MICHAEL Vs. PARAMARA GROUP DEVASWOM

JUDGEMENT

(1.) ALL these Rent Control Revisions are filed by the same tenant. He was the respondent in R. C. P. No. 23/2001 and R. C. P. No. 24/2001 on the file of the Additional Munsiff and Rent Control Court, Ernakulam. In R. C. P. No. 123 of 2001 he was not a party. The petitions under the Kerala Buildings (Lease and Rent Control) Act were filed by the Paramara Group Devaswom represented by its Administrator.

(2.) R. C. P. No. 23/2001 was filed under S. 1 (3), 11 (4) (ii) and 11 (7) of the Kerala Buildings (Lease and Rent Control) Act. The contentions of the landlord in the Rent Control Petition were as follows:

(3.) THE allegations in R. C. P. No. 24/2001 and objections filed by the respondent is also similar to the one in R. C. P. No. 23/2001. R. C. P. No. 24/2001 relates to building No. 41/2258.