JOSE Vs. E.S. JOSE AND BRAHMADATHAN NAMBOODIRIPPAD

JUDGEMENT

(1.) ALL these revision petitions are filed against the common judgment rendered by the Appellate Authority in R.C.A. Nos. 28, 29, 30 and 31 of 2009. We heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondents.

(2.) THE eviction petitions were filed separately against different tenants. In all the cases, the ground and the genesis is a common one. In RCP No. 28 of 2006, the eviction has been ordered under Sections 11(4)(i) and 11(4)(ii) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short 'the Act').

(3.) IN fact, a reference to the orders passed by the authorities below shows that the said aspect was considered. It was found that the Insolvency Petition was dismissed for default in the year 2000 and the petition for eviction was filed only in the year 2006. Therefore, the said circumstance cannot go against the bona fide need, pleaded by the landlord.