AHAMEDKUNJU Vs. SAINABA

JUDGEMENT

(1.) The revision petitioner is the landlord. The petition filed by the landlord seeking eviction under Sec. 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 ('Act' for short) was allowed by the Rent Control Court. But, the Rent Control Appellate Authority reversed the finding of the Rent Control Court and dismissed the Rent Control Petition of the landlord.

(2.) The learned counsel for the revision petitioner argued that the appellate authority set aside the well reasoned order of the Rent Control Court ignoring the settled principles of law and on erroneous appreciation of facts and the impugned order of the appellate authority is illegal and irregular and therefore, liable to be set aside .

(3.) Heard Sri. K.V. Sohan, the learned counsel for the revision petitioner and Sri. Joseph P. Alex, learned counsel for the respondent.