C.C. CHERIAN Vs. K.C. BABU

JUDGEMENT

(1.) THE unsuccessful petitioner in R.C.O.P.11/09 on the file of the Rent Control Court, Changanacherry who also lost before the Appellate Court is the revision petitioner.

(2.) WE heard the counsel for the petitioner and considered the submissions made.

(3.) ON 15.10.2010, the petitioner filed I.A.1721/10 where he merely sought substitution of the Section 11(3) with Section 11(8) of the Act. That amendment was allowed by order dated 28.10.2010. Evidence was completed and the Rent Control Court by its order dated 30th October, 2010 dismissed the petition, on the ground that there was total dearth of pleading substantiating the prayer for eviction under Section 11(8) of the Rent Control Act. This order of the Rent Control Court was challenged before the Appellate Authority by filing RCA 38/2010. The RCA was dismissed by the Appellate Authority by its judgment dated 17th October 2014. This is the background in which this revision is filed.