PUTHIYANDI CHANDRAN Vs. C. RUKHIYA

JUDGEMENT

(1.) THE petitioner/tenant challenges in this Revision the concurrent findings of the Rent Control Court and the Rent Control Appellate Authority under Sections 11(3) and 11(4)(iii) of the Kerala Buildings (Lease and Rent Control) Act (hereinafter referred to as 'the Act').

(2.) THE respondents filed R.C.P. No. 229 of 2010 against the petitioner under Sections 11(3) and 11(4)(iii) of the Act. R.C.P. No. 227 of 2010 filed by the respondents/landlords against the tenant (Anoop) was tried along with R.C.P. No. 229 of 2010 and those Rent Control Petitions were disposed of by a common judgment.

(3.) THE landlords also contended that the tenant owns a big building bearing number ELP.XIII/635 in the locality and that building is in the possession of the tenant. The landlords also contended that the building bearing No. ELP.VIII/762, another big building, was taken on lease by the tenant and that building is in his occupation. Therefore, the landlords contended that the tenant is liable to be evicted under Section 11(4)(iii) of the Act.