BABY JOHN Vs. K.P.ACHUTHAN

JUDGEMENT

(1.) THIS revision petition is at the instance of the tenant aggrieved by the order passed by the Rent Control Court, which stands confirmed by the learned Appellate Authority.

(2.) WE heard the learned counsel appearing for both sides.

(3.) THE plea raised by the landlord is that the son of the landlord, one K.P.Ajayakumar, has passed B.Com and P.G.D.C.A course. He has also passed computer course. He intends to start a computer centre in the petition schedule shop room. It averred that he is depending on the landlord for getting a room for the proposed business.