ROSILY Vs. SAKKER HUSSAIN

JUDGEMENT

(1.) The revision petitioner, who is the tenant in RCP No.20 of 2013 on the file of Rent Control Court, Irinjalakuda, is before us, invoking the revisional jurisdiction of this Court, under Sec. 20 of the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as 'the Act').

(2.) The brief facts necessary for the revision could be stated as follows, referring the parties according to their status in the Rent Control Petition.

(3.) The petitioners/landlords filed RCP No.20 of 2013, for evicting the respondent/tenant under Sec. 11(2)(b) and 11(3) of the Act. According to the petitioners, the respondent defaulted rent from 4/2/2013 onwards, and moreover, they were in need of the petition schedule room along with adjacent rooms which were also leased out by them, for starting a supermarket cum godown.