaliparamba, a petition filed by the respondents herein-landlords on 8/3/2016, under Ss. 11(2), 11(3), 11(4)(iii) of the Kerala Buildings (Lease and Rent Control) Act, 1965, seeking eviction of the tenants from the petition schedule shop room bearing No.TMC XXII/53 in Thaliparamba Municipality. On receipt of notice in Ext.P1 RCP, the tenants entered appearance and filed Ext.P2 counter dtd. 3/11/2016.

(3.) O.P.(RC)No.98 of 2022:- The petitioners are the respondents-tenants in R.C.P.No.8 of 2016 on the file of the Rent Control Court (Munsiff), Thaliparamba, a petition filed by the respondents herein-landlords on 8/3/2016, under Ss. 11(2), 11(3), 11(4)(iii) of the Kerala Buildings (Lease and Rent Control) Act, 1965, seeking eviction of the tenants from the petition schedule shop room bearing No.TMC XXII/54 in Thaliparamba Municipality. On receipt of notice in Ext.P1 RCP, the tenants entered appearance and filed Ext.P2 counter dtd. 3/11/2016.