ABDUL SALAM Vs. SEBASTIAN

JUDGEMENT

(1.) The defeated tenant, who is the revision petitioner herein has approached this Court aggrieved by the judgment of the Rent Control Appellate Authority and the order passed by the Rent Control Court.

(2.) The landlord, the respondent herein sought eviction of the petitioner under Sections 11(2) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act (for short, the 'Act'). The landlord is the President of Kerala Vyapari Vyavasayi Ekopana Samithi, Cherupuzha Unit in Kannur District. According to the averments in the eviction petition, the room was let out to the tenant on 14/03/2000 for a monthly rent of 1,000/-. The requirement pointed out by the landlord is that in the ground floor the only room which faces the road is the petition schedule room and the office of the Vyapari Vyavasayi Ekopana Samithi is housed in an inconvenient room. They have no other rooms sufficient for the said purpose.

(3.) The above plea was accepted by both the authorities and eviction was ordered.