KALYANI BHARATHAN Vs. N ABDUL MUTHALIF

JUDGEMENT

(1.) Respondents 1, 2, 5 and 4 respectively in a petition for eviction filed as R.C.P. No.39/1990 before the Rent Control Court, Palakkad, are the revision petitioners herein. The said R.C.P. was filed by the first respondent herein for eviction of the respondents (6 in number) to the said R.C.P. on the ground of sub lease falling order S.11(4)(i) of the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as the Act).

(2.) For the sake of convenience, the parties will hereinafter be referred to according to their rank before the Rent Control Court.

(3.) The Rent Control Court, after trial, as per order dated 19.12.1992, ordered eviction under S.11(4)(i) of the Act. Aggrieved by the order for eviction respondents 1 to 3 and 5 filed an appeal before the Rent Control Appellate Authority, Palakkad as R.C.A.No.6/1993 and as per judgment dated 5.3.2001 the Appellate Authority dismissed the appeal confirming the order for eviction. Hence the present revision.