POOVATHIL GOPALAN Vs. K.V.BEEVI

JUDGEMENT

(1.) THIS revision petition is one filed by the tenant of a building who is conducting business named 'Shamjith Automobiles'. The building was owned by the respondents herein. Parties are described as arrayed in the revision petition.

(2.) EVICTION was sought on different grounds under Sections 11(3) and 11(4)(ii) of the Act. The bona fide need pleaded is one to start a business in furniture for the 4th respondent who was examined as PW1. It is stated that he is not having any job or business and the petition schedule room is most convenient and suitable for the furniture business.

(3.) IT is a case where the Rent Control Court found against the landlord with regard to the ground under Section 11(3) of the Act as well as Section 11(4)(ii). The findings have been reversed by the Appellate Authority.