NARESH KUMAR AGARWAL Vs. MOULSHREE SINGHAL

JUDGEMENT

(1.) The tenant-respondent in R.C.P.No.9 of 2014 on the file of the Rent Control Court (Munsiff), Kochi, is the revision petitioner. The respondent-landlady has filed the Rent Control Petition seeking eviction under Ss. 11(2)(b), 11(3) and 11(4)(iii) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The Rent Control Court as per order dtd. 26/8/2021 ordered eviction under Ss. 11(2)(b) and 11(3) of the Act. However, the plea for eviction under 11(4)(iii) of the Act was declined. The petitioner preferred an appeal under Sec. 18(1)(b) of the Act before the Rent Control Appellate Authority (Additional District Judge-VI), Ernakulam. The appeal was dismissed. Hence, the petitioner has filed this Revision, invoking the jurisdiction of this Court under Sec. 20 of the Act.

(2.) On 20/5/2022, notice was directed to be served on the respondent. The respondent entered appearance through her learned counsel.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.