V.T.SREENIVASAN Vs. VATTAMCHIRAKKAL PARAMBIL FASALUDIN

JUDGEMENT

(1.) THE landlords who filed an application for eviction under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965,(for short 'the Act'), are the revision petitioners herein. The Rent Control Court dismissed the eviction petition for various reasons. In the appeal filed by the landlord certain findings rendered by the Rent Control Court as against the landlord have been set aside. But on the question of bonafide need, the appellate authority also found in favour of the tenants.

(2.) WE heard Sri.C.P.Mohammed Nias, learned counsel for the petitioners and Sri.P.V.Kunhikrishnan, learned counsel for the respondent herein. The parties are referred to as arrayed in this revision petition.

(3.) FOR considering the arguments addressed by the learned counsel for the petitioners, it is required to consider the pleadings made by the landlords in paragraph 2 of the eviction petition which is extracted below: