K.K.SANKARAN Vs. MADHAVI

JUDGEMENT

(1.) The tenant is the revision petitioner and the landladies are the respondents. The revision petitioner is challenging the judgment of the Rent Control Appellate Authority, Vatakara, in RCA No.97 of 2010 ordering eviction under Sec. 11(3) of the Kerala Buildings (Lease and Rent Control) Act (hereinafter referred to as "The Act").

(2.) The landladies are the joint owners of the petition schedule building and they filed RCP No. 51 of 2009 before the Rent Control Court, Vatakara, to evict the tenant under Ss. 11(2)(b) and 11(3) of the Act. According to the landladies, they were in bona fide need of the petition schedule room for starting a tailoring and embroidery shop and moreover, the rent was in arrears from December, 2005. The tenant opposed that petition contending that there was no rent arrears and the need projected by the landladies was not bona fide.

(3.) The Rent Control Court examined PWs 1 and 2 and marked Exts.A1 and A2 from the side of the landladies and examined RWs 1 to 3 and marked Exts. B1 to B11 from the side of the tenant.