C. P. ABOOBACKER Vs. K. T. SREELATHA NAMBIAR

JUDGEMENT

(1.) Common are the issues involved and hence these rent control revisions are disposed of by this common order. The rent control revisions are filed by the respective tenants against common judgment dtd. 19/3/2020 in R.C.A.Nos.95, 98, 101 and 111 of 2018 on the file of the Rent control Appellate Authority (Additional District Judge -II), Thalassery. The respondent filed R.C.P.Nos.12, 13, 14 and 15 along with two other petitions seeking eviction of the tenants from the respective petition schedule shop rooms, which are part of a larger building belonging to the respondent. Eviction was sought under Ss. 11(3) and 11(4)(iv) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The order of eviction granted by the Rent Control Court as per the common order dtd. 11/7/2018 which stands confirmed by the common judgment of the Appellate Authority dtd. 19/3/2020 is challenged in these revisions filed under Sec. 20 of the Act.

(2.) These revision petitions were admitted on 14/1/2021. The order of eviction was stayed initially for a period of one month. The order of stay has been extended from time to time and is still in force.

(3.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondents.