TOMY J CHERKKOTT Vs. M.M. ABDUL SATHAR

JUDGEMENT

(1.) The common question involved in all these Original Petitions (Rent Control) is whether the Rent Control Court exercising jurisdiction under the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as 'the Act') has jurisdiction to amend the pleadings in the Rent Control Petition on the application of the petitioners/landlords.

(2.) With regard to the said question, we may refer to essential facts. We will refer to the parties according to their status in the Rent Control Petition.

(3.) The petitioners are the owners of the building wherein the petition scheduled shop rooms are situated. The Rent Control Petitions are filed seeking eviction of the respondents under Ss. 11(4)(i) and 11(8) of the Act. The petitioners are the landlords and the respondents are the tenants.