SAHIDA Vs. V.C. PURUSHU

JUDGEMENT

(1.) Ajithkumar, J This Rent Control Revision under Sec. 20 of the Kerala Buildings (Lease and Rent Control Act), 1965 was filed by the landlady. She filed R.C.P.No.43 of 2013 in Rent Control Court (Munsiff), Vatakara seeking eviction of the respondent-tenant from the petition schedule shop room under Sec. 11(2)(b) and 11(3) of the Act. The Rent Control Court dismissed the Rent Control Petition. The petitioner preferred an appeal under 18(1) (b) of the Act as R.C.A.No.06 of 2014 before the Rent Control Appellate Authority (Addl. District Judge), Vatakara which was dismissed. Feeling aggrieved thereof, this revision was filed.

(2.) On 19/7/2016, this revision was admitted and notice was ordered to be served on the respondent.

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