MAYA Vs. NADUKKANDY P.C.ASHRAF

JUDGEMENT

(1.) The tenants who suffered an order of eviction under Ss. 11(2)(b) and 11(3) of the Kerala Buildings (Lease and Rent Control) Act, 1965 ('the Act', for short) challenge the concurrent findings of the Rent Control Court and the Appellate Authority, by invoking the revisional jurisdiction of this court.

(2.) The short facts which are necessary for the disposal of this case are as follows:

(3.) We heard the learned counsel appearing for the petitioners as well as the respondent.