ABUBAKER Vs. VARGHESE

JUDGEMENT

(1.) The tenant is the revision petitioner. The respondentlandlord filed R.C.P.No.20 of 2016 before the Rent Control Court (Munsiff), Pattambi, seeking eviction under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965. As per the order dtd. 7/9/2018 the Rent Control Court allowed the R.C.P. The petitioner preferred an appeal under Sec. 18(1)(b) of the Act. The Rent Control Appellate Authority (Additional District Judge-V), Palakkad, allowed the appeal in part. Order of eviction under Sec. 11(2)(b) of the Act was set aside, and the order of eviction under Sec. 11(3) was confirmed. The petitioner assails the said judgment and also the order in this revision petition filed under Sec. 20 of the Act.

(2.) On 17/11/2020, notice on admission was ordered to be served on the respondent. The respondent entered appearance through his learned counsel. On 9/2/2021, the revision petition was admitted to file and an order of interim stay for a period of six months was granted.

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