KANDIYIL RAJAN Vs. MOIDU HAJI

JUDGEMENT

(1.) The defeated tenant in a petition for eviction under the Kerala Buildings (Lease & Rent Control) Act, is the petitioner herein. The parties are referred to as arrayed in the revision petition. The sole respondent is the landlord.

(2.) The shop room in question was taken by the petitioner on lease from the predecessor-in-interest of the landlord by agreement dated 28.3.1975. The landlord purchased the same in 1976 and the tenant has attorned to the same to the landlord. The monthly rent being paid is Rs.130/-.

(3.) Eviction was sought under Section 11(2)(b) (arrears of rent) from April 2004 and under Section 11(3), for bonafide need for starting a business in fruits and juice, for the son of the landlord, Shri Ansar who is depending on him.