A.P SREEDHARI SHIVARAJ Vs. ARJUN RADHAKRISHNAN

JUDGEMENT

(1.) FACED with the concurrent orders allowing eviction of an application filed by the first respondent landlord, the tenants have approached this Court by filing this revision petition.

(2.) THE first respondent landlord sought eviction on the ground of bonafide need to occupy the building for residential purpose under Section 11(3) of the Kerala Buildings (Lease and Rent Control) Act (for short 'the Act'). The petitioner resisted the same on various grounds.

(3.) THE bonafide need projected is that the landlord who is working at United States of America, is faced with termination of his job there and the job contract is only upto October, 2009. Therefore, he will have to discontinue the same and will have to return to India. He decided to settle in Calicut either by pursuing some suitable employment or by setting up his own business. Apart from the petition schedule premises, he has no other house of his own. The parental house where the mother is residing, is not suitable as a lot of people will be thronging daily since his mother is an active politician.