JOHNSON.K.SAMUVAL Vs. MOLLY MERCILIN

JUDGEMENT

(1.) THE petitioner is the tenant of a residential building. The appeal filed by the petitioner against an order passed by the Rent Control Court was dismissed by the Appellate Authority confirming the order of the Rent Control Court, against which this revision petition is filed.

(2.) THE landlord sought eviction under Sections 11 (2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (for short 'the Act'). The Rent Control Court allowed the eviction on both the grounds. The Appellate Authority has also concurred with the said finding.

(3.) GOING by the averments made by the landlady, the petition schedule building was taken on rent by the tenant as per rental agreement dated 01.09.2008 for a monthly rent of Rs.3,500/-. It is stated that the landlady is residing in a rented building and she is in bonafide need of the petition schedule building. She does not have any other vacant building in her possession to shift her residence also.