JOY Vs. JOHNS

JUDGEMENT

(1.) Tenant is the revision petitioner. Respondent filed RCP No.219 of 2019 before the Rent Control Court (III Additional Munsiff), Ernakulam seeking eviction of the petitioner from petition schedule shop room under Sec. 11(2)(b), 11(3), 11(4)(i) and 11(4)(ii) of the Kerala Buildings (Lease and Rent Control) Act, 1965. The Rent Control Court ordered eviction on all the grounds and the Appellate Authority in the appeal preferred by the petitioner under Sec. 18 of the Act confirmed that order. Hence the petitioner filed the Revision Petition under Sec. 20 of the Act.

(2.) Heard the learned counsel appearing for the petitioner and also the learned counsel appearing for the respondent.

(3.) Eviction was sought on the grounds;